Teju Devi vs State Of Rajasthan (2026:Rj-Jd:16828)
2026 Latest Caselaw 5651 Raj

Rajasthan High Court - Jodhpur

Teju Devi vs State Of Rajasthan (2026:Rj-Jd:16828) on 10 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:16828]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7786/2026

Teju Devi W/o Kumpa Ram Sain, Aged About 56 Years,
Residence - Nehdai, Tehsil And District Jaisalmer.
                                                                     ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Commissioner Colonization
         Bikaner.
2.       The Dy. Commissioner, Colonization IGNP Mohangarh-2
         District Jaisalmer.
3.       The Colonization, Tehsildar Mohangarh No. 2 District
         Jaisalmer.
                                                                  ----Respondents


For Petitioner(s)           :      Mr. Manjur Khan
For Respondent(s)           :      --



             HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

10/04/2026

1. A limited prayer has been made by the counsel for the

petitioner that the civil suit which is pending before the

Colonization IGNP Mohangarh-2 District Jaisalmer, may be directed

to be decided by the said authority expeditiously, within time

frame.

2. Having regard to the peculiar facts and circumstances of the

case, the Colonization IGNP Mohangarh-2 District Jaisalmer before

whom, the suit as well as injunction application of the petitioners

are pending, Is directed to expedite the proceedings of the suit

and Injunction application and shall try to conclude the same

within a period of one year from the date of submission of certified

copy of this order. Till the petitioner's suit and injunction

(Uploaded on 10/04/2026 at 02:49:50 PM)

[2026:RJ-JD:16828] (2 of 2) [CW-7786/2026]

application is decided, they shall not be dispossessed from the

land in question.

3. The writ petition as well as stay application is hereby

disposed of. All pending applications, if any, also stand disposed of

accordingly.

(KULDEEP MATHUR),J 23-sonia/-

(Uploaded on 10/04/2026 at 02:49:50 PM)

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