Rajasthan High Court - Jodhpur
State & Anr vs Lrs Of Pancha Ram & Ors on 5 September, 2011
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
1
32
S.B. Civil Writ Petition No. 8055/2011
State of Rajasthan & Ors.
vs
LRs of Pancha Ram & Ors.
DATE OF ORDER: 5th September 2011
HON'BLE MR. JUSTICE DINESH MAHESHWARI
Mr. Sandeep Bhandawat, Government Counsel, for the petitioners.
<><><> The learned Government Counsel frankly submits that with reference to the contents of the impugned order dated 5.10.2001 as passed by the Board of Revenue, he has examined the record and the report of the Hon'ble Beri Commission and the position obtainable is that the land as comprised in Khasra No.921 has already been acquired and so far as the land as comprised in Khasra No.763 is concerned, the Commission in its report made it clear that the same was not affected as the respondents were in possession thereof even at the time of coming into force of the Rajasthan Tenancy Act.
In fact, the position regarding the land in question had been made clear by the Board of Revenue itself in its impugned order dated 05.10.2001, particularly in para 6 thereof, that reads as under: -
"6. जह तक खसर नम र 763 स सम न त भम क ल ह उसक र न जन स र क मसफ ररश क अवल#कन ककय । इस ववषय पर इ ह+न पर 2 न ह कक ररक र- क आ र पर र प#र ववव दग त भम पर र ज 1 न क शतक र अध ननय आन क पव- स क ब ज ह नजस क रण स ज# ननय न ककय गय 1 व# (Superfluous) ह। अत: इस क रण स इ ह+न इस भम क र क#ई मसफ ररश नह क ह कक ज# ननय न ककय गय 1 व# गर क नन9 1 , एव अत: ख ररज य#गय 1 । इनक मसफ ररश क आखर पर ज# मसफ ररश द ह व# खसर नम र 921 स सम न त ह। उपर#क ब द क# नजर रखत ह=ए नजल कलक र खसर नम र 763 क र ननण-य लन सक नह 1 । अत: खसर नम र 763 क सम ज# र ज व अध क र न ननण-य मलय ह व@ सह ह।"
In view of the above position, nothing appears calling for interference by this Court in the writ jurisdiction at the instance of the present petitioners.
The petition stands dismissed.
[DINESH MAHESHWARI], J.
cpgoyal/-