Rajasthan High Court - Jodhpur
Rasha Ram vs State Of Rajasthan (2025:Rj-Jd:20274) on 25 April, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:20274] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8015/2025 Rasha Ram S/o Garuva Pokar Ram, Aged About 59 Years, Khinvsar Mohalla Navatala Jethmal, District Barmer
----Petitioner Versus
1. State Of Rajasthan, Through Principal Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur
2. Department Of Revenue (Group-I), Government Of Rajasthan, Jaipur Through Joint Secretary.
3. Department Of Revenue, Government Of Rajasthan Through Registrar, Revenue Circle Ajmer.
4. District Collector, Barmer
5. The Divisional Commissioner, Barmer
6. Sdo, Chautan, District Barmer
7. Tehsildar (Land Revenue), Chautan, District Barmer
8. Gram Panchayat Navatala Jetmal, Panchayat Samiti Chautan, District Jodhpur
----Respondents For Petitioner(s) : Ms. Priyanka Borana For Respondent(s) : Mr. Yogesh Sharma for Mr. SS Ladrecha, AAG JUSTICE DINESH MEHTA Order 25/04/2025
1. Learned counsel for the petitioner submitted that the petitioner would be satisfied if the Secretary, Department of Revenue (Group-I), Rajasthan is directed to expeditiously decide the representation of the petitioner after taking into consideration the judgment rendered by this Court in the case of Moola Ram (Downloaded on 25/04/2025 at 11:59:39 PM) [2025:RJ-JD:20274] (2 of 2) [CW-8015/2025] Vs. State of Rajasthan (S.B. Civil Writ Petition No.3470/2025), decided on 18.02.2025 as well the new circular issued by the State Government on the subject governing the field.
2. The writ petition is therefore, disposed of with a direction to the petitioner to file a fresh representation before the Secretary, Department of Revenue (Group-I), Rajasthan alongwith the photocopy of the earlier representation and the certified copy of the order instant within a period of four weeks.
3. In case, a representation is so addressed within the aforesaid period, the Secretary, Department of Revenue (Group-I), Rajasthan is directed to expeditiously decide the representation of the petitioner, in accordance with law, preferably within a period of eight weeks from the date of receiving the representation. The authority shall take into consideration the law laid down by this Court in case of Moola Ram (Supra) as well as new Circular issued by the State Government on the subject governing the field.
4. It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioner's grievance. The same may not be construed to be an order to decide the representation in a particular manner.
5. Stay application also stands disposed of accordingly.
(DINESH MEHTA),J 534-raksha/-
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