Rajesh Kumar vs The Commissioner/ Secretary ...
2026 Latest Caselaw 5594 Raj

Rajasthan High Court - Jodhpur

Rajesh Kumar vs The Commissioner/ Secretary ... on 10 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:17045]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7703/2026

1.         Rajesh Kumar S/o Shri Jugal Kishore, Aged About 49
           Years, Resident Of Daga Ki Pirol, Bada Bazar, Bikaner
           (Rajasthan).
2.         Mahendra S/o Rishi Kumar Ranga, Aged About 49 Years,
           Resident Of Ranga Vilas, Barahguwad Chowk, Bikaner
           (Rajasthan).
                                                                      ----Petitioners
                                      Versus
1.         The   Commissioner/          Secretary,        Bikaner      Development
           Authority (Bda), Bikaner (Rajasthan).
2.         The Tehsildar, Revenue Bikaner (Rajasthan).
3.         M/s Niraniya Construction, (Successful Bidder For Kabir
           Vatika Park)), Through Its Proprietor / Partner, Bikaner
           (Rajasthan).
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Ankur Mathur
                                  Ms. Varsha Paliwal
For Respondent(s)           :     Mr. Hanuman Singh Choudhary.



             HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

10/04/2026 After hearing the matter at length, this Court prima facie

finds that the issue sought to be agitated in the present writ

petition pertains to demarcation of land belonging to the

petitioners, admeasuring 07 bighas and 12 biswas, situated at

Khasra No. 84/19, Village Ridmalsar Purohitan, Tehsil and District

Bikaner, Rajasthan.

In that view of the matter, this Court deems it just and

proper to dispose of the present writ petition with a direction to

(Uploaded on 10/04/2026 at 06:53:13 PM)

[2026:RJ-JD:17045] (2 of 2) [CW-7703/2026]

the Tehsildar, Revenue, Bikaner, to conduct a proper survey of the

subject land, i.e., admeasuring 07 bighas and 12 biswas, situated

at Khasra No. 84/19, Village Ridmalsar Purohitan, Tehsil and

District Bikaner, Rajasthan, and to demarcate the same.

After completion of the demarcation proceedings by the

Tehsildar, Revenue, Bikaner, the petitioners shall be at liberty to

use the subject land as per their convenience.

All proceedings relating to the survey and demarcation shall

be completed by the Tehsildar, Revenue, Bikaner, as expeditiously

as possible, preferably within a period of three weeks from the

date of receipt of this order.

Stay petition also stands disposed of.

(KULDEEP MATHUR),J 133-himanshu/-

(Uploaded on 10/04/2026 at 06:53:13 PM)

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