Vardharam vs State Of Rajasthan (2025:Rj-Jd:16888)
2025 Latest Caselaw 10955 Raj

Rajasthan High Court - Jodhpur

Vardharam vs State Of Rajasthan (2025:Rj-Jd:16888) on 2 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:16888]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6784/2025

Vardharam S/o Velaram, Aged About 63 Years, R/o Village
Sarnau, Po Sarnau, Tehsil Sanchore, District Jalore.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Revenue, Government Of Rajasthan, Jaipur.
2.       District Collector, Jalore.
3.       Tehsildar Sanchore, District Jalore.
4.       Vikash Adhikari, Panchayat Samiti Sarnau, District Jalore.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Mukesh Kumar Trivedi
For Respondent(s)             :     Mr. S.S. Ladrecha, AAG with
                                    Mr. Yogesh Sharma



         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.2 - the District Collector, Jalore is directed to

decide the pending representation (Annex.7) 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

on 18.02.2025 as well the new Circular issued by the State

Government on the subject governing the field.

[2025:RJ-JD:16888] (2 of 2) [CW-6784/2025]

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, Jalore to decide the

pending representation of the petitioner (Annex.7) 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 41-SanjayS/-

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