Vishal Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 12252 Raj

Rajasthan High Court - Jodhpur

Vishal Singh vs The State Of Rajasthan ... on 25 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:20235]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8061/2025

1. Vishal Singh S/o Sujan Singh, Aged About 65 Years, R/o-

Village-Dabri, Tehsil-Osian, District-Jodhpur.

2. Arjun Ram Chaudhary S/o Gumana Ram, Aged About 62 Years, R/o- Village-Dabri, Tehsil-Osian, District-Jodhpur.

3. Bhaga Ram S/o Dala Ram, Aged About 49 Years, R/o-

Village-Dabri, Tehsil-Osian, District-Jodhpur.

----Petitioners Versus

1. The State Of Rajasthan, Through The Deputy Secretary, Department Of Revenue (Group-1), Government Of Rajasthan, Secretariat, Jaipur.

2. District Collector, Jodhpur.

3. Sub Divisional Officer, Tehsil Osian, District Jodhpur.

4. Tehsildar, Tehsil Osian, District Jodhpur.

5. Gram Panchayat Dabri, Panchayat Samiti Osian District Jodhpur Through Its Village Development Officer.

----Respondents

For Petitioner(s) : Mr. Kunal Bishnoi Mr. Dinesh Amrani For Respondent(s) : Mr. Yogesh Sharma for Mr. S.S. Ladrecha, AAG

JUSTICE DINESH MEHTA

Order

25/04/2025

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

[2025:RJ-JD:20235] (2 of 2) [CW-8061/2025]

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. 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 543-akansha/-

Powered by TCPDF (www.tcpdf.org)