Rajasthan High Court - Jodhpur
Khemaram vs State Of Rajasthan on 4 May, 2022
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5866/2022
Khemaram S/o Ganesha Ram, Aged About 48 Years, By Caste
Jat, Resident Of 21 Sbs, Nehdai, Jaisalmer, District Jaisalmer
(Rajasthan)
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary Revenue
(Colonization) Department, Govt. Of Rajasthan, Jaipur.
2. Allotment Officer, Assistant Revenue Commissioner,
Colonization, Mohangarh-B, Jaisalmer.
3. Lumbaram S/o Himmataram, By Caste Meghwal, Resident
Of Ridwa, Tehsil And District Jaisalmer (Raj.)
----Respondents
For Petitioner(s) : Mr. Narpat Ram
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 04/05/2022 This writ petition has been filed by the petitioner raising his grievances that an allotment of small patch agricultural land was made in favour of the petitioner in the year 2007, however, the said allotment came to be cancelled by Allotting Authority and Revenue Appellate Authority as well as Board of Revenue have also confirmed the said cancellation, however, remanded the matter to the allotting authority to take a fresh decision in respect of the allotment of small patch agriculture land in accordance with the Rules.
It is argued that though the Board of Revenue as well as the Revenue Appellate Authority, Jaisalmer vide order dated 09.02.2021 have remanded the matter to the allotting authority, (Downloaded on 04/05/2022 at 09:03:26 PM) (2 of 2) [CW-5866/2022] but it is sitting tight over the matter and is not deciding the issue regarding the allotment of small patch of agriculture land.
Having heard learned counsel for the petitioner and after going through the material available on record, I am not inclined to interfere in this petition on merits, however, the petitioner is free to move an application before the allotting authority i.e. the respondent No.2 for early disposal of the matter regarding the allotment of small patch agriculture land.
If any such application is preferred by the petitioner, it is expected that the respondent No.2 shall consider the same strictly in accordance with law and dispose of the matter regarding the allotment of five bighas small patch agriculture land expeditiously.
With these observations, this writ petition is disposed of. The stay petition is also disposed of.
(VIJAY BISHNOI),J 48-Babulal/-
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