Rahamat Alla vs The State Of Rajasthan ...
2025 Latest Caselaw 12280 Raj

Rajasthan High Court - Jodhpur

Rahamat Alla vs The State Of Rajasthan ... on 25 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:20336]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8199/2025

1. Rahamat Alla Sister/o Yaru Khan, Aged About 46 Years, R/o Sindhiyo Ki Dhaniya, Rampura Bhatiyan, District Jodhpur (Raj.).

2. Rekha Ram Gehlot S/o Shri Loon Singh Gehlot, Aged About 39 Years, R/o Sindhiyo Ki Dhaniya, Rampura Bhatiyan, District Jodhpur (Raj.).

3. Abbadul Rahim S/o Saphi Mohammad, Aged About 43 Years, R/o Sindhiyo Ki Dhaniya, Rampura Bhatiyan, District Jodhpur (Raj.).

4. Yaseen Khan S/o Ismail Khan, Aged About 29 Years, R/o Sindhiyo Ki Dhaniya, Rampura Bhatiyan, District Jodhpur (Raj.).

5. Islam S/o Sher Khan, Aged About 35 Years, R/o Sindhiyo Ki Dhaniya, Rampura Bhatiyan, District Jodhpur (Raj.).

----Petitioners Versus

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

2. District Collector, Jodhpur.

3. Sub Divisional Officer, Osian, Jodhpur.

4. Tehsildar, Tinwari, District Jodhpur.

5. Gram Panchayat Sindhio Ki Dhani, Panchayat Samiti Tinwari, District Jodhpur, Through Its Village Development Officer.

----Respondents

For Petitioner(s) : Mr. Ajit Singh Chouhan For Respondent(s) : Mr. Yogesh Sharma for Mr. SS Ladrecha, AAG

JUSTICE DINESH MEHTA Order

25/04/2025

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:20336] (2 of 2) [CW-8199/2025]

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 76-raksha/-

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