Ramesh Kumar vs State Of Rajasthan (2025:Rj-Jd:20007)
2025 Latest Caselaw 12197 Raj

Rajasthan High Court - Jodhpur

Ramesh Kumar vs State Of Rajasthan (2025:Rj-Jd:20007) on 24 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:20007]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6999/2025

1. Ramesh Kumar S/o Sh. Deraj Ram, Aged About 33 Years, Resident Of Village Meghwalon Ki Basti, Basra, District Barmer.

2. Gemra Ram S/o Dhara Ram, Aged About 62 Years, Resident Of Village Basra, District Barmer.

3. Agra Ram S/o Sarupa Ram, Aged About 42 Years, Resident Of Shaid Pahad Singh Nagar, Jayadu, Barmer

4. Kesa Ram S/o Harachand Ram, Aged About 67 Years, Resident Of Village Basra, District Barmer.

----Petitioners Versus

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

2. Department Of Revenue (Group-I), Government Of Rajasthan, Jaipur Through Joint Secretary.

3. Department Of Revenue, Government Of Rajasthan Through Registrar, Revenue Circle Ajmer.

4. District Collector, Barmer

5. The Divisional Commissioner, Jodhpur

6. Sdo, Ramsar, District Barmer

7. Tehsildar (Land Revenue), Ramsar, District Barmer

8. Gram Panchayat, Gram Basra, Panchayat Samiti Ramsar, District Barmer

----Respondents

For Petitioner(s) : Mr. Dhirendra Singh, Sr. Advocate assisted by Ms. Laxmi Rathore For Respondent(s) : Mr. Yogesh Sharma for Mr. SS Ladrecha, AAG

JUSTICE DINESH MEHTA Order

24/04/2025

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the Secretary, Department of

Revenue (Group-I), Rajasthan is directed to expeditiously decide

the representation of the petitioners after taking into consideration

[2025:RJ-JD:20007] (2 of 2) [CW-6999/2025]

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.

2. The writ petition is therefore, disposed of with a direction to

the petitioners to file a fresh representation before the Secretary,

Department of Revenue (Group-I), Rajasthan 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 Secretary, Department of Revenue (Group-I),

Rajasthan 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 90-raksha/-

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