Khemaram vs State Of Rajasthan (2025:Rj-Jd:16869)
2025 Latest Caselaw 10945 Raj

Rajasthan High Court - Jodhpur

Khemaram vs State Of Rajasthan (2025:Rj-Jd:16869) on 2 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:16869]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 6687/2025

1.       Khemaram S/o Shri Bheraram, Aged About 54 Years,
         Reident Of Village Sanwriz Tehsil Phalodi District Phalodi
         (Raj).
2.       Pukhraj Soni S/o Loonkaran Soni, Aged About 54 Years,
         Resident Of Village Sanwriz Tehsil Phalodi District Phalodi
         (Raj).
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Revenue, Government Of Rajasthan, Jaipur (Raj.).
2.       The District Collector, District Phalodi (Raj.).
3.       The Tehsildar, Phalodi District-Phalodi (Raj.).
4.       The Gram Panchayat Sanwriz, District Phalodi Through Its
         Sarpanch.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Veer Aditya Singh
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

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

[2025:RJ-JD:16869] (2 of 2) [CW-6687/2025]

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 36-Payal/-

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