Rajasthan High Court - Jodhpur
Urn: Cw / 30172U / 2025N.T.P.C. ... vs The Revenue Appellate Authority ... on 6 May, 2026
[2026:RJ-JD:21638]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16782/2025
N.T.P.C. Renewable Energy, Through Its Legal Reprsentative Lalit
Mehta S/o Late Shri Mahaveer S Mehta, Aged About 65 Years
Having Its Registered Office At Ntpc Bhawan Scope Complex-7,
Institutional Area, Lodi Road, New Dehli.
----Petitioner
Versus
1. The Revenue Appellate Authority, Jodhpur.
2. The Tehsildar, Bap, District Phalodi.
3. Bhajnaram S/o Thaka Ram, R/o Umaniyon Ki Dhani,
Tehsil Dhadhu, District Phalodi, Rajasthan.
4. Mohanram S/o Thakar Ram, R/o Umaniyon Ki Dhani,
Tehsil Dhadhu, District Phalodi, Rajasthan.
5. Bhawruram S/o Thakar Ram, R/o Umaniyon Ki Dhani,
Tehsil Dhadhu, District Phalodi, Rajasthan.
6. Somari W/o Ramniwas, R/o Umaniyon Ki Dhani, Tehsil
Dhadhu, District Phalodi, Rajasthan.
7. Kalidevi W/o Maipal, R/o Umaniyon Ki Dhani, Tehsil
Dhadhu, District Phalodi, Rajasthan.
8. Ramniwas S/o Baburam, R/o Umaniyon Ki Dhani, Tehsil
Dhadhu, District Phalodi, Rajasthan.
9. Taj Mohmad S/o Kayamdeen, R/o Kalu Khani Ki Dhani
Tehsil Bap, Dist. Phalodi.
----Respondents
For Petitioner(s) : Mr. Ankur Mathur
For Respondent(s) : Mr. Sanjay Raj Paliwal, GC
Mr. Roshan Lal
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order 06/05/2026
1. Present writ petition has been filed by petitioner - N.T.P.C. Renewable Energy, a Government of India undertaking, challenging interim order dated 06.08.2025 passed by learned Revenue Appellate Authority in Appeal No. 232/2025 titled Bhajnaram & Ors. v. State of Rajasthan, whereby parties have been directed to maintain status quo with respect to the land in question and the corresponding revenue records.
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2. Explaining the background facts, learned counsel for the petitioner submitted that vide allotment order dated 04.03.2024, government land admeasuring 910.5412 hectare was allotted to petitioner company for establishment of 500 MW Solar Power project in Tehsil Bap, Village Bhadla.
3. It is submitted that at the time of taking possession of the land, a dispute arose with respect to a portion of the land admeasuring 60 bigha 30 biswa, over which private respondents were found to be in possession. Consequently, private respondents instituted a suit and also filed application under Section 212 of the Rajasthan Tenancy Act before the Court of learned SDO, Bap, seeking to restrain petitioner from interfering with their possession. It was averred therein that private respondents are having khatedari rights over 180 bigha of land and are in settled possession thereof.
4. It is further submitted that considering the issue involved in the matter and the status of revenue records, learned Revenue Appellate Authority, vide order dated 06.08.2025, granted ad interim relief in favour of private respondents.
5. Aggrieved thereby, petitioner company has approached this Court by way of present writ petition.
6. Reply to writ petition has been filed on behalf of respondent No.2 -Tehsildar, Bap, District Phalodi.
7. In the said reply, it has been admitted that private respondents have khatedari rights over a total of 180 bigha of land. However, a discrepancy exists in the revenue map, as a result of which the khatedari rights of private respondents are recorded only to the extent of 119.17 bigha, i.e., 60.03 bigha less than their actual entitlement.
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8. In view of said specific averment made in reply filed by the state, it is evident that private respondents are entitled to 180 bigha of land. However, due to discrepancy in the revenue map, wherein area of land has been shown less, private respondents are in possession of a portion of land which has been allotted to petitioner.
9. Upon instructions of this Court, learned counsel for the respondents undertakes that said discrepancy in revenue records / revenue map will be rectified and competent authority shall consider the request of private respondents for allotment of 60.03 bigha of land at an adjacent alternate site, so as to ensure that allotment made in favour of petitioner vide order dated 04.03.2024, so also entitlement of Pvt. Respondent for their khatedari rights, remains unaffected.
10. Having regard to the fact that the matter pertains to a solar power project to be executed by a Government of India undertaking, respondent authorities are directed to undertake the process of rectification of revenue records / revenue map and to ensure allotment of land measuring 180 bigha to private respondents, in accordance with their khatedari rights, as well as to make available land allotted to petitioner company.
11. Learned District Collector, Pahlodi, is directed to exercise compliance of this order and also to ensure completion of entire exercise within a period of two weeks from the date of receipt of certified copy of this order.
12. List the matter on 26.05.2026.
(SANJEET PUROHIT),J 69-JatinS/-
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