Panna Ram vs State Of Rajasthan (2025:Rj-Jd:17490)
2025 Latest Caselaw 11143 Raj

Rajasthan High Court - Jodhpur

Panna Ram vs State Of Rajasthan (2025:Rj-Jd:17490) on 4 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:17490]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6643/2025

1.       Panna Ram S/o Sh. Amba Ram, Aged About 47 Years,
2.       Narayan S/o Simratha Ram, Aged About 56 Years,
3.       Chima Ram S/o Moola Ram, Aged About 85 Years,
4.       Teekma Ram S/o Manka Ram, Aged About 52 Years,
5.       Mohan Ram S/o Neemba Ram, Aged About 36 Years,
6.       Teja Ram S/o Mehraram, Aged About 44 Years,
7.       Amra Ram S/o Poonma Ram, Aged About 65 Years,
         All R/o Panoniyo Ki Dhani, Gram Panchayat Mate Ka Tala,
         District Barmer.
                                                                     ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Secretary , Department Of
         Revenue, Government Of Rajasthan, Secretariat, Jaipur,
         Rajasthan.
2.       District Collector, Barmer.
3.       Sub Division Officer, Chouhtan District Barmer.
4.       Gram Panchayat, Mate Ka Tala District Barmer.
                                                                   ----Respondents


For Petitioner(s)           :    Mr. D.S. Shekhawat
For Respondent(s)           :    Mr. Yogesh Sharma for
                                 Mr. S.S. Ladrecha, AAG


         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/04/2025

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

directed to decide the pending representation (Annex.3) of the

petitioners expeditiously after taking into consideration the

[2025:RJ-JD:17490] (2 of 2) [CW-6643/2025]

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

pending representation of the petitioner (Annex.3) 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 10-Payal/-

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