Bhutto Khan vs State Of Rajasthan (2025:Rj-Jd:16885)
2025 Latest Caselaw 10896 Raj

Rajasthan High Court - Jodhpur

Bhutto Khan vs State Of Rajasthan (2025:Rj-Jd:16885) on 2 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:16885]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6617/2025

Bhutto Khan S/o Janu Khan, Aged About 28 Years, Village Sayar
Koseeta, Tehsil Chitalwana, District Jalore.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Its Deputy Government
         Secretary (Group-1), Department Of Revenue, Govt.
         Rajasthan, Jaipur.
2.       The Registrar, Board Of Revenue, Ajmer.
3.       The District Collector, Jalore.
4.       The Sub Divisional Magistrate, Chitalwana, District Jalore.
5.       The Tehsildar Chitalwana, District Jalore.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Hapu Ram Vishnoi
For Respondent(s)             :     Mr. S.S. Ladrecha
                                    Mr. Manas Ranchore Khatri for the
                                    applicant.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/04/2025

Heard learned counsel for the parties.

Learned counsel for the petitioner, instead of pressing the

writ petition on merit, submits that the petitioner will be satisfied,

if the respondent No.3 - the District Collector, Jalore is directed to

decide the pending representation (Annex.4) of the petitioner

expeditiously after taking into consideration 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

[2025:RJ-JD:16885] (2 of 2) [CW-6617/2025]

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.3-the District Collector, Jalore to decide the

pending representation of the petitioner (Annex.4) expeditiously

preferably within within a period of four weeks from the date of

receipt of certified copy of this order 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 32-SanjayS/-

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