[Cites 0, Cited by 0]
Rajasthan High Court - Jodhpur
Ide Khan vs State Of Rajasthan (2026:Rj-Jd:16605) on 9 April, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:16605]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4773/2026
Ide Khan S/o Late Usman Khan, aged 48 years, R/o Village
Gundala Tehsil Bhaniyana Dist Jaisalmer Rajasthan
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary Dept Of
Revenue Gov Of Rajasthan Jaipur
2. Commissioner Colonisation Department, Bikaner
3. Deputy Commissioner Colonisation Nachana, Dist
Jaisalmer
4. Tehsildar Colonisation, Tehsil Nachna No 01 Distt
Jaisalmer
5. Patwari Patwar Mandal Panna, Colonisation Tehsil Nachna
No 01 District Jaisalmer
----Respondents
For Petitioner(s) : Mr. Peerane Khan.
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
09/04/2026
1. By way of filing the instant writ petition, the petitioner has
prayed for the following relief:
"Issue an appropriate writ, order or direction, directing the
respondents to forthwith consider, decide and sanction the
mutation (name transfer) in favour of the petitioner in
respect of land bearing Chak No. 39 CWB, Murabba No.
69/12, admeasuring 21 Bigha 19 Biswa, situated in
Colonisation Tehsil Nachna, District Jaisalmer, originally
allotted to Late Usman Khan.
ii) Further direct the respondents to complete the mutation
proceedings and enter the petitioner's name in the relevant
revenue records within a time frame to be fixed by this
Hon'ble Court."
2. Learned counsel for the petitioner submitted that the
petitioner would be satisfied if the competent authority of the
(Uploaded on 09/04/2026 at 05:17:49 PM)
[2026:RJ-JD:16605] (2 of 2) [CW-4773/2026]
respondents is directed to consider and decide the application filed
by the petitioner seeking mutation of the land bearing Chak No.39
CWB, Murabba No.69/12, admeasuring 21 Bigha 19 Biswa,
situated in Colonisation Tehsil Nachna, District Jaisalmer which
was originally allotted to Late Usman Khan.
3. In view of the aforesaid limited prayer made at Bar by the
learned counsel for the petitioner, this Court deems it just and
proper to dispose of the present writ petition with liberty to the
petitioner to file a fresh detailed representation ventilating his
grievances alongwith a certified copy of the order instant, in the
office of the respondent No.3- Deputy Commissioner Colonization
Nachana, Dist Jaisalmer, within a period of two weeks from today,
for sanction of mutation entry. In case, a representation is so
made, the respondent No.3-Deputy Commissioner Colonization
Nachana, Dist Jaisalmer shall consider and decide the same in
accordance with law, as expeditiously as possible, preferably
within a period of eight weeks from the date receipt thereof.
4. The writ petition is disposed of in the above terms. Stay
application also stands disposed of.
5. It is made clear that the direction to decide the above order
has been passed only with a view to ensure expeditious redressal
of grievances of the petitioner and the same may not be construed
to be an order to decide the petitioner's representation, in a
particular manner.
(KULDEEP MATHUR),J
70-Tikam/-
(Uploaded on 09/04/2026 at 05:17:49 PM)
Powered by TCPDF (www.tcpdf.org)
