LOGA KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with a prayer to quash the order dtd. 7/1/2022 (Annex.6) passed by the Sub-Divisional Officer, Barmer (for short 'the SDO') and also for quashing the entire proceedings initiated by way of communication made by the learned Additional District Collector and Member Secretary, Zila Jan Abhav Abhiyog, Nirakaran Evam Satarkta Samiti, Barmer by letter No.Pa.10(220)(1) Satarkta/2021/2977-2978 dtd. 18/10/2021.

(2.) Learned counsel for the petitioners has submitted that vide order dtd. 15/3/2011, the dispute in respect of the boundaries of the agriculture fields of the petitioners and the respondents has already been settled in the proceedings filed by the petitioners before the Assistant Collector-cum-Sub-Divisional Officer, Barmer under Sec. 128 of the Rajasthan Land Revenue Act. Learned counsel for the petitioners has further submitted that once the dispute with respect to the boundaries of the petitioners and the respondents agricultural fields has already been settled vide order dtd. 15/3/2011, the SDO, Barmer has no jurisdiction to issue order dtd. 7/1/2022 (Annex.6).

(3.) Learned counsel has, therefore, prayed that the reliefs prayed for in this writ petition may kindly be granted to the petitioners.