Narayan Ram vs State Of Rajasthan (2025:Rj-Jd:19656)
2025 Latest Caselaw 12106 Raj

Rajasthan High Court - Jodhpur

Narayan Ram vs State Of Rajasthan (2025:Rj-Jd:19656) on 23 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:19656]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7814/2025

1. Narayan Ram S/o Khema Ram, Aged About 32 Years, R/o Village Chimana, Tehsil Ghatiyali, District Phalodi (Raj.).

2. Rawat Ram S/o Kheta Ram, Aged About 76 Years, R/o Village Chimana, Tehsil Ghatiyali, District Phalodi (Raj.).

3. Jetha Ram S/o Ramsukhram, Aged About 39 Years, R/o Village Chimana, Tehsil Ghatiyali, District Phalodi (Raj.).

4. Pappu Ram S/o Chutra Ram, Aged About 35 Years, R/o Village Chimana, Tehsil Ghatiyali, District Phalodi (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Secretary To The Government, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. The District Collector, Phalodi.

3. Sub-Divisional Officer, Baap, District Phalodi.

4. Tehsildar, Ghatiyali, District Phalodi.

5. Sarpanch, Gram Panchayat Chimana, District Phalodi.

                                                                      ----Respondents


For Petitioner(s)              :     Mr. D.L.R.Vyas
For Respondent(s)              :     Mr. Yogesh Sharma for
                                     Mr. S.S. Ladrecha, AAG
                                     Ms. Laxmi Rathore



                          JUSTICE DINESH MEHTA

                                          Order

23/04/2025

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the 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

[2025:RJ-JD:19656] (2 of 2) [CW-7814/2025]

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.

3. The respondent No.5 shall also be free to file his

representation along with documents.

4. In case, representations are so addressed within the

aforesaid period, the concerned Secretary shall expeditiously

decide the representations of the parties, in accordance with law,

preferably within a period of eight weeks from the date of

receiving the representations. 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.

5. It is made clear that aforesaid direction to decide the

representations 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 representations in a

particular manner.

6. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 444-akansha/-

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