Achhar Mal vs Union Of India (2026:Rj-Jd:14104)
2026 Latest Caselaw 4599 Raj

Rajasthan High Court - Jodhpur

Achhar Mal vs Union Of India (2026:Rj-Jd:14104) on 25 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14104]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 6583/2026

Achhar Mal S/o Bidhi Chand, Aged About 62 Years, R/o Village
Chhabar, Tehsil Haripur, District Kangra, Himachal Pradesh.
176028.
                                                                            ----Petitioner
                                           Versus
1.        Union Of India, Through Secretary, Ministry Of Water
          Resources, Government Of India, Shram Shakti Bhawan,
          Rafi Marg, New Delhi-110001.
2.        State       Of     Rajasthan,           Through          Its     Commissioner
          Colonization,         Department            Of     Colonization,          Bikaner,
          District Bikaner, Rajasthan.
3.        The     Allotment         Officer     Cum        Additional      Commissioner
          Colonization         (Appeal/rehabilitation)                  Bikaner,     District
          Bikaner (Raj.)
4.        The Deputy Commissioner, Relief And Rehabilitation, Raja
          Ka    Talab,      Tehsil      Nurpur,       District         Kangra,     Himachal
          Pradesh.
5.        Kanta Devi D/o Bidhi Chand, Aged About 62 Years, R/o
          Village Chhabar, Tehsil Haripur, District Kangra, Himachal
          Pradesh. 176028.
                                                                         ----Respondents


For Petitioner(s)               :     Mr. Binja Ram
For Respondent(s)               :     --



               HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

25/03/2026

1. Heard learned counsel for the petitioner.

2. Learned counsel for the petitioner submits that the allotment

case of the petitioner in the category of Pong Dam Oustee is

pending consideration before the respondent No.3- Allotment

Officer cum Additional Commissioner Colonization

(Uploaded on 25/03/2026 at 04:22:10 PM)

[2026:RJ-JD:14104] (2 of 2) [CW-6583/2026]

(Appeal/rehabilitation) Bikaner, District Bikaner (Raj.) and the

same has not been decided till date. He, therefore, prays that the

respondent No.3 may be directed to decide the pending

application for grant of allotment to the petitioner at the earliest.

3. Considering the limited prayer made by the learned counsel

for the petitioner, the instant writ petition is disposed of with a

direction to the respondent No.3- Allotment Officer cum Additional

Commissioner Colonization (Appeal/rehabilitation) Bikaner, District

Bikaner (Raj.) to decide the allotment case of the petitioner in the

category of Pong Dam Oustee at the earliest, preferably within a

period of three months from the date of receipt of certified copy of

this order, strictly in accordance with law.

4. The stay application as well as other pending misc.

applications, if any, stand disposed of accordingly.

(KULDEEP MATHUR),J 25-himanshu/-

(Uploaded on 25/03/2026 at 04:22:10 PM)

Powered by TCPDF (www.tcpdf.org)