Parivartan Yuva Samiti vs State Of Rajasthan (2026:Rj-Jd:13531)
2026 Latest Caselaw 4357 Raj

Rajasthan High Court - Jodhpur

Parivartan Yuva Samiti vs State Of Rajasthan (2026:Rj-Jd:13531) on 23 March, 2026

[2026:RJ-JD:13531]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6240/2026

Parivartan Yuva Samiti, Reodar, District- Sirohi, Through Its
Chairman Dayaram Son Of Shri Heera Ram, Aged About 50
Years, Resident Of Village- Post Anadra, Tehsil Reodar, District-
Sirohi.
                                                                     ----Petitioner
                                     Versus
1.        State Of Rajasthan, Through The Secretary, Revenue
          Department, Jaipur.
2.        The District Collector, Sirohi.
3.        The Sub-Divisional Officer, Reodar, District- Sirohi.
4.        The Tehsildar, Reodar, District- Sirohi.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Kunal Upadhyay
For Respondent(s)          :



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

23/03/2026

1. Learned counsel for the petitioner submits that the State

Government, has vide order dated 12.05.2023, after following due

process as provided under the Rajasthan Land Revenue (Allotment

of Unoccupied Government Agricultural Lands for Construction of

Schools, Colleges, Dispensaries, Dharamshalas, and Other

Buildings of Public Utility) Rules, 1963, sanctioned the allotment of

the land to petitioner-society for construction of building for the

welfare of Meena Samaj.

2. However, by way of the order impugned, District Collector,

Sirohi, has cancelled the said allotment sanction without granting

any opportunity of hearing to petitioner society.

(Uploaded on 23/03/2026 at 08:10:31 PM)

[2026:RJ-JD:13531] (2 of 2) [CW-6240/2026]

3. Matter requires consideration.

4. Issue notice. Issue notice of the stay application also,

returnable within a period of six weeks.

5. In the meantime, effect and operation of the impugned order

dated 08.01.2026 shall remain stayed.

(SANJEET PUROHIT),J 66-Jatin/-

(Uploaded on 23/03/2026 at 08:10:31 PM)

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