[Cites 3, Cited by 0]
Rajasthan High Court - Jodhpur
Patasi vs The State Of Rajasthan on 18 March, 2026
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
(1) S.B. Civil Writ Petition No. 4503/2026
Rakesh Nath S/o Omnath, Aged About 25 Years, Resident Of
Harima, Tehsil And District Nagaur.
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary Department
Of Revenue, Government Of Rajasthan, Jaipur.
2. District Collector, Nagaur.
3. Additional District Collector, Nagaur.
4. M/s. Jsw Cement Limited, Registered Office, Jsw Centre,
Bandra Kurla Complex, Bandra (East), Mumbai 400051,
Maharastra, India Cement Production And Lime Stone,
Mines Patta, 3B2, Lime Stone Block, N/v Sarasani Tehsil
And District Nagaur, Through Executive Officer Varindra
Singh Saini S/o Sardar Mohan Singh Saini, Hoshiyarpur,
Punjab, Associate Vice President, Jsw Cement Limited, At
Present Spais Hotel, First Floor, B.r. Mirgh, Opposite
Government College, Nagaur, Tehsil And District Nagaur,
Rajasthan.
----Respondents
Connected With
(2) S.B. Civil Writ Petition No. 4524/2026
Patasi W/o Santosh Nath, Aged About 56 Years, R/o Harima,
Tehsil And District Nagaur, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary Department
Of Revenue, Government Of Rajasthan, Jaipur.
2. District Collector, Nagaur.
3. Additional District Collector, Nagaur.
4. M/s. Jsw Cement Limited, Registered Office, Jsw Centre,
Bandra Kurla Complex, Bandra (East), Mumbai 400051,
Maharastra, India Cement Production And Lime Stone,
Mines Patta, 3B2, Lime Stone Block, N/v Sarasani Tehsil
And District Nagaur, Through Executive Officer Varindra
Singh Saini S/o Sardar Mohan Singh Saini, Hoshiyarpur,
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(2 of 4) [CW-4503/2026]
Punjab, Associate Vice President, Jsw Cement Limited, At
Present Spais Hotel, First Floor, B.r. Mirgh, Opposite
Government College, Nagaur, Tehsil And District Nagaur,
Rajasthan.
----Respondents
(3) S.B. Civil Writ Petition No. 4546/2026
Arjun Nath Chandel S/o Punanath Chandel, Aged About 37
Years, Resident Of Harima, Tehsil And District Nagaur.
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary Department
Of Revenue, Government Of Rajasthan, Jaipur.
2. District Collector, Nagaur.
3. Additional District Collector, Nagaur.
4. M/s Jsw Cement Limited, Registered Office, Jsw Centre,
Bandra Kurla Complex, Bandra (East), Mumbai 400051,
Maharastra, India Cement Production And Lime Stone,
Mines Patta, 3B2, Lime Stone Block, N/v Sarasani Tehsil
And District Nagaur, Through Executive Officer Varindra
Singh Saini S/o Sardar Mohan Snigh Saini, Hoshiyarpur,
Punjab, Associate Vice President, Jsw Cement Limted, At
Present Spais Hotel, Floor, B.r. Mirgh, Opposite
Government College Nagaur, Tehsil And District Nagaur,
Rajasthan.
----Respondents
(4) S.B. Civil Writ Petition No. 4915/2026
Smt Seeta W/o Arjun Nath, Aged About 38 Years, Resident Of
Harima,tehsil Distirct Nagaur
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary Department
Of Revenue, Goverment Of Rajasthan, Jaipur
2. District Collector, Nagaur
3. Additonal District Collector, Nagaur
4. M/s Jsw Cement Limited, Registered Office, Jsw Centre,
Bandra Kurla Complex Bandra(East), Mumbai 400051,
Maharastra, India Cement Production And Lime
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(3 of 4) [CW-4503/2026]
Stone,mines Patta,3B2, Lime Stone Block N/v Sarsani
Tehsil And District Nagaur, Through Executive Officer
Varindra Singh Saini S/o Sardar Mohan Singh
Saini,hoshiyarpur Punjab, Associate Vice President, Jsw
Cement Limited, At Present Spais Hotel, First Floor, B R
Mirgh,opposite Government College,nagaur,tehsil And
District Nagaur, Rajathan
----Respondents
For Petitioner(s) : Mr. Manohar Singh Rathore
Mr. Satya Prakaash Sharma
Mr. Girdhari Lal Prajapat
For Respondent(s) : Mr. Vikas Balia, Sr. Advocate assisted
by Mr. Veyankatesh Garg with
Mr. Akshay Nagori
Ms. Mamta Nagori
Ms. Pranjal Mundha
Ms. Disha Jakin and
Ms. Somya Mangal
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
18/03/2026
1. Present bunch of writ petitions have been filed seeking a
direction to be issued to the respondents to undertake the
acquisition proceedings as per the provisions of Right to Fair
Compensation and Transparency in Land Acquisition Rehabilitation
and Resettlement Act, 2013 (hereinafter referred to as the 'Act of
2013') and for quashing of proceedings initiated by the
respondent-Company, pending before Court of Additional District
Collector, Nagaur under Section 89 of the Rajasthan Land Revenue
Act, 1956 (hereinafter referred to as the 'Act of 1956').
2. While considering the facts of said case, this Court found that
the main prayer made in the writ petitions is for grant of
compensation as per the provisions of Act of 2013. This Court vide
order dated 26.02.2026 in SB Civil Writ Petition
No.4503/2026 directed the parties to remain present before the
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District Collector, Nagaur on 09.03.2026 at 12.00 pm for
settlement of amount of compensation, as per the provisions of
Act of 2013. In pursuance of the said directions, the computation
of compensation was presented before this Court, however,
petitioners have refused to accept the same.
3. Learned counsel for the petitioners submitted that as a
matter of fact the proceedings initiated under Section 89 of the
Act of 1956 are not maintainable.
4. Learned counsel for the respondents submits that the
application filed under Section 89 of the Act of 1956 for allotment
of the land in question is pending consideration before the
Additional District Collector, Nagaur, however, no objection has
been filed by the petitioners so far and, therefore, their writ
petitions are premature.
5. Learned counsel for the petitioner are not in a position to
dispute the aforesaid submissions.
6. In view of the above, the present writ petitions are
dismissed as premature. However, the petitioners are at liberty
to submit their objection in the pending acquisition proceedings
under the provisions of the Act of 1956. Since the issue of
allotment of land relates to development project/project of larger
importance, if such objections are filed, the same shall be decided
expeditiously and in accordance with law.
7. Stay application and all pending application(s) are also
disposed of.
(SANJEET PUROHIT),J
60 to 63-A.Arora/-
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