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Rajasthan High Court - Jodhpur
Pukhraj Singh vs State Of Rajasthan ... on 1 December, 2025
[2025:RJ-JD:51783-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 14019/2025
1. Pukhraj Singh S/o Jeevraj Singh Rajpurohit, Aged About
64 Years, R/o Maheshnagar, Rajpurohitan Ka Vas, Barmer.
2. Bhim Singh S/o Gopal Singh, Aged About 75 Years, R/o
Rajputo Ka Vas, Mahesh Nagar, Dist. Barmer.
3. Pemaram S/o Manglaram, Aged About 62 Years, R/o
Railway Station Ke Samne, Mahesh Nagar, Barmer.
4. Goverdhan Singh S/o Dalpat Singh, Aged About 56 Years,
Maheshnagar, Barmer.
5. Hari Singh S/o Shankar Singh, Aged About 74 Years, R/o
Maheshnagar, Barmer.
6. Mahendra Singh S/o Mangal Singh, Aged About 57 Years,
R/o Maheshnagar, Barmer.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Panchayati Raj, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Secretary, Revenue Department Secretariat Jaipur.
3. District Collector, Balotra.
4. Sub-Divisional Magistrate, Sindhri Division, District
Barmer.
5. Village Development Officer, Tehsil Sindhri, District
Balotra.
6. Chief Executive Officer, Zila Parishad, Balotra.
7. Tehsildar, Sindhri, District Balotra.
8. Patwari Sindhri, District Balotra.
----Respondents
For Petitioner(s) : Mr. Vivek Firoda
Mr. Sharwan Kumar Godara
For Respondent(s) : Mr. I.R Choudhary AAG with
Mr. Pawan Bharti
HON'BLE THE ACTING CHIEF JUSTICE MR.SANJEEV PRAKASH SHARMA
HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU
Order
01/12/2025
1. Considering that the issue raised in this writ petition is
similar to the issue which stands finally adjudicated by this Court
at Jaipur Bench in a bunch of 440 cases with the lead case of
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[2025:RJ-JD:51783-DB] (2 of 3) [CW-14019/2025]
Sheela Kumari Vs. State of Rajasthan & Ors. in D.B. Civil
Writ Petition No.7718/2025 decided on 14.11.2025.
2. We need not again dwell with the issue afresh. In the
aforesaid cases, this Court has passed final directions which held
as under:-
"224.1 In view of the adjudication made and
conclusion drawn in Part-A of the judgment, the writ
petitions challenging the final notifications issued
under Section 3 of the Act of 2009 as well as Section
101 of the Act of 1994, are dismissed.
224.2 In view of the adjudication made and
conclusion drawn in Part-B of the judgment, D.B. Civil
Special Appeal (Writ) No.831/2025 (State of
Rajasthan and Ors. Vs. Dhanna Ram and Ors.) and
other special appeals challenging the interim order
dated 23.05.2025 to the extent of Para 7 & 8 of the
same, are allowed.
All the writ petitions challenging the process of
delimitation initiated in pursuance of the notices
issued under Section 101 of the Act of 1994, are
dismissed.
It is directed that the concerned District Collectors
shall send the proposal for delimitation to the state
Government and the three members high-level
committee constituted for the purpose of examining
the same, shall take final decision upon the proposals
for delimitation so sent by the concerned District
Collectors in an objective manner. The State
Government shall complete the entire exercise of
delimitation on or before 31.12.2025.
224.3 In view of the adjudication made and
conclusion drawn in Part-C of the judgment, the writ
petitions challenging the process of
delimitation/change of boundaries of the municipal
wards in absence of change of census or change in
the number of wards or change in the territorial
boundaries of the municipality, are allowed. The
respondents are directed not to effect any change in
the internal boundaries of the municipal wards in
such cases. Consequently, D.B. Special Appeal (Writ)
No.1005/2025 (State of Rajasthan & Ors. Vs Narayan
Singh Solanki & Ors.) filed for challenging the interim
order dated 11.06.2025, is hereby dismissed.
224.4 In view of the adjudication made and
conclusion drawn in Part-D of the judgment, the writ
petitions challenging removal of Panchayat Samiti
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[2025:RJ-JD:51783-DB] (3 of 3) [CW-14019/2025]
Member / Pradhan, on account of delimitation of
respective areas / wards, are hereby dismissed.
224.5 In view of the adjudication made and
conclusion drawn in Part-E of the judgment, the writ
petitions relating to appointment of the administrator,
are dismissed.
224.6 In view of the adjudication made and
conclusion drawn in Part-F of the judgment, the writ
petitions praying for fixing/nominating the village
headquarter are dismissed.
224.7 In view of the adjudication made and
conclusion drawn in Part-G of the judgment, D.B.
Civil Writ Petition (PIL) No.4686/2025 [Sanyam
Lodha Vs. State of Rajasthan] as well as D. B. Civil
Writ Petition No. 1285/2025 (Giriraj Singh Devanda
vs. State of Rajasthan & ors.) praying for a direction
for holding the elections of Municipality or Panchayati
Raj Institutions, respectively, are disposed of with a
direction to the State Government that after
completing the delimitation exercise, elections of all
the Local Self Bodies i.e. Panchayats as well as
Municipality, shall immediately be conducted
simultaneously and the entire exercise for such
elections shall be completed on or before
15.04.2026.
224.8 To promote the spirit of 'Save Paper - Save
Environment', the Registry of this Court is directed
that, while placing a copy of this judgment in
concerned files as well as while processing
applications for issuance of certified copies of this
judgment pertaining to any specific writ petition or
special appeal, it shall issue a certified copy
comprising the first page of the judgment, the
relevant page showing the cause title of the
respective writ petition/special appeal, and the full
text of the judgment beginning from Page No.288 of
this judgment."
3. The writ petition stands disposed of accordingly. The
observations/directions made in the case of Sheela Kumari (supra)
shall apply mutatis mutandis to the present case too.
4. All pending applications stand disposed of.
(BALJINDER SINGH SANDHU),J (SANJEEV PRAKASH SHARMA),ACJ
1-divyaP/-
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