Miyadad vs State Of Rajasthan (2025:Rj-Jd:16886)
2025 Latest Caselaw 10899 Raj

Rajasthan High Court - Jodhpur

Miyadad vs State Of Rajasthan (2025:Rj-Jd:16886) on 2 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:16886]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6800/2025

1.       Miyadad     S/o    Maluk       Khan,       Aged          About   30   Years,
         Kudanpura, Tehsil Sedwa, District Barmer, At Present
         Sarpanch, Gram Panchayat Kundanpura, Tehsil Sedwa,
         District Barmer.
2.       Chetan Ram S/o Virdha Ram, Aged About 41 Years,
         Resident Of Village Kudanpura, Tehsil Sedwa, District
         Barmer.
                                                                      ----Petitioners
                                     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, Barmer.
4.       The Sub Divisional Magistrate, Sedwa, District Barmer.
5.       The Tehsildar, Sedwa, District Barmer.
                                                                    ----Respondents


For Petitioner(s)           :    Mr. Hapu Ram Vishnoi
For Respondent(s)           :    Mr. S.S. Ladrecha, AAG
                                 Mr. Pritam Solanki
                                 Mr. Kishan Lal Vishnoi



         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 the respondent No.3 - the District Collector, Barmer is

directed to decide the pending representation (Annex.4) of the

petitioners expeditiously after taking into consideration the

[2025:RJ-JD:16886] (2 of 2) [CW-6800/2025]

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.3-the District Collector, Barmer to decide the

pending representation of the petitioners (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 43-SanjayS/-

s

Powered by TCPDF (www.tcpdf.org)