Rajasthan High Court - Jodhpur
Mangilal vs The State Of Rajasthan ... on 24 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:9888]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4632/2026
1. Mangilal S/o Shri Moda Ram, Aged About 44 Years,
Resident Of Village Jaimalsar, Tehsil Kolayat, District
Bikaner Rajasthan.
2. Bhikha Ram S/o Shri Moda Ram, Aged About 54 Years,
Resident Of Village Jaimalsar, Tehsil Kolayat, District
Bikaner Rajasthan.
3. Satu Ram S/o Shri Moda Ram, Aged About 49 Years,
Resident Of Village Jaimalsar, Tehsil Kolayat, District
Bikaner Rajasthan.
4. Ramesh Ram S/o Shri Moda Ram, Aged About 47 Years,
Resident Of Village Jaimalsar, Tehsil Kolayat, District
Bikaner Rajasthan.
5. Chhagan Ram S/o Shri Moda Ram, Aged About 48 Years,
Resident Of Village Jaimalsar, Tehsil Kolayat, District
Bikaner Rajasthan.
6. Kamla D/o Shri Moda Ram, Aged About 45 Years,
Resident Of Village Jaimalsar, Tehsil Kolayat, District
Bikaner Rajasthan.
7. Geeta D/o Shri Moda Ram, Aged About 46 Years, Resident
Of Village Jaimalsar, 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.
Mr. Yaman Rajpurohit.
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 24/02/2026 (Uploaded on 24/02/2026 at 05:20:09 PM) (Downloaded on 24/02/2026 at 06:18:46 PM) [2026:RJ-JD:9888] (2 of 3) [CW-4632/2026]
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.54/15 measuring 40 Bigha Barani Land situated as revenue village Jaimalsar, 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.54/15 measuring 40 Bigha Barani Land situated at Revenue village Jaimalsar, 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.
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. (Uploaded on 24/02/2026 at 05:20:09 PM) (Downloaded on 24/02/2026 at 06:18:46 PM) [2026:RJ-JD:9888] (3 of 3) [CW-4632/2026]
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 234-Tikam/-
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