Bansi Lal vs State Of Rajasthan ...
2023 Latest Caselaw 5450 Raj

[2023:RJ-JD:24402]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 9219/2023

1.       Bansi Lal S/o Naina Ram, Aged About 63 Years, Resident
         Of Khatiko Ka Mohalla, Merta District Nagaur.
2.       Prem Chand S/o Naina Ram, Aged About 58 Years,
         Resident Of Khatiko Ka Mohalla, Merta District Nagaur.
3.       Ramdayal S/o Naina Ram, Aged About 48 Years, Resident
         Of Khatiko Ka Mohalla, Merta District Nagaur.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Devsthan, Govt. Of Rajasthan, Secretariat, Jaipur
2.       Tehsildar (Revenue), Merta District Nagaur.
3.       Doli Banam Mandir Shri Charbhuja, Merta Through Its
         Secretary, Devsthan Department, Govt. Of Rajasthan,
         Jaipur.
                                                                   ----Respondents


For Petitioner(s)            :    Mr. RS Choudhary
For Respondent(s)            :    Mr. R.D. Bhadu, Dy. GC



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

01/08/2023

1.    Learned counsel for the petitioner, without taking this Court

into merits of the case, makes a limited submission that

petitioner's representation may be decided by the concerned

Tehsildar, while keeping into consideration the earlier adjudication

made by this Court in the matter of Ratna Ram Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.1139/2008, on

07.03.2008.

2.    In light of such submission, the present petition is disposed

of with a direction to the respondent no.2 to decide the

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                                    [2023:RJ-JD:24402]                     (2 of 2)                          [CW-9219/2023]



                                   representation of the petitioner, while keeping into consideration

                                   the judgment of Ratna Ram (supra),                   strictly in accordance with

                                   law. It is made clear that any earlier mutation shall not prejudice

                                   the   Tehsildar      for   re-deciding        the     issue        of   mutation.

                                   3.    All pending applications also stand disposed of.



                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

80-Sudheer/-

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