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Rajasthan High Court - Jodhpur
Smt. Shobha Kanwar vs The State Of Rajasthan ... on 28 March, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:14562]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7822/2025
1. Smt. Shobha Kanwar W/o Shri Daulat Singh Rathore,
Aged About 49 Years, Resident Of 170, Hanumat Nagar,
Gokulpura, Meenawala, Jhotwara, Jaipur.
2. Smt. Vinod Kanwar W/o Shri Datar Singh, Aged About 42
Years, Resident Of 05, Bharnai Ka Rasta Rava, Rooppura,
District Nagaur.
3. Smt. Urmila Kanwar widow of Late Shri Chatar Singh,
Aged About 36 Years, Resident Of Ward No. 08, Jerthi,
Subhash Nagar, Sikar.
4. Khushbu Kanwar D/o Shri Chatar Singh, Aged About 18
Years, Resident Of Ward No. 08, Jerthi, Sikar.
5. Jagdev Singh S/o Late Shri Chatar Singh, Aged About 20
Years, Resident Of Ward No. 8, Jerthi, Subhash Nagar,
Sikar.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Tehsildar,
(Colonization), Sri Karanpur, District Sri Ganganagar.
2. The Commissioner Colonization, Bikaner.
3. The District Collector, Sri Ganganagar.
4. The Deputy Collector (Revenue), Sri Karanpur, District Sri
Ganganagar.
----Respondents
For Petitioner(s) : Mr. Sudhir Sharma
For Respondent(s) : ---
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
28/03/2026
1. By way of filing the present writ petition, the petitioner has
prayed for the following reliefs:-
"It is, therefore, humbly prayed that the present writ petition may
kindly be allowed and by an appropriate writ order or direction:
1. The respondents may kindly be directed to give physical possession
of the land measuring 20 Bigha in Murabba No. 38 in Chak 7W, Sri
Karanpur while removing the encroachments on the said land.
2. In the alternate, the respondents may kindly be directed to make
allotment of some other land of equal measurement at any other place
of the choice of the petitioners.
3. Any other appropriate order or direction, which this Hon'ble Court
deems fit may be passed in favour of the appellant.
(Uploaded on 28/03/2026 at 04:42:53 PM)
[2026:RJ-JD:14562] (2 of 2) [CW-7822/2025]
4. The writ petition may kindly be allowed with costs."
2. After arguing the matter for some time, learned counsel for
the petitioners submitted that the petitioners would be satisfied if
the competent authority of the respondent-department is directed
to consider and decide their representation seeking allotment of
alternative land in their favour as the land admeasuring 20 bighas
in Murabba No. 38 in Chak 7W, Tehsil-Sri Karanpur allotted to
them by the respondents has been encroached upon by some
private individuals.
3. In view of the aforesaid limited prayer made by learned
counsel for the petitioners, this Court deems it just and proper to
dispose of the present writ petition with liberty to the petitioners
to file a fresh representation along with certified copy of the order
instant within a period of two weeks from today in the office of
Commissioner Colonization, Bikaner seeking allotment of the
alternative land. In case a representation is so made, the
Commissioner Colonization, Bikaner shall consider and decide the
same in accordance with law as expeditiously as possible
preferably within a period of eight weeks from receipt thereof.
4. It is made clear that the aforesaid directions to decide
representation only with a view to ensure expeditious redressal of
the petitioners' grievance, and the same shall not be construed as
a direction to decide the representation in a particular manner.
5. The present writ petition and stay petition(s), if any, stand
disposed of.
(KULDEEP MATHUR),J
100-sonia/-
(Uploaded on 28/03/2026 at 04:42:53 PM)
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