Rajasthan High Court - Jaipur
Manroop Chand S/O Bishnaram vs The State Of Rajasthan on 21 October, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15071/2022
Satyaveer & Ors.
----Petitioners
Versus
The State Of Rajasthan & Ors.
----Respondents
Connected with
S.B. Civil Writ Petition No.15537/2022
For Petitioner(s) : Mr. Mohit Balwada with
Ms. Bhavna Choudhary
For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
21/10/2022
Learned counsel for the petitioners submits that they are in
possession of the subject land for last about 40-50 years and are
residing thereon raising construction of their pucca residential
houses with electricity connection. He submits that they have
already applied with the respondents-authorities for regularization
of their possession. Learned counsel contends that ignoring the
circulars issued by the State Government from time to time
providing for regularization of the old possession even on
charagah land, the respondents are bent upon to dispossess them
under orders issued by the Revenue Authorities.
Learned counsel for the petitioners is directed to supply a
copy of the writ petitions in the office of Mr. Shailesh Sharma,
learned Additional Government Counsel, during course of the day.
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(2 of 2) [CW-15071/2022]
List the matter alongwith S.B. Civil Writ Petition
No.5711/2022 after showing name of Mr. Shailesh Sharma,
laerned AGC, in the cause list as counsel for the respondents.
Heard the learned counsel for the petitioners on interim relief.
Taking into consideration the contentions advanced by him and the material on record, this Court deems it just and proper to restrain the respondents from interfering with the use and occupation by the petitioners of the subject land, till further orders.
(MAHENDAR KUMAR GOYAL),J PRAGATI/s-195 & C-1 (Downloaded on 21/10/2022 at 10:23:11 PM) Powered by TCPDF (www.tcpdf.org)