Rajasthan High Court - Jodhpur
Chanda Ram vs The State Of Rajasthan ... on 24 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:9890]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4636/2026
1. Chanda Ram S/o Imarta Ram, Aged About 69 Years,
Resident Of Village Nokha @ Daiya, Tehsil Kolayat, District
Bikaner, Rajasthan.
2. Sugna Ram S/o Imarta Ram, Aged About 58 Years,
Resident Of Village Nokha @ Daiya, Tehsil Kolayat, District
Bikaner, Rajasthan.
3. Bhiyan Ram S/o Imarta Ram, Aged About 57 Years,
Resident Of Village Nokha @ Daiya, Tehsil Kolayat, District
Bikaner, Rajasthan.
4. Jetha Ram S/o Imarta Ram, Aged About 49 Years,
Resident Of Village Nokha @ Daiya, Tehsil Kolayat, District
Bikaner, Rajasthan.
5. Omi D/o Imarta Ram, Aged About 58 Years, Resident Of
Village Nokha @ Daiya, Tehsil Kolayat, District Bikaner,
Rajasthan.
6. Chhagna Ram S/o Imarta Ram, Aged About 41 Years,
Resident Of Village Nokha @ Daiya, Tehsil Kolayat, District
Bikaner, Rajasthan.
7. Manohari D/o Imarta Ram, Aged About 56 Years, Resident
Of Village Nokha @ Daiya, Tehsil Kolayat, District Bikaner,
Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Colonization Department, Secretariat, Rajasthan, Jaipur.
2. Commissioner Colonization, Bikaner.
3. Additional Commissioner Colonization (Administration),
Bikaner.
4. Deputy Commissioner (Land Records), Colonization,
Bikaner.
5. Assistant Commissioner, Colonization, Bikaner-I
Headquarter Kolayat, District Bikaner.
----Respondents
For Petitioner(s) : Mr. A.R. Godara.
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[2026:RJ-JD:9890] (2 of 3) [CW-4636/2026]
Mr. Yaman Rajpurohit.
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 24/02/2026
1. By way of filing the instant writ petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:-
"A/ By an appropriate writ, order or direction, the respondents may kindly be directed to award the khatedari rights of land in question in favor of the land holders bearing land of khasra no. 272/85/6 measuring 45.80 Bigha Barani Land situated as revenue village Nokha @ Daiya, Tehsil Gajner (Colonization), District Bikaner.
B/ By an appropriate writ, order or direction, the respondent nos. 2 to 5 may kindly be directed to hold the meeting of allotment committee to decide the application (Annex-8) of the petitioners for khatedari rights of land in question in mode of permanent allotment for the land of khasra no. 272/85/6 measuring 45.80 Bigha Barani Land situated at Revenue village Nokha @ Daiya, Tehsil Gajner (Colonization) District Bikaner..
C/ By an appropriate writ, order or direction, the respondent officials may kindly be directed to convene the meeting of allotment committee to decide the claim of the land holders in time bound manner and may kindly be directed to award khatedari rights of the land in question as per law of the governing field."
2. After arguing the matter for some time, the learned counsel for the petitioners submitted that the petitioners would be satisfied if the competent authority of the respondents i.e. respondent Nos.2 to 5 are directed to consider and decided the petitioners' case for grant of khatedari rights in accordance with law, as expeditiously as possible.
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3. In view of the aforesaid submission made at Bar by the learned counsel for the petitioners, the present writ petition is disposed of with a direction to the petitioners to file a fresh representation alongwith a certified copy of the order instant within a period of two weeks from today before the competent authority of the respondent department i.e. respondent Nos.2 to 5.
4. In case, a representation is so filed, the competent authority of the respondent department i.e. respondent Nos.2 to 5 shall consider and decide the request of the petitioners with regard to the grant of khatedari rights in accordance with law so also the provision of notification dated 28.05.2007 & 02.01.2008 issued by the Dy. Secretary to the Government Department of Revenue (Colonisation) Rajsathan, Jaipur, within a period of eight weeks thereafter.
5. All pending applications, if any, also stand disposed of.
(KULDEEP MATHUR),J 235-Tikam/-
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