Maga Ram vs State Of Rajasthan (2025:Rj-Jd:18229)
2025 Latest Caselaw 11369 Raj

Rajasthan High Court - Jodhpur

Maga Ram vs State Of Rajasthan (2025:Rj-Jd:18229) on 9 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:18229]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7253/2025

Maga Ram S/o Piraji, Aged About 77 Years, Resident Of Godaron Ki Dhani, Sirana, Sarana, Jalore, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Special Secretary, Revenue Department (Group-1), Government Of Rajasthan, Jaipur.

2. The Registrar, Board Of Revenue, Rajasthan, Ajmer (Raj.).

3. The District Collector, (Land Records), Jalore (Raj.).

4. The Tehsildar (Land Records), Tehsil Sayla, District Jalore (Raj.).

5. The Gram Panchayat, Sirana, Tehsil Sayla, District Jalore Through Its Village Development Officer.

6. The Sarpanch, Gram Panchayat, Sirana, Tehsil Sayla, District Jalore (Raj.).

----Respondents

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

JUSTICE DINESH MEHTA

Order

09/04/2025

1. Learned counsel for the petitioner submitted that the

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

Collector (Land Record), Jalore is directed to expeditiously decide

pending representation of the petitioner 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

[2025:RJ-JD:18229] (2 of 2) [CW-7253/2025]

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 petitioner 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 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 114-Mak/-

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