Rajasthan High Court - Jodhpur
Phusa Ram vs State Of Rajasthan on 27 May, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7067/2019
Phusa Ram S/o Bhera Ram, Aged About 62 Years, B/c Jat,
Resident Of Chak 1 Spd, Tehsil Suratgarh, District Sri
Ganganagar.
----Petitioner
Versus
1. State Of Rajasthan, Through Chief Engineer, Water
Resources Department, North, Hanumangarh.
2. Superintending Engineer, Water Resources Circle,
Vijaynagar, District Sriganganagar.
3. Executive Engineer, Water Resources Department,
Suratgarh, District Sri Ganganagar.
----Respondents
For Petitioner(s) : Mr. Hemant Jain
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 27/05/2019
1. Learned counsel for the petitioner makes a limited submission that the petitioner is in possession of the said land and is entitled for regularization in accordance with the prevailing laws.
2. In light of the such limited submission, the present petition is disposed of with a liberty to the petitioner to make appropriate representation before the respondents, who shall consider the same, strictly in accordance with law. Stay petition also stands disposed of accordingly.
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