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Rajasthan High Court - Jodhpur
Kanhaiyalal vs State Of Rajasthan (2026:Rj-Jd:14521) on 28 March, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:14521]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3165/2026
Kanhaiyalal S/o Shri Kala Ji, Aged About 78 Years, Resident Of
Village Nela, Opposite Govt. Sr. Secondary School, Gram
Panchayat Savina Khera, Sector 14, Udaipur.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Panchayati Raj And Rural Department, Jaipur.
2. District Collector, Udaipur.
3. Tehsildar, Girwa, District Udaipur.
----Respondents
For Petitioner(s) : Mr. Bharat Shrimali
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
28/03/2026
By way of filing the present writ petition, the petitioner has
prayed for the following reliefs:-
"It is therefore, most humble prayed that this writ
petition may kindly be allowed and by an appropriate writ or
direction:-
(1) The respondent authority may kindly be directed to set
apart the land of khasra no. 920 & 921 situated at village
Savina Khera, Tehsil Girwa, District Udaipur for development
of the abadi land in pursuance of the circular dated
07.09.2017 (Anx.5), 15-09-2017 (Anx.6), 03.10.2017
(Anx.7).
(ii) That after set apart the above-mentioned land, the same
to be allotted to the Village Savina Khera, Tehsil Girwa,
District Udaipur, and after receiving amount, patta to be
issued in favour of the petitioner in pursuance of circular
dated 07.09.2017 (Anx.5), 15-09-2017 (Anx.6) 03.10.2017
(Anx.7).
(iii) Any other appropriate order may kindly be passed in
favour of the petitioner."
2. After arguing the matter for some time, learned counsel for
the petitioner submitted that the petitioner would be satisfied if
the competent authority of the respondent department is directed
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[2026:RJ-JD:14521] (2 of 2) [CW-3165/2026]
to consider and decide the representation of the petitioner seeking
issuance of patta in his favour in pursuance of circulars dated
07.09.2017, 15.09.2017 and 03.10.2017 issued by Govt. of
Rajasthan, Jaipur.
3. In view of aforesaid limited submission made at Bar by the
learned counsel for the petitioners, the present writ petition is
disposed of with liberty to the petitioner to file a fresh
representation along with a certified copy of the order instant
within a period of two weeks from today in the office of competent
authority of respondent department seeking issuance of patta in
his favour as per the guidelines issued in circulars dated
07.09.2017, 15.09.2017 and 03.10.2017 issued by Govt. of
Rajasthan, Jaipur.
4. In case a representation is so made, the competent authority
of the respondent department shall consider and decide the same
in accordance with law, as expeditiously as possible, preferably
within a period of eight weeks from receipt thereof.
5. It is made clear that aforesaid direction to decide the
representation has been issued only with a view to ensure
expeditious redressal of petitioner's grievance and the same may
not be construed to be an order to decide the application in a
particular manner.
6. Stay petition and all other pending applications, if any, also
stand disposed of.
(KULDEEP MATHUR),J
6-divya/-
(Uploaded on 28/03/2026 at 01:20:11 PM)
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