P N MAINDOLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court on 26.11.2018 while referring the earlier order dated 26.2.2018 and 16.7.2018 passed an order directing the Revenue DepartmentSettlement Commission to co-relate the land comprised in khasra nos. of 1955 with the current khasra nos. and also tabulate the old khasra of the year 1955 with the new khasras so that the issue can be decided finally.

(2.) In the order dated 26.2.2018, reference was made to the earlier order dated 26.2.2015 asking the State Government to approach National Environmental Engineering Research Institute (NEERI) for a preliminary study. The State Government was directed to carry out a survey by satellite imaging of the entire stretch of the Dravyawati River and its banks by engaging a Government agency for satellite imaging. In the order dated 19.5.2015, the nature of the work carried out by NEERI and the necessary steps were enlisted. The Court then by order dated 11.12.2017, required the presence of the officers of the Revenue Department to ascertain as to through which khasra nos.

(3.) Dravyawati River flows and which lands abutting the embankment are private lands and which lands belong to the Government. In the order of this Court dated 26.11.2018, reference is also made to the order dated 3.10.2006 passed by this Court at Principal Seat, Jodhpur in Abdul Rahman vs. State of Rajasthan and Ors.- 2004 (4) WLC (Raj.) 435 directing that all lands shown as drainage channels like nalla, rivers, tributaries etc. in the report on 15.8.1947 be declared as Government land and conversions made after 15.8.1947 be declared illegal.