Hanuman Ram vs State Of Rajasthan (2025:Rj-Jd:17312)
2025 Latest Caselaw 11051 Raj

Rajasthan High Court - Jodhpur

Hanuman Ram vs State Of Rajasthan (2025:Rj-Jd:17312) on 3 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:17312]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5980/2025

Hanuman Ram S/o Kheta Ram, Aged About 47 Years, R/o Juni
Undari, District Barmer (Raj.).
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Secretary    To   The
         Government, Rural Development and Panchayati Raj
         Department, Government Of Rajasthan, Jaipur.
2.       The District Collector, Barmer.
3.       Sub-Divisional Officer, Gudamalani, District Barmer
4.       Tehsildar, Nokhada, District Barmer
5.       Sarpanch, Gram Panchayat Bhambhu Nagar, Panchayat
         Samiti Aadel, District Barmer
                                                                      ----Respondents


For Petitioner(s)              :     Mr. D.L.R. Vyas.
For Respondent(s)              :     Mr. S.S. Ladrecha, AAG.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

03/04/2025

1. Heard learned counsel for the parties.

2. Learned counsel for the petitioner, instead of pressing the

writ petition on merit, submits that the petitioner will be satisfied,

if liberty is granted to him to file fresh representation to the

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

No.2- 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

[2025:RJ-JD:17312] (2 of 2) [CW-5980/2025]

on 18.02.2025 as well the new Circular issued by the State

Government on the subject governing the field.

3. In view of the submission made before this Court, the instant

writ petition is disposed of with a direction to the respondent

No.2- District Collector, Barmer to decide the representation of

the petitioner expeditiously, preferably 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 the new circular

issued by the State Government on the subject governing the

field.

4. The stay application and other pending applications, if any,

also stand disposed of.

(VINIT KUMAR MATHUR),J 119-Shahenshah/-

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