Teja Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 11368 Raj

Rajasthan High Court - Jodhpur

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

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:18243]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6587/2025

1. Teja Ram S/o Shri Ganga Ram, Aged About 68 Years, R/o Lodtaachlawata, Tehsil Chamu, District Jodhpur (Raj.).

2. Bhoma Ram S/o Shri Ganga Ram, Aged About 51 Years, R/o Lodtaachlawata, Tehsil Chamu, District Jodhpur (Raj.).

3. Ram Lal S/o Bhoma Ram, Aged About 20 Years, R/o Lodtaachlawata, Tehsil Chamu, District Jodhpur (Raj.).

4. Babu Lal S/o Shri Bhoma Ram, Aged About 29 Years, R/o Lodtaachlawata, Tehsil Chamu, 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 Lodtaachlawata, 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 the

[2025:RJ-JD:18243] (2 of 2) [CW-6587/2025]

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),

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 representation before the concerned

District Collector alongwith 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 110-Mak/-

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