Sita vs State Of Rajasthan
2021 Latest Caselaw 781 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13613/2020

Sita W/o Shri Gopa Ram Patel, Aged About 46 Years, R/o Gram Panchayat Lordi Panditji Tehsil - Jodhpur, District Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector, Jodhpur (Raj.)

2. The Block Development Officer, Panchayat Samiti Mandore, District Jodhpur (Raj.)

3. The Gram Panchayat Lordi Panditji, Through Its Sarpanch, Panchayat Samiti Mandore, District Jodhpur.

----Respondents

S.B. Civil Writ Petition No. 13615/2020

Dhagla Ram S/o Shri Sura Ram Patel, Aged About 60 Years, R/o Gram Panchayat Lordi Panditji Tehsil Jodhpur, District Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector, Jodhpur (Raj.)

2. The Block Development Officer, Panchayat Samiti Mandore, District Jodhpur (Raj.)

3. The Gram Panchayat Lordi Panditji, Through Its Sarpanch, Panchayat Samiti Mandore, District Jodhpur.

----Respondents

S.B. Civil Writ Petition No. 13617/2020

Gopa Ram S/o Shri Tulsi Ram Patel, Aged About 52 Years, R/o Gram Panchayat Lordi Panditji Tehsil - Jodhpur , District Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector, Jodhpur (Raj.)

2. The Block Development Officer, Panchayat Samiti Mandore, District Jodhpur (Raj.)

3. The Gram Panchayat Lordi Panditji, Through Its Sarpanch, Panchayat Samiti Mandore, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Pawan Singh Rathore For Respondent(s) : Mr. GS Chouhan for Mr. KK Bisa, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2021

Learned counsel for the parties have submitted that since the

controversy involved in these writ petitions is squarely covered by

the decision dated 17.01.2019 passed by a Co-ordinate Bench of

this Court in Padma Ram Vs. State of Rajasthan & Ors. (S.B.

Civil Writ Petition No.841/2019) and other connected matters,

it is prayed that these writ petitions may also be allowed in the

light of above referred decision.

In view of the above, these writ petitions are allowed in

terms of the decision passed in Padma Ram (supra) case and the

impugned order passed by the District Collector, Jodhpur whereby

the pattas issued to the petitioners were cancelled are quashed

and struck down.

The stay applications are also disposed of. No order as to

costs.

(VIJAY BISHNOI),J

Surabhii/72-73-74-

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