Mohan Ram vs State Of Rajasthan (2025:Rj-Jd:17509)
2025 Latest Caselaw 11121 Raj

Rajasthan High Court - Jodhpur

Mohan Ram vs State Of Rajasthan (2025:Rj-Jd:17509) on 4 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:17509]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 6665/2025

Mohan Ram S/o Sh. Pokar Ram, Aged About 54 Years, Resident
Of Village Deriya, Balesar, District Jodhpur
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal   Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Jaipur
2.       Department          Of     Revenue         (Group-I),        Government    Of
         Rajasthan, Jaipur Through Joint Secretary.
3.       Department          Of    Revenue,         Government         Of   Rajasthan
         Through Registrar, Revenue Circle Ajmer.
4.       District Collector, Jodhpur
5.       The Divisional Commissioner, Jodhpur
6.       Sdo, Balesar, District Jodhpur.
7.       Tehsildar (Land Revenue), Jodhpur
8.       Gram Panchayat, Gram Deriya, Panchyat Samiti Chamu,
         District Jodhpur.
                                                                      ----Respondents


For Petitioner(s)              :     Ms Priyanka Borana.
For Respondent(s)              :     Mr. S.S.Ladrecha, AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/04/2025

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.4- District Collector, Jodhpur and the respondent

No.4- District Collector, Jodhpur may be directed to decide the

[2025:RJ-JD:17509] (2 of 2) [CW-6665/2025]

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.

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

writ petition is disposed of with a direction to the respondent

No.4- District Collector, Jodhpur 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 17-AnilSingh/-

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