[Cites 7, Cited by 0]
Rajasthan High Court - Jodhpur
Ibrahim Khan vs The State Of Rajasthan ... on 13 March, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:11983]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5642/2026
1. Ibrahim Khan S/o Basande Khan, Aged About 54 Years,
R/o Village Away, Tehsil Pokaran, District Jaisalmer,
Rajasthan.
2. Samsadeen Khan S/o Basande Chaye Khan, Aged About
49 Years, R/o Village Away, Tehsil Pokaran, District
Jaisalmer, Rajasthan.
3. Jasmo W/o Basande Khan, Aged About 80 Years, R/o
Village Away, Tehsil Pokaran, District Jaisalmer,
Rajasthan.
4. Ramjan Khan S/o Ibrahim Khan, Aged About 25 Years, R/
o Village Away, Tehsil Pokaran, District Jaisalmer,
Rajasthan.
5. Shakil Khan S/o Ibrahim Khan, Aged About 19 Years, R/o
Village Away, Tehsil Pokaran, District Jaisalmer,
Rajasthan.
6. Vakil Khan W/o Ibrahim Khan, Aged About 18 Years, R/o
Village Away, Tehsil Pokaran, District Jaisalmer,
Rajasthan.
7. Jamil Khan S/o Ibrahim Khan, Aged About 14 Years, R/o
Village Away, Tehsil Pokaran, District Jaisalmer,
Rajasthan. Is Minor Therefore He Comes Through His
Father I.e. Petitioner No. 1
8. Najir Khan S/o Ibrahim, Aged About 12 Years, R/o Village
Away, Tehsil Pokaran, District Jaisalmer, Rajasthan. Is
Minor Therefore He Comes Through His Father I.e.
Petitioner No. 1
9. Saabir Khan S/o Samsadeen, Aged About 18 Years, R/o
Village Away, Tehsil Pokaran, District Jaisalmer,
Rajasthan. Is Minor Therefore He Comes Through His
Father I.e. Petitioner No. 2
10. Islamdeen S/o Samsadeen, Aged About 10 Years, R/o
Village Away, Tehsil Pokaran, District Jaisalmer,
Rajasthan. Is Minor Therefore He Comes Through His
Father I.e. Petitioner No. 2
----Petitioners
Versus
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[2026:RJ-JD:11983] (2 of 3) [CW-5642/2026]
1. The State Of Rajasthan, Through Commissioner
Colonization, Bikaner.
2. The Dy. Commissioner, Colonization Nachana, District
Jaisalmer.
3. The Colonization Tehsildar, Nachana No. 1, District
Jaisalmer.
----Respondents
For Petitioner(s) : Mr. Binja Ram
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
13/03/2026
1. Learned counsel for the petitioners, at the outset, submits
that identical matter involving the identical issue, has been
disposed of by this Court in Jannat & Ors. Vs. State of Rajasthan &
Ors.: S.B. Civil Writ Petition No.16992/2018, decided on
01.11.2018 and prayed that similar order be passed in the present
case also. The order dated 01.11.2018 reads thus:-
"Heard learned counsel for the petitioners.
Perused the material available on record.
The petitioners claim to be in possession of a chunk of agricultural
land in the village Nachana, District Jaisalmer through their
ancestors, who were allegedly cultivating the land even before the
enactment of the Rajasthan Land Revenue Act, 1956. The petitioners
received a notice under Section 22 of the Rajasthan Colonization
Act treating them to be trespassers over the said chunk of land. They
filed a suit for declaration under Sections 88, 188 read with Section
15 of the Rajasthan Tenancy Act; and Sections 125 and 136 of the
Land Revenue Act seeking a direction for declaration of their rights
on the land in question. Alongwith the suit, they also filed an
application for injunction under Section 212 of the Rajasthan
Tenancy Act read with Section 151 C.P.C.
A grievance is raised by the petitioners that on the one hand, the Dy.
Commissioner (Colonization), IGNP, Nachana, District Jaisalmer is
sitting tight over the petitioners' suit and the injunction application
and at the same time, the respondent authorities are bent upon to
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[2026:RJ-JD:11983] (3 of 3) [CW-5642/2026]
dispossess the petitioners from the land in question on which, they
claimed entitlement by virtue of old possession.
Having regard to the peculiar facts and circumstances of the case,
the Dy. Commissioner (Colonization), IGNP, Nachana 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 copy of this order.
Till the petitioners' suit and injunction application are decided, they
shall not be dispossessed from the land in question. The writ petition
as well as stay applications are disposed of in these terms."
2. In view of the aforequoted order, the present writ petition is
also disposed of with a direction to the Deputy Commissioner
Colonization, IGNP, Nachna, District Jaisalmer before whom, the
suit as well as injunction application of the petitioners is 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 copy of this order. Till the
petitioners' suit and injunction application are decided, they shall
not be dispossessed from the land in question.
3. All pending applications also stand disposed of.
(KULDEEP MATHUR),J
45-sonia/-
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