Mushe Khan vs State Of Rajasthan (2025:Rj-Jd:38332)
2025 Latest Caselaw 11684 Raj

Rajasthan High Court - Jodhpur

Mushe Khan vs State Of Rajasthan (2025:Rj-Jd:38332) on 27 August, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:38332]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3811/2021

Mushe Khan S/o Late Sh. Hasam Khan, Aged About 55 Years, B/
c Musalman, R/o Village Mohar Nagar, Panchayat Samiti Phalodi,
Tehsil Phalodi, District Jodhpur.
                                                                           ----Petitioner
                                          Versus
1.       State       Of      Rajasthan,             Through           Secretary,     Rural
         Development               And       Panchayati           Raj      Department,
         Government Of Rajasthan, Jaipur (Rajasthan).
2.       The District Collector, Jodhpur.
3.       The Sub Divisional Officer, Phalodi, District Jodhpur.
4.       The Tehsildar Phalodi, District Jodhpur.
5.       The Chief Executive Officer, Zila Parishad, Jodhpur.
6.       The     Development             Officer,    Panchayat          Samiti     Phalodi,
         District Jodhpur.
                                                                        ----Respondents


For Petitioner(s)              :     Mr. Bhawani Singh
For Respondent(s)              :     -



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

27/08/2025

By way of filing the instant writ petition under Article 226 of

the Constitution of India, the petitioner has prayed for the

following reliefs:-

"It, is therefore, humbly prayed that your lordship may kindly be pleased to accept and allow this writ petition and further be pleased to issue an appropriate writ, order or direction to the respondents to consider the land donated by the mother of the petitioner were construction of the Panchayat Bhawan. Further the respondents may kindly be directed to immediately stop the construction work of the Panchayat Bhawan at newly proposed land, or in alternate the respondents may kindly be directed to decide the represntations of the petitioner by way of speaking order."

[2025:RJ-JD:38332] (2 of 2) [CW-3811/2021]

2. Learned counsel for the petitioner submitted that the

petitioner would be satisfied if the competent authority is directed

to consider the petitioner's representation expeditiously.

3. In view of the aforesaid statement made at Bar by the

learned counsel for the petitioner, the present writ petition is

disposed of with a liberty to the petitioner to file fresh

representation alongwith a certified copy of the instant judgment

before the competent authority within a period of two weeks from

today.

4. In case, the representation, if so filed before the competent

authority, the competent authority shall consider and decide the

same in accordance with law as expeditiously as possible

preferably within a period of eight weeks from the receipt thereof.

5. With the aforesaid liberty, the instant writ petition and stay

petition are disposed of.

(KULDEEP MATHUR),J 211-himanshu/-

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