HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Miscellaneous Application No. 254/2026
IN
S.B. Civil Writ Petition No.24863/2025 Ram Ratan Sharma S/o Late Shri Dena Nath Sharma, Aged About 80 Years, R/o P-18, New Colony Khatipura, Jhotwara, District Jaipur, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through Principal Secretary To Government, Colonization And Sainik Kalayan Department, Jaipur (Rajasthan).
2. The Allotment Officer And Addl Commissioner, Colonization Department, Bikaner (Rajasthan). ----Respondents
For Petitioner(s) : Mr. O.P. Sangwa
HON'BLE DR. JUSTICE NUPUR BHATI Order
01/07/2026
1. The instant misc. application has been filed by counsel for the petitioner seeking correction/modification in the order dated 18.12.2025 passed by this Court in SBCWP No.24863/2025 wherein, it has been mentioned that possibly owing to wrong mentioning/confusion of item number on their part, the operative part of the said order has wrongly been typed.
2. In view of the above and in the interest of justice, the instant misc. application for correction of the order dated 18.12.2025, stands allowed. Order dated 18.12.2025 is corrected and the same shall be read as under:
"1. The writ petition is filed with the following prayers:
"a. The writ petition may kindly be allowed. b. Quash and set aside the impugned and ex-parte order dated 22.12.2014 (Annex-03) passed by respondent no.2.
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(2 of 2)
[WMAP-254/2026] c. Direct the respondent no. 1 & 2 to allot the land situated at Ramgarh, Chack No 6MMM Muraba No. 8/34 being 25.00 bigha command land & 0.00 bigha un-command land, total land measuring
25.00 bigha in favor of the petitioner as per the proposal made in first notice / letter and handover the possession forthwith and provide further opportunity to deposit the required installment money.
d. In alternate without prejudice to the above, the respondents be directed to allot any other piece of land in favor of the petitioner at the rates prevailing 1 at the time of issuance of the allotment letter. e. In alternate with prejudice to above, the respondents be directed to decide the petitioner's representation/application dated 07.03.2022.(Ann-
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f. Any other appropriate order or direction which this Hon'ble Court considers just and proper and fact and circumstance of the case may kindly be passed in favour of the petitioner. g. Cost of writ petition may kindly be awarded to the petitioner."
2. Counsel for the petitioner makes a limited submission that the respondents may be directed to consider and decide the pending representation dated 07.03.2022 (Annex.4) filed by the petitioner, by way of passing a speaking order, within a particular time period.
3. In light of such limited submission, it is hereby directed that the pending representation dated 07.03.2022 (Annex.4) filed by the petitioner shall be decided by the respondents by way of passing a speaking order strictly in accordance with law within a period of 'four weeks' from the date of receipt of certified copy of this order.
4. With the aforesaid direction, the instant writ petition is disposed of. Stay application as well as all other pending applications, if any, also stand disposed of accordingly."
3. The order instant shall be read as part and parcel of the order dated 18.12.2025 passed in SBCWP No.24863/2025.
(DR.NUPUR BHATI),J
194-/Devesh/-
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