Hanumana Ram vs State Of Rajasthan (2025:Rj-Jd:17678)
2025 Latest Caselaw 11181 Raj

Rajasthan High Court - Jodhpur

Hanumana Ram vs State Of Rajasthan (2025:Rj-Jd:17678) on 7 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:17678]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6927/2025

1.       Hanumana Ram S/o Shri Chokha Ram, Aged About 62
         Years, R/o Village Lunada, Gram Panchayat Lunada, Tehsil
         Batadu, District Barmer, Rajasthan.
2.       Thakra Ram S/o Chokha Ram, Aged About 55 Years, R/o
         Village Lunada, Gram Panchayat Lunada, Tehsil Batadu,
         District Barmer, Rajasthan.
3.       Purkha Ram S/o Shri Dhira Ram, Aged About 55 Years, R/
         o Village Lunada, Gram Panchayat Lunada, Tehsil Batadu,
         District Barmer, Rajasthan.
4.       Bhaga Ram S/o Shri Mula Ram, Aged About 60 Years, R/o
         Meghwalo Ki Hodi, Village Lunada, Gram Panchayat
         Lunada, Tehsil Batadu, District Barmer, Rajasthan.
5.       Mohan Lal S/o Shri Jeka Ram, Aged About 28 Years, R/o
         Meghwalo Ki Hodi, Village Lunada, Gram Panchayat
         Lunada, Tehsil Batadu, District Barmer, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary Department Of
         Revenue (Gr-I), Government Of Rajasthan, Secretariat,
         Jaipur.
2.       Dy.  Secretary,  Department     Of    Revenue                    (Gr-I),
         Government Of Rajasthan, Secretariat, Jaipur.
3.       Secretary, Department Of Rural Development And
         Panchayati Raj, Government Of Rajasthan, Secretariat,
         Jaipur.
4.       Divisional Commissioner, Jodhpur.
5.       District Collector (Land Record), Barmer.
6.       Sub Divisional Officer, Batadu, Barmer.
7.       Tehsildar (Revenue), Batadu, Barmer.
8.       Gram Panchayat Lunada, Panchayat Samiti Baytu, Tehsil
         Batadu, District Barmer, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Sumer Singh Gour
For Respondent(s)         :     Mr. Yogesh Sahrma for
                                Mr. S.S. Ladrecha, AAG




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                                    [2025:RJ-JD:17678]                     (2 of 2)                    [CW-6927/2025]




                                              HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/04/2025

1. Heard learned counsel for the parties.

2. 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

to the respondent No.5- District Collector, Barmer and the

respondent No.5- 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.

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

writ petition is disposed of with a direction to the respondent

No.5- District Collector, Barmer to decide the representation of

the petitioners 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 28-SanjayS/-

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