Papa Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 10949 Raj

Rajasthan High Court - Jodhpur

Papa Ram vs The State Of Rajasthan ... on 2 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:16929]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6905/2025

1.       Papa Ram S/o Shri Khanu Ram, Aged About 41 Years,
         Resident Of Deorajgarh Devraj Garh Jodhpur Rajasthan
         342005.
2.       Kishan Singh Devraj S/o Shri Sawai Singh, Aged About 41
         Years, Resident Of Deorajgarh Devraj Garh Jodhpur
         Rajasthan 342005.
                                                                        ----Petitioners
                                       Versus
1.       The    State      Of     Rajasthan,         Through         The       Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Secretariat, Jaipur.
2.       District Collector, Jodhpur District Jodhpur Rajasthan.
3.       Sub     Divisional       Officer,       Shergarh           District     Jodhpur
         Rajasthan.
4.       Tehsildar, Shergarh, District Jodhpur.
5.       Gram Panchayat Devrajgarh, Shergarh District Jodhpur
         Through Its Village Development Officer.
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Ripudaman 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 -District Collector, Jodhpur and the

respondent No.2 -District Collector, Jodhpur may be directed to

[2025:RJ-JD:16929] (2 of 2) [CW-6905/2025]

decide the same 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 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 -District Collector, Jodhpur to decide the

representation of the petitioners 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 59-Sunils/-

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