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Rajasthan High Court - Jodhpur
Mundas vs The State Of Rajasthan ... on 24 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:9891]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4637/2026
Mundas S/o Shri Ram Das, Aged About 88 Years, Resident Of
Village Jaimalsar, Tehsil Kolayat, District Bikaner, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary,
Colonization Department, Secretariat, Rajasthan, Jaipur.
2. Commissioner Colonization, Bikaner.
3. Additional Commissioner Colonization (Administration),
Bikaner.
4. Deputy Commissioner (Land Records), Colonization,
Bikaner.
5. Assistant Commissioner, Colonization, Bikaner-I
Headquarter Kolayat, District Bikaner.
----Respondents
For Petitioner(s) : Mr. A.R. Godara.
Mr. Yaman Rajpurohit.
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
24/02/2026
1. By way of filing the instant writ petition under Article 226 of
the Constitution of India, the petitioner has prayed for the
following reliefs:-
"A/ By an appropriate writ, order or direction, the
respondents may kindly be directed to award the khatedari
rights of land in question in favor of the land holders bearing
land of khasra no.54/14 measuring 20 Bigha Barani Land
situated as revenue village Jaimalsar, Tehsil Gajner
(Colonization), District Bikaner.
B/ By an appropriate writ, order or direction, the respondent
nos.2 to 5 may kindly be directed to hold the meeting of
allotment committee to decide the application (Annex-8) of
the petitioner for khatedari rights of land in question in mode
of permanent allotment for the land of khasra no.54/14
measuring 20 Bigha Barani Land situated at Revenue village
Jaimalsar, Tehsil Gajner (Colonization) District Bikaner.
(Uploaded on 24/02/2026 at 05:25:33 PM)
[2026:RJ-JD:9891] (2 of 2) [CW-4637/2026]
C/ By an appropriate writ, order or direction, the respondent
officials may kindly be directed to convene the meeting of
allotment committee to decide the claim of the land holders
in time bound manner and may kindly be directed to award
khatedari rights of the land in question as per law of the
governing field."
2. After arguing the matter for some time, the learned counsel
for the petitioner submitted that the petitioner would be satisfied
if the competent authority of the respondents i.e. respondent
Nos.2 to 5 are directed to consider and decided the petitioner's
case for grant of khatedari rights in accordance with law, as
expeditiously as possible.
3. In view of the aforesaid submission made at Bar by the
learned counsel for the petitioner, the present writ petition is
disposed of with a direction to the petitioner to file a fresh
representation alongwith a certified copy of the order instant
within a period of two weeks from today before the competent
authority of the respondent department i.e. respondent Nos.2 to
4. In case, a representation is so filed, the competent authority
of the respondent department i.e. respondent Nos.2 to 5 shall
consider and decide the request of the petitioner with regard to
the grant of khatedari rights in accordance with law so also the
provision of notification dated 28.05.2007 & 02.01.2008 issued by
the Dy. Secretary to the Government Department of Revenue
(Colonisation) Rajsathan, Jaipur, within a period of eight weeks
thereafter.
5. All pending applications, if any, also stand disposed of.
(KULDEEP MATHUR),J
236-Tikam/-
(Uploaded on 24/02/2026 at 05:25:33 PM)
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