Mangilal vs State Of Rajasthan (2025:Rj-Jd:20334)
2025 Latest Caselaw 12251 Raj

Rajasthan High Court - Jodhpur

Mangilal vs State Of Rajasthan (2025:Rj-Jd:20334) on 25 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:20334]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7818/2025

Mangilal S/o Shri Sukh Ram, Aged About 32 Years, Resident Of Kelansar, Tehsil Ghantiyali, District Phalodi

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Revenue Department, Jaipur

2. The District Collector, Phalodi

3. Sub Divisional Magistrate, Phalodi, District Phalodi

4. Tehsildar, Phalodi.

----Respondents

For Petitioner(s) : Mr. Deepak Bishnoi For Respondent(s) : Mr. Yogesh Sharma for Mr. SS Ladrecha, AAG

JUSTICE DINESH MEHTA

Order

25/04/2025

1. Learned counsel for the petitioner submitted that the

petitioner would be satisfied if the Secretary, Department of

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

the representation of the petitioner 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.

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

the petitioner to file a fresh representation before the Secretary,

[2025:RJ-JD:20334] (2 of 2) [CW-7818/2025]

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 petitioner, 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 petitioner's 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 70-raksha/-

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