Sh. Shivraj Puri And Ors vs State of Rajasthan And Ors

By way of this writ petition the petitioners are seeking direction to the respondents to mutate the land ad-measuring 6 Bigha & 10 Biswa comprising Khasra No.1605/1/KB, 2 Bigha & 15 Biswa comprising Khasra No.1606 and 4 Bigha & 18 Biswa comprising Khasra No.1605/1/AB, in the name of petitioners pursuant to order dated 04.03.2014 passed by learned Single Judge in SBCWP No.266/1985, whereby the land acquisition proceedings initiated vide notifications dated (Annex.11 & 12) has been annulled; and the notifications stand quashed.

Applicants, Mahipal Singh and Ms. Teeka Kumari, have preferred application for impleading them as party-respondents, stating that some portion of land was sold by the petitioners in their favour.

Indisputably, the order passed by the learned Single Judge, as aforesaid, quashing the land acquisition proceedings stands affirmed by the Division Bench of this Court vide order dated 02.09.2015 passed in DBSAW No.790/2014 and thus the order passed by the learned Single Judge annulling the land acquisition proceedings has attained finality.

In this view of the matter, the respondents are under an obligation to give effect to the order passed by this Court and mutate the land in the name of existing Khatedar/tenant.

Accordingly, the respondents are directed to pass appropriate order for mutation of the land on the application filed by the petitioners. The applicants, if they have any claim over the land in question, shall also be permitted to make their submissions before the competent authority considering the application preferred by the petitioners for mutation of the land in question in their names.

The application preferred by the petitioners for effecting mutation of the land in their favour shall be decided by the concerned authority expeditiously, in any case within a period of two months from the date of this order.

With these observations and directions, the writ petition is disposed of.