Adu Ram vs State Of Rajasthan (2025:Rj-Jd:17991)
2025 Latest Caselaw 11244 Raj

Rajasthan High Court - Jodhpur

Adu Ram vs State Of Rajasthan (2025:Rj-Jd:17991) on 8 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:17991]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5260/2025

Adu Ram S/o Shri Jetharam, Aged About 32 Years, R/o Bhalkhadi, Gram Panchayat Motisara, Panchayat Samiti Payla Kalan, District Balotra.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary , Department Of Revenue, Government Secretariat, Jaipur.

2. State Of Rajasthan, Through Its Special Secretary To Government, Department Of Revenue (Group-1), Government Secretariat, Jaipur.

3. District Collector, Balotra Rajasthan.

4. Sub Divisional Officer, Sindhari, District Balotra, Rajasthan.

5. Tehsildar, Sindhari, District Balotra, Rajasthan.

6. Patwari, Payla Kalan, District Balotra.

7. Village Development Officer, Gram Panchayat Motisara, Panchayat Samiti Payla Kalan, District Balotra.

8. Sarpanch, Gram Panchayat Motisara, Panchayat Samiti Payla Kalan, District Balotra.

----Respondents

For Petitioner(s) : Mr. Shailendra Gwala For Respondent(s) : Mr. Yogesh Sharma for Mr. SS Ladrecha, AAG

JUSTICE DINESH MEHTA

Order

08/04/2025

1. Learned counsel for the petitioner submitted that the

petitioner would be satisfied if the respondent No.3 - District

Collector, Balotra is directed to expeditiously decide pending

representation dated 03.01.2025 (Annexure-4) of the petitioner

[2025:RJ-JD:17991] (2 of 2) [CW-5260/2025]

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.

2. The writ petition is therefore, disposed of with a direction to

the petitioner to file a fresh representation before the concerned

District Collector alongwith the photocopy of the earlier

representation dated 03.01.2025 and the certified copy of the

order instant within a period of four weeks.

3. In case, a representation is so addressed within the

aforesaid period, the concerned District Collector is directed to

expeditiously decide the representation of the petitioner, in

accordance with law, preferably within a period of eight weeks

from the date of receiving the representation. The authority shall

take into consideration 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.

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

5. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 137-raksha/-

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