LAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner has shown the order passed by a Coordinate Bench of this Hon'ble Court in the case of S.B. Civil Writ Petition No.5599/2022 (Chotu Singh v. State of Rajasthan and Ors.) decided on 19/4/2022, thus, seeks similar order / directions for the present petitioner also.

(2.) This writ petition has been filed by the petitioner with a prayer that the respondent No.3 - Tehsildar Colonization, Nachana-2, District Jaisalmer may be directed to comply with the order dtd. 17/1/2022 passed by the Assistant Collector and Deputy Commissioner, Colonization IGNP, Nachana, District Jaisalmer in revenue suit No.166/2016.

(3.) The petitioner has filed an application under Sec. 15AAA Sub-clause 2 (ka) of the Rajasthan Tenancy Act, 1955 with a prayer to declare him khatedar of a piece of land. The said application filed by the petitioner was allowed vide judgment dtd. 17/1/2022 passed by the Assistant Collector and Deputy Commissioner, Colonization IGNP, Nachana, District Jaisalmer.