Rajasthan High Court - Jodhpur
Purba Ram vs The State Of Rajasthan ... on 21 April, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:19241]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7609/2025
1. Purba Ram S/o Aasu Ram, Aged About 70 Years, Resident
Of Village Saranpura (Now Sujangarh), Tehsil Aau, District
Phalodi (Raj.).
2. Gorkha Ram S/o Kisna Ram, Aged About 76 Years,
Resident Of Village Saranpura (Now Sujangarh), Tehsil
Aau, District Phalodi (Raj.).
3. Puna Ram S/o Purba Ram, Aged About 62 Years, Resident
Of Village Saranpura (Now Sujangarh), Tehsil Aau, District
Phalodi (Raj.).
4. Ghasa Ram S/o Anda Ram, Aged About 70 Years,
Resident Of Village Saranpura (Now Sujangarh), Tehsil
Aau, District Phalodi (Raj.).
5. Imilal S/o Puna Ram, Aged About 43 Years, Resident Of
Village Saranpura (Now Sujangarh), Tehsil Aau, District
Phalodi (Raj.).
6. Banshi Lal S/o Puna Ram, Aged About 41 Years, Resident
Of Village Saranpura (Now Sujangarh), Tehsil Aau, District
Phalodi (Raj.).
7. Jiya Ram S/o Puna Ram, Aged About 31 Years, Resident
Of Village Saranpura (Now Sujangarh), Tehsil Aau, District
Phalodi (Raj.).
8. Natha Ram S/o Gorkha Ram, Aged About 41 Years,
Resident Of Village Saranpura (Now Sujangarh), Tehsil
Aau, District Phalodi (Raj.).
9. Mangilal S/o Alsa Ram, Aged About 60 Years, Resident Of
Village Saranpura (Now Sujangarh), Tehsil Aau, District
Phalodi (Raj.).
10. Chutra Ram S/o Kisna Ram, Aged About 74 Years,
Resident Of Village Saranpura (Now Sujangarh), Tehsil
Aau, District Phalodi (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary, Revenue
Department (Group-I), Government Of Rajasthan,
Secretariat, Jaipur.
2. The Secretary, Rural Development And Panchayati Raj
[2025:RJ-JD:19241] (2 of 3) [CW-7609/2025]
Department, Secretariat, Jaipur.
3. The District Collector, Phalodi.
4. Sub Division Officer, Aau, District Phalodi.
5. Tehsildar, Aau, District Phalodi.
6. Gram Panchayat Saranpura, Panchayat Samiti Aau,
District Phalodi (Raj.), Through Its Village Development
Officer.
----Respondents
For Petitioner(s) : Mr. A.R. Godara
For Respondent(s) : Mr. Yogesh Sharma for
Mr. S.S. Ladrecha, AAG
JUSTICE DINESH MEHTA
Order
21/04/2025
1. Learned counsel for the petitioners submitted that the
petitioners would be satisfied if the respondent No.1 - Secretary,
Department of Revenue (Group-I) is directed to expeditiously
decide pending representation(s) 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
Secretary alongwith the photocopy of the earlier representation(s)
and the certified copy of the order instant within a period of four
weeks.
[2025:RJ-JD:19241] (3 of 3) [CW-7609/2025]
3. In case, a representation is so addressed within the
aforesaid period, the concerned Secretary 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
96-akansha/-
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