Ramjas Bishnoi vs The State Of Rajasthan ...
2025 Latest Caselaw 10892 Raj

Rajasthan High Court - Jodhpur

Ramjas Bishnoi vs The State Of Rajasthan ... on 2 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:16867]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 6593/2025

1.       Ramjas Bishnoi S/o Shri Harbhaj Ram, Aged About 63
         Years,
2.       Udaram S/o Sukharam, Aged About 73 Years,
3.       Sona Ram S/o Bija Ram, Aged About 60 Years,
         all R/o Shri Krishan Nagar, The-Aau, District - Phalodi.
                                                                    ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through The Deputy Secretary,
         Department      Of     Revenue         (Group-I),        Government    Of
         Rajasthan, Secretariat, Jaipur.
2.       District Collector, Phalodi.
3.       Sub Divisional Officer, Tehsil Aau, District Phalodi.
4.       Tehsildar, Tehsil Aau, District Phalodi.
5.       Gram Panchayat Shrikrishna Nagar, Panchayat Samiti Aau
         District Phalodi Through Its Village Development Officer.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Kunal Bishnoi
For Respondent(s)          :     Mr. S.S. Ladrecha, AAG assisted by
                                 Mr. Yogesh Sharma



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/04/2025

Heard learned counsel for the parties.

Learned counsel for the petitioners, instead of pressing the

writ petition on merit, submits that the petitioners will be

satisfied, if liberty is granted to them to file fresh representation

to the respondent No.2 - the District Collector, Phalodi and the

respondent No.2 - the District Collector, Phalodi may be directed

to decide the same expeditiously after taking into consideration

[2025:RJ-JD:16867] (2 of 2) [CW-6593/2025]

the judgment rendered by this Court in the case of Moola Ram

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.

In view of the submissions made before this Court, the

present writ petition is disposed of with a direction to the

respondent No.2-the District Collector, Pahlodi to decide the

representation of the petitioner expeditiously preferably within

within a period of four weeks from the date of receipt of such

representation strictly in accordance with law keeping in mind 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.

The stay application and other pending applications, if any,

also stand disposed of.

(VINIT KUMAR MATHUR),J 30-Payal/-

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