Rajasthan High Court - Jaipur
Rameshwar Lal Son Of Goru Ram vs The State Of Rajasthan on 30 September, 2022
Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Review Petition (Writ) No. 160/2022
1. Rameshwar Lal Son Of Goru Ram, Aged About 51 Years,
Resident Of Dhani Sindawali, Abhawas, Tehsil Sri
Madhopur, District Skar (Raj.)
2. Richhapal Jakhar Son Of Shri Ballu Ram, Aged About 57
Years, Resident Of Dhani Baniya Wali, Abhawas, Tehsil Sri
Madhopur, District Sikar (Raj.)
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Chief Secretary,
Government Of Rajasthan, Govt. Secretariat, Jaipur (Raj.)
2. Principal Secretary, Public Works Department,
Government Of Rajasthan, Govt. Secretariat, Jaipur Raj.)
3. The Public Land Protection Cell/district Collector, Sikar
(Raj.)
4. Sub-Divisional Officer, Khandela, District Sikar (Raj.)
5. Land Holder, Tehsildar, Shri Madhopur, District Sikar (Raj.)
6. Patwari Alka Village Abhawas, Tehsil Khandela, District
Sikar.
7. Secretary Gram Panchayat Abhawas, Tehsil Khandela,
District Sikar.
8. Meva Ram Son Of Shri Manguram, Aged About 55 Years,
Resident Of Mukam Post Abhawas, Mohalla Raigaran,
Tehsil Khandela, District Sikar (Rajasthan).
9. Onkar Mal Son Of Shri Dularam, Aged About 63 Years,
Resident Of Mukam Post Abhawas, Mohalla Raigaran,
Tehsil Khandela, District Sikar (Rajasthan).
10. Banwari Lal Son Of Shri Padmaram, Aged About 60 Years,
Resident Of Mukam Post Abhawas, Mohalla Raigaran,
Tehsil Khandela, District Sikar (Rajasthan).
11. Jagdev Ram Son Of Shri Gheesa Ram, Aged About 64
Years, Resident Of Mukam Post Abhawas, Mohalla
Raigaran, Tehsil Khandela, District Sikar (Rajasthan).
12. Nand Kishore Son Of Shri Gheesa Ram, Aged About 57
Years, Resident Of Mukam Post Abhawas, Mohalla
Raigaran, Tehsil Khandela, District Sikar (Rajasthan).
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(2 of 3) [WRW-160/2022]
13. Sedu Ram Son Of Shri Mala Ram, Aged About 65 Years,
Resident Of Mukam Post Abhawas, Mohalla Raigaran,
Tehsil Khandela, District Sikar (Rajasthan).
14. Arjun Lal Son Of Shri Nunda Ram, Aged About 54 Years,
Resident Of Mukam Post Abhawas, Mohalla Raigaran,
Tehsil Khandela, District Sikar (Rajasthan).
15. Narayan Lal Son Of Shri Sedu Ram, Aged About 70 Years,
Resident Of Mukam Post Abhawas, Mohalla Raigaran,
Tehsil Khandela, District Sikar (Rajasthan).
16. Mool Singh Shekhawat Son Of Shri Man Singh Shekhawat,
Aged About 70 Years, Resident Of Mukam Post Abhawas,
Mohalla Rajputana, Tehsil Ringus, District Sikar.
17. Rampyari Devi Wife Of Shri Bhanwar Lal Khatik, Aged
About 75 Years, Resident Of Mukam Post Abhawas,
Mohalla Khatikan, Tehsil Ringus, District Sikar
(Rajasthan).
18. Anna Bano Wife Of Mr. Mangu Khan, Aged About 65
Years, Resident Of Mukam Post Abhawas, Mohalla
Khatikan, Tehsil Ringus, District Sikar.
19. Mohal Lal Verma Son Of Shri Kanaram Balai, Aged About
68 Years, Resident Of Mukam Post Abhawas, Mohalla
Balaiyan, Tehsil Ringus, District Sikar.
20. Shyam Sunder @ Shyam Lal Son Of Shri Heera Lal
Kumawat, Aged About 40 Years, Resident Of Mukam Post
Abhawas, Mohalla Khatikan, Tehsil Ringus, District Sikar.
21. Mamraj Bhargava Son Of Shri Prahlad Bhargava, Aged
About 46 Years, Resident Of Mukam Post Abhawas,
Mohalla Jyotishi, Tehsil Ringus, District Sikar.
22. Mohan Lal Harijan Son Of Shri Ramchandra Harijan, Aged
About 70 Years, Resident Of Mukam Post Abhawas,
Mohalla Harijan Basti, Tehsil Ringus, District Sikar.
----Respondents
For Petitioner(s) : Mr. Siddharth Bapna For Respondent(s) : Ms. Charvi Patni for Dr. V.B. Sharma, AAG Mr. Sultan Singh Kuri HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI (Downloaded on 25/12/2022 at 10:20:37 AM) (3 of 3) [WRW-160/2022] Order 30/09/2022 Heard.
After hearing learned counsel for the parties, the only modification like to be made in the order dated 21.01.2022 is that before passing any order adverse to the interest of the present petitioners, they should be accorded opportunity of hearing before the concerned authority.
Accordingly, to the said observation, the petition is disposed off.
All pending applications also stand disposed off. (VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ PREETI VALECHA/79 (Downloaded on 25/12/2022 at 10:20:37 AM) Powered by TCPDF (www.tcpdf.org)