Jetharam vs The State Of Rajasthan ...
2025 Latest Caselaw 11447 Raj

Rajasthan High Court - Jodhpur

Jetharam vs The State Of Rajasthan ... on 15 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:18574]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7411/2025

1.       Jetharam S/o Shri Panna Ram, Aged About 44 Years, R/o
         Panyla Kallan, District Balotra (Raj.)
2.       Kheraj Ram S/o Shri Fusa Ram, Aged About 52 Years, R/o
         Bhalkhari, District Balotra (Raj.)
3.       Bhana Ram S/o Shri Sajan Ram, Aged About 63 Years, R/
         o Bhalkhari, District Balotra (Raj.)
4.       Heera Ram S/o Shri Sanga Ram, Aged About 48 Years, R/
         o Moteesara, Payala Khurd, District Balotra (Raj.)
5.       Padma Ram S/o Shri Bhera Ram, Aged About 43 Years, R/
         o Payala Khurd, District Balotra (Raj.)
6.       Himtha Ram S/o Shri Dhokal Ram, Aged About 41 Years,
         R/o Bhalkari, Payala Kalan, District Balotra (Raj.)
7.       Rama Ram S/o Shri Taga Ram, Aged About 51 Years, R/o
         Bhalkari, District Balotra (Raj.)
8.       Joga Ram S/o Shri Missa Ram, Aged About 24 Years, R/o
         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




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                                    [2025:RJ-JD:18574]                   (2 of 2)                          [CW-7411/2025]




                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/04/2025

Heard learned counsel for the parties.

Learned counsel for the petitioners, instead of pressing the

writ petition on merit, submits that the petitioners will be

satisfied, if the respondent No.2 - the District Collector, Bikaner is

directed to decide the pending representation (Annex.4) of the

petitioners expeditiously 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 the new Circular issued by the

State Government on the subject governing the field.

In view of the submissions made before this Court, the

present writ petition is disposed of with a direction to the

respondent No.2-the District Collector, Bikaner to decide the

pending representation of the petitioner (Annex.4) expeditiously

preferably within within a period of four weeks from the date of

receipt of certified copy of this order strictly in accordance with

law keeping in mind 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.

The stay application and other pending applications, if any,

also stand disposed of.

(VINIT KUMAR MATHUR),J 90-SanjayS/-C/4.

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