Tilaram vs State Of Rajasthan (2024:Rj-Jd:41442)
2024 Latest Caselaw 8884 Raj

Citation : 2024 Latest Caselaw 8884 Raj
Judgement Date : 9 October, 2024

Rajasthan High Court - Jodhpur

Tilaram vs State Of Rajasthan (2024:Rj-Jd:41442) on 9 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:41442]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 15468/2018

Tilaram S/o Shri Hamira Ram, Aged About 27 Years, R/o Village -
Post Ramsar, Kanodiyamahasingh,tehsil Dechu, District Jodhpur
(Raj.).
                                                                         ----Petitioner
                                         Versus
1.        State      Of    Rajasthan,          Through         Secretary,    Revenue
          Department,         Government            Of     Rajasthan,     Secretariat,
          Jaipur.
2.        The Registrar, Board Of Revenue, Rajasthan, Ajmer.
3.        The District Collector (Land Records), Jodhpur.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Jay Ram Saran
For Respondent(s)              :     -



                  HON'BLE MR. JUSTICE FARJAND ALI

Order

09/10/2024

1. The controversy involved in this case is squarely covered by

the judgment passed by a co-ordinate Bench of this Court in the

case of Urmila Vs. State of Rajasthan & Ors. in S.B. Civil Writ

Petition No.11887/2018 and the judgment dated 02.03.2022

passed by a co-ordinate Bench of this Court rendered in a batch of

writ petitions led by S.B. Civil Writ Petition No.2611/2019 (Rahul

Patidar vs. State of Rajasthan & Ors.)

2. On 04.10.2018, an interim order has been passed by a co-

ordinate Bench of this Court in favour of the petitioner.

3. In the given circumstances, the interim order is made