Chaina Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 11322 Raj

Rajasthan High Court - Jodhpur

Chaina Ram vs The State Of Rajasthan ... on 9 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:18239]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7400/2025

1. Chaina Ram S/o Shri Girdhari Ram, Aged About 37 Years, R/o Lato Ki Dhani, Barnau, District Jodhpur (Raj.).

2. Baga Ram Choudhary S/o Shri Kheta Ram, Aged About 65 Years, R/o Naya Bera, Beniwalon Ki Dhani, District Jodhpur (Raj.).

3. Ghamanda Ram S/o Shri Uda Ram, Aged About 35 Years, R/o Barnau, District Jodhpur (Raj.).

4. Shembhu Ram S/o Shri Teja Ram, Aged About 49 Years, R/o Lato Ki Dhani, Barnau, District Jodhpur (Raj.).

5. Ugama Ram S/o Shri Mohan Ram, Aged About 35 Years, R/o Goro Lato Ki Dhani, Barnau, District Jodhpur (Raj.).

6. Ganga Ram S/o Shri Mohan Ram, Aged About 30 Years, R/o Goro Lato Ki Dhani, Barnau, District Jodhpur (Raj.).

----Petitioners Versus

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

2. District Collector, Jodhpur.

3. Sub Divisional Officer, Balesar, Jodhpur.

4. Tehsildar, Chamu, District Jodhpur.

5. Gram Panchayat Barnau, Panchayat Samiti Chamu, District Jodhpur Through Its Village Development Officer.

----Respondents

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

JUSTICE DINESH MEHTA

Order

09/04/2025

1. Learned counsel for the petitioners submitted that the

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

Collector, Jodhpur is directed to expeditiously decide pending

representation of the petitioners after taking into consideration the

[2025:RJ-JD:18239] (2 of 2) [CW-7400/2025]

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 as 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 141-Mak/-

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