STATE OF RAJASTHAN Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) ON the submissions made by the learned Government Counsel appearing for the appellants, SAW Nos. 957/2012 and 128/2013 have also been taken on board today. These six matters, arising out of the common order and involving similar controversy, have been considered together; and are taken up for final disposal by this common order. The defects pointed out by the office in some of these matters are taken note of and are ignored. Put in a nutshell, the crux of the matter is that the respondents herein filed the writ petitions while questioning the order dated 03.07.2012, as passed by the Chief Executive Officer, Zila Parishad, Chittorgarh requiring them to execute fresh rent agreements in relation to the shops let to them by Panchayat Samiti, Chittorgarh and else, for their dispossession.

(2.) IT is borne out from the observations made by the learned Single Judge in the lead order dated 18.09.2012 as passed in CWP No. 7097/2012 : Kailash Chandra Dad Vs. State of Rajasthan & Ors. that on Sunday dated 22.07.2012, the authorities of the Panchayat Samiti deprived the writ -petitioners of the use of the shops in question by putting their locks over the petitioners' locks.

(3.) THE learned Single Judge proceeded to allow the writ petitions while awarding costs quantified at Rs. 5,000/ - to each of the writ -petitioners except the petitioner of CWP No. 7126/2012. The learned Single Judge, however, made it clear that the order would, otherwise, not preclude the concerned Panchayat Samiti from terminating the tenancy of the petitioners and taking action for their eviction from the premises in question in accordance with law. The learned Single Judge observed and ordered as under: -