RAGHU NATH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Land measuring 1755 big has and 9 biswas was allotted by the Allotment Committee, Sub - Division - Hindaun, District - Sawai Madhopur (now District - Karauli), in the year 1982, to 365 landless persons, but, till today, no actual physical possession has been handed over to the allottees by the authorities concered. In the year 1985, SB Civil Writ Petition No. 2163/1985 came to be filed, wherein, learned Government Advocate gave an assurance to give possession of the land so allotted to 58 allottees. On 24.7.1990, an assurance was given by the Government on the floor of the State Assembly to evict encroachers from the land. The allottees made a to representation to the Home Minister, Rajasthan on 14.7.1992. The Dy. Secretary to the Government of Rajasthan wrote a letter to the Collector-Sawai Madhopur on 26.4.1995 for taking action in the matter and for making report to him. On 24.6.1996, the Chief Secretary, Government of Rajasthan directed the Collector, Sawai Madhopur for demarcation of the land allotted to the persons and deliver them possession. On 5.6.1996, the allottees made a representation before the Minister for Revenue. Government of Rajasthan for getting the land demarcated and delivering the possession thereof to them. The allottees, there after, approached His Excellency the President of India and other higher dignitaries of Union of India and the State of Rajasthan by making representations on 12.8.1996. The Dy. Secretary, Office of the President of India acknowledged the receipt of the representation so made by the petitioner. In Oct., 1996, petitioner sent representation to Honourable the Prime Minister of India, Chief Minister of Rajasthan, Collector, Sawai Madhpur and Superintendent of Police, Sawai Madhpur for ordering to give possession to the allottees. Further on 5.6.1997, the petitioner made representation to HE President of India and other dignitaries of Union of India and the State of Rajasthan.

(2.) It has been brought to our notice that writ petition came to be filed by the encroachers of the land praying for regularising their possession over the land in their favour and for declaring them as khatedars of the said land. A learned Single Judge of this Court, vide order dated 25.9.2000 passed in SB Civil Writ Petition No. 5694/1995, dismissed the writ petition.

(3.) Even though orders were passed directing the Government to deliver possession of the land to the allottees, who are lawfully allotted the land, the respondents have not done anything in this regard. It only shows that the State Government and its officer have scant respect for the orders passed by the court.