Prakash vs State Of Rajasthan (2025:Rj-Jd:18033)
2025 Latest Caselaw 11253 Raj

Rajasthan High Court - Jodhpur

Prakash vs State Of Rajasthan (2025:Rj-Jd:18033) on 8 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:18033]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7191/2025

1. Prakash S/o Hadumana Ram, Aged About 21 Years, R/o Village Jatiya Kumharon Ki Basti, Tehsil Barmer Rural, District Barmer.

2. Ameda Ram S/o Lala Ram, Aged About 25 Years, R/o Village Jatiya Kumharon Ki Basti, Tehsil Barmer Rural, District Barmer.

----Petitioners Versus

1. State Of Rajasthan, Through Secretary Revenue (Group-

I) Department, Govt. Of Rajasthan, Secretariat, Jaipur.

2. District Collector, Barmer.

3. Sub Divisional Officer, Barmer.

4. Tehsildar (Land Record), Barmer Rural, District Barmer.

5. Registrar, Board Of Revenue, Rajasthan, Ajmer.

6. Gram Panchayat Lakhetali, Tehsil Barmer Rural, District Barmer Through Its Sarpanch.

                                                                 ----Respondents


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



                      JUSTICE DINESH MEHTA

                                     Order

08/04/2025

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the respondent No.2 - District

Collector, Barmer is directed to expeditiously decide pending

representation of the petitioners 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),

[2025:RJ-JD:18033] (2 of 2) [CW-7191/2025]

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 petitioners to file a fresh representation before the concerned

District Collector alongwith the photocopy of the earlier

representation 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 petitioners, 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 petitioners' 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 190-akansha/-

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