Rajasthan High Court - Jodhpur
Bena Ram vs State Of Rajasthan (2025:Rj-Jd:37970) on 26 August, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:37970]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14297/2025
Bena Ram S/o Shri Goma Ram, Aged About 37 Years, Resident
Of Meghwalo Ki Dhaniya, Hari Nagar, Dhadhniya Bhayla,
Panchayat Samiti Baleshar, District Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Deputy Government
Secretary (Group-I), Department Of Revenue, Govt.
Rajasthan, Jaipur.
2. The Registrar, Board Of Revenue, Ajmer.
3. The District Collector, Jodhpur.
4. The Sub Divisional Magistrate, Balesar, District Jodhpur.
5. The Tehsildar, Balesar, District Jodhpur.
----Respondents
For Petitioner(s) : Mr. Hapu Ram Bishnoi
For Respondent(s) : Mr. N.S. Rajpurohit, AAG
Mr. Sher Singh Rathore
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
26/08/2025
1. By way of filing the present writ petition under Article 226 of
the Constitution of India, the petitioner has prayed for the
following reliefs:-
"In the light of facts stated above and the grounds mentioned
therein, it is, therefore, most humbly prayed that the instant
writ petition may kindly be ordered to be allowed and:-
(I) That by an appropriate writ, order or direction, the
impugned notification dated 05.06.2025 (Anneure-15) issued
by the Deputy Government Secretary, Department of
Revenue (Group-1) Rajasthan, Jaipur for creation of new
revenue village Dhadhaniya Kalla may kindly be quashed and
set aside.
(ii) Any other relief to which the petitioner is entitled, may be
granted in his favour.
(iii) The writ petition may be allowed with costs."
[2025:RJ-JD:37970] (2 of 3) [CW-14297/2025]
2. Learned counsel for the petitioner submitted that the
impugned notification dated 05.06.2025 issued by the respondent
deserves to be set aside as while creating new village
'Dhadhaniya Kalla', the respondents have not adhered to various
circulars issued by the respondents themselves directing that no
village shall be named after a particular person, religion, caste or
sub-caste. Learned counsel submitted that the revenue village
'Dhadhaniya Kalla' has been named after the grandfather-in-law
(Dada Sasur) namely 'Kalla Ram' of a member of Gram Panchayat
Dhadhaniya Smt. Gomti. He submitted that the circular dated
05.06.2025 naming new revenue village in the name of 'Dhadhaniya
Kalla' deserves to be quashed and set aside.
3. Learned counsel has placed reliance upon the judgment passed by
the co-ordinate Bench of this Court in the case of "Moola Ram Vs. State
of Rajasthan & Ors.: S.B.C.W.P. No.3470/2025".
4. Heard learned counsel for the petitioner.
5. This Court, upon a perusal of the case file, finds that the name of
the village in the present case was proposed to the State Government
by the revenue authorities after adhering to various conditions/ clause
mentioned in the circulars issued in that regard and some mere
resemblance between the name of newly created revenue village and
grandfather-in-law of one of the members of the Gram Panchayat
would not by itself render it illegal until and unless it is established on
record that the said member of the Gram Panchayat was in a position to
influence the villagers and revenue authorities to name the newly
created revenue village after one of her family members. It may be a
coincident that the name of the newly created revenue village chosen
by the public/ villagers and revenue authorities is similar/ identical to
[2025:RJ-JD:37970] (3 of 3) [CW-14297/2025]
the name of one family members of the member of the Gram
Panchayat. Thus, in the absence of any material available on record that
the revenue village in the present case has been named after a
particular person or under the influence of an elected representative,
this Court is not inclined to interfere with the impugned notification
dated 05.06.2025 issued by the Dy. Secretary to the Government,
Department of Revenue (Group-I), Rajasthan, Jaipur.
6. Consequently, the present writ petition as well as stay application
stand dismissed.
(KULDEEP MATHUR),J
15-divya/-
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