Rajasthan High Court - Jodhpur
Rewant Ram vs The State Of Rajasthan ... on 16 September, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:41232]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17583/2025
1. Rewant Ram S/o Ladhuram Jat, Aged About 77 Years, R/o
Village Swaroopdesar, Tehsil And District Bikaner,
Rajasthan.
2. Phusaram S/o Heeraram, Aged About 79 Years, R/o
Village Swaroopdesar, Tehsil And District Bikaner,
Rajasthan 334402.
3. Amanaram S/o Danaram, Aged About 50 Years, R/o
Village Swaroopdesar, Tehsil And District Bikaner,
Rajasthan 334402.
4. Bajrang Lal S/o Pharsaram Jat, Aged About 26 Years, R/o
Village Kalyansar Naya, Tehsil Shridungaharh, District
Bikaner, Rajasthan.
5. Mohanram S/o Prabhuram, Aged About 62 Years, R/o
Village Swaroopdesar, Near Hanumanji Mandir, Bangala
Nagar, Tehsil And District Bikaner, Rajasthan.
6. Kapil Yadav S/o Omprakash, Aged About 75 Years, R/o
Yadav Sadan, Rashtriy Unit Ke Pass, Vivek Nagar, Lalgarh,
Bikaner, Rajasthan.
7. Shankuntla Yadav W/o Omprakash, Aged About 75 Years,
R/o Yadav Sadan, Rashtriy Unit Ke Pass, Vivek Nagar,
Lalgarh, Bikaner, Rajasthan.
8. Danaram S/o Darama Ram, Aged About 69 Years, Ward
No. 9, Village Barsinghsar, Tehsil And District Bikaner,
Rajasthan.
9. Tija D/o Harjiram, W/o Sangram Singh, Aged About 66
Years, R/o Village Swaroopdesar, Tehsil And District
Bikaner, Rajasthan. 334402
10. Nemaraj S/o Sukharam, Aged About 42 Years, R/o Village
Swaroopdesar, Tehsil And District Bikaner, Rajasthan.
334402
11. Dudaram S/o Jivanram, Aged About 73 Years, Likhamisar
Utrada, Tehsil And District Bikaner, Rajasthan.
12. Laluram S/o Annaram, Aged About 85 Years, R/o Ward
No. 9, Village Barsinghsar, Tehsil And District Bikaner,
Rajasthan.
13. Bhinyaram S/o Kushalaram, Aged About 62 Years, R/o
Village Jhadeli, District Bikaner, Rajasthan.
14. Heera Ram S/o Hukmaram, Aged About 82 Years, R/o
Ward No. 10 Wadi Bas, Village Barsinghsar, Tehsil And
District Bikaner, Rajasthan.
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[2025:RJ-JD:41232] (2 of 4) [CW-17583/2025]
15. Ridmal Ram Siyag S/o Narayan Ram, Aged About 42
Years, R/o Village Swaroopdesar, Tehsil And District
Bikaner, Rajasthan 334402.
16. Omprakash S/o Motaram, Aged About 50 Years, R/o Ward
No. 8, Panchanai Bas, Village Barsinghsar, Tehsil And
District Bikaner, Rajasthan. 334402
17. Jagdish S/o Murlidhar, Aged About 76 Years, R/o 4-E-272,
Jnv Colony, Bikaner, Rajasthan.
18. Anand Kumar S/o Hari Ram, Aged About 40 Years, R/o
Bachawaton Ka Mohalla, Bada Bazar, Bikaner, Rajasthan.
19. Prabhuram S/o Likhamaram, Aged About 75 Years, R/o
Ward No. 2, 1 Knn, Phephani, Hanumangarh,
Hanumangarh, Rajasthan 335523
20. Ashish Kumar Agarwal S/o Hari Ram, Aged About 40
Years, Bachawaton Ka Mohalla, Bada Bazar, Bikaner,
Rajasthan.
21. Anoparam S/o Bhikharam, Aged About 47 Years, Near
Thakur Ji Mandir, Village Swaroopdesar, Palana, Bikaner,
Rajasthan.
22. Rameshwar S/o Ramkaran, Aged About 71 Years, R/o
Ward No. 2, Jasrasar, District Bikaner, Rajasthan 334802
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary To
Government, Revenue, Government, Jaipur, Rajasthan.
2. The Commissioner, Colonization Department, Bikaner,
Rajasthan.
3. The Deputy Commissioner, Colonization Department,
Bikaner, Rajasthan.
4. The District Collector, Bikaner, Rajasthan.
5. The Additional District Collector, (Administration), Bikaner,
Rajasthan.
6. The Sub-Divisional Officer, Pugal, District Bikaner,
Rajasthan.
7. The Tehsildar (Revenue), Pugal, District Bikaner,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Binja Ram
For Respondent(s) : -
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[2025:RJ-JD:41232] (3 of 4) [CW-17583/2025]
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 16/09/2025 By way of filing the instant writ petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:-
"It is, therefore, most respectfully prayed that this writ petition may kindly be accepted and allowed and:-
a. By an appropriate writ, order, direct the respondents to grant the khatedari right of khasras land i.e. khasra no.1210/525, Rakba, Rakba 6.323, khasra no. 1212/525, Rakba 6.323, khasra no. 562/3, Rakba 18.970, khasra no. 525/5, Rakba 18.970, khasra no. 562/1, Rakba18.970, khasra no.568/8 Rakba 8.119, khasra no. 568/7, Rakba 4.0974, khasra no. 568/5, Rakba 18.9696, khasra no.562/2, Rakba 18.9696, khasra no. 525/9, Rakba 18.970, khasra no.
568/6, Rakba18.9696, khasra no. 525/6, Rakba 18.970, khasra no. 525/10, Rakba 18.970, khasra no. 525/8, Rakba 18.970, khasra no. 525/1, Rakba 18.970, khasra no. 525/7, Rakba18.970, khasra no. 563/3 Rakba 13.216, khasra no. 655/568, Rakba 9.4848, khasra no.547/5, Rakba 18.970, khasra no. 654/568, Rakba 9.4848, khasra no. 568/3, Rakba 13.216, khasra no. 560/2, Rakba 18.970 to the petitioners of their respective khasra's land as per the law. b. direct the respondent 4 & 6 to decide the petitioners' application/case for grant of khatedari rights as per law within a fixed time frame and to grant khatedari rights to the petitioners, their respective khasra's land in question as per law.
c. Direct the respondents not to interfere with possession of the petitioners over the land in question until final decision of his pending application before the concern authority.
d. Restrain the respondents from proceeding with fresh allotment of the said land till the case of the petitioners is finally decided.
e. Any other appropriate writ, order or direction which this Hon'ble Court considers just and proper and fact and circumstance of the case may kindly be passed in favour of the petitioners;
f. Cost of writ petition may kindly be awarded to the petitioners."
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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.4 & 6 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.4 & 6.
3. In case, a representation is so filed, the competent authority of the respondent department i.e. respondent Nos.4 & 6 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 issued by the Dy. Secretary to the Government Department of Revenue (Colonisation) Rajsathan, Jaipur within a period of eight weeks thereafter.
4. All pending applications, if any, also stand disposed of.
(KULDEEP MATHUR),J 22-himanshu/-
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