Bhagirath Ram vs State Of Rajasthan (2025:Rj-Jd:18034)
2025 Latest Caselaw 11254 Raj

Rajasthan High Court - Jodhpur

Bhagirath Ram vs State Of Rajasthan (2025:Rj-Jd:18034) on 8 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:18034]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7269/2025

1. Bhagirath Ram S/o Jag Ram, Aged About 40 Years, R/o Village Maylon Ki Beri, Tehsil Dhorimanna, District Barmer.

2. Mahinga Ram S/o Mota Ram, Aged About 53 Years, R/o Village Maylon Ki Beri, Tehsil Dhorimanna, District Barmer.

3. Sadram S/o Lala Ram, Aged About 70 Years, R/o Village Maylon Ki Beri, Tehsil Dhorimanna, District Barmer.

4. Narsi Ram S/o Mota Ram, Aged About 41 Years, R/o Village Maylon Ki Beri, Tehsil Dhorimanna, District Barmer.

5. Jagram S/o Lala Ram, Aged About 73 Years, R/o Village Maylon Ki Beri, Tehsil Dhorimanna, District Barmer.

----Petitioners Versus

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

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

2. District Collector, Barmer.

3. Sub Divisional Officer, Dhorimanna, District Barmer.

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

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

6. Gram Panchayat Jambha Jika Mandir, Tehsil Dhorimanna, 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.

[2025:RJ-JD:18034] (2 of 2) [CW-7269/2025]

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 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 214-akansha/-

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