Ummed Giri vs State Of Rajasthan (2025:Rj-Jd:16870)
2025 Latest Caselaw 10957 Raj

Rajasthan High Court - Jodhpur

Ummed Giri vs State Of Rajasthan (2025:Rj-Jd:16870) on 2 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:16870]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6850/2025
1.       Ummed Giri S/o Shankar Giri, Aged About 55 Years,
         Village Devka, Gram Panchayat Rajdal, Tehsil Shiv,
         District Barmer, Rajasthan.
2.       Moti Lal S/o Amana Ram, Aged About 43 Years, Village
         Devka, Gram Panchayat Rajdal, Tehsil Shiv, District
         Barmer, Rajasthan.
3.       Hakamdan S/o Uttamdan, Aged About 27 Years, Village
         Devka, Gram Panchayat Rajdal, Tehsil Shiv, District
         Barmer, Rajasthan.
4.       Khetaram S/o Ishram Ram, Aged About 63 Years, Village
         Devka, Gram Panchayat Rajdal, Tehsil Shiv, District
         Barmer, Rajasthan.
5.       Virendra S/o Bhamraram, Aged About 31 Years, Village
         Devka, Gram Panchayat Rajdal, Tehsil Shiv, District
         Barmer, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Revenue, Government Of Rajasthan, Jaipur.
2.       District Collector, Barmer, District Barmer, Rajasthan.
3.       Sub Divisional Officer, Shiv, District Barmer, Rajasthan.
4.       Tehsildar (Land Record), Shiv, District Barmer, Rajasthan.
5.       Sarpanch, Gram Panchayat Rajdal, Panchayat Samiti Shiv,
         District Barmer, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Himanshu Shrimali
                                Mr. Harish Jangid
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

[2025:RJ-JD:16870] (2 of 2) [CW-6850/2025]

to the respondent No.2 - the District Collector, Barmer and the

respondent No.2 - the District Collector, Barmer may be directed

to 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-the District Collector, Barmer 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 52-Payal/-

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