Joga Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 11371 Raj

Rajasthan High Court - Jodhpur

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

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:18236]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7350/2025

1. Joga Ram S/o Missa Ram, Aged About 24 Years, Bhalkari, District Balotra (Raj.)

2. Kheraj Ram S/o Fusa Ram, Aged About 52 Years, Bhalkari, District Balotra (Raj.)

3. Jetharam S/o Panna Ram, Aged About 44 Years, Panyla Kallan, District Balotra (Raj.)

4. Bhana Ram S/o Sajan Ram, Aged About 63 Years, Bhalkari, District Balotra (Raj.)

5. Heera Ram S/o Sanga Ram, Aged About 48 Years, Moteesara, Payala Khurd, District Balotra (Raj.)

6. Padma Ram S/o Bhera Ram, Aged About 43 Years, Payala Khurd, District Balotra (Raj.)

7. Himtha Ram S/o Dhokal Ram, Aged About 41 Years, Bhalkari, Payala Kalan, District Balotra (Raj.)

8. Rama Ram S/o Taga Ram, Aged About 51 Years, Bhalkari, District Balotra (Raj.)

----Petitioners Versus

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

2. District Collector, Balotra.

3. Sub Divisional Officer, Sindhari, Balotra.

4. Tehsildar Sindhari, District Balotra.

5. Gram Panchayat Motisara, Panchayat Samiti Payala Kalan, District Balotra, 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

[2025:RJ-JD:18236] (2 of 2) [CW-7350/2025]

Collector, Balotra 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),

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 128-Mak/-

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