Citation : 2025 Latest Caselaw 16330 Raj
Judgement Date : 1 December, 2025
[2025:RJ-JD:51767]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11605/2025
1. Dayal Ram S/o Bhanwra Ram, Aged About 30 Years,
Darapura, Shyampura, District Nagaur.
2. Kunana Ram S/o Deepa Ram, Aged About 40 Years,
Darapura, Runeja, District Nagaur.
3. Nathu Ram S/o Shiv Karan Ram, Aged About 33 Years,
Darapura, Khokhar, District Nagaur.
4. Prakash Chandra Jat S/o Ramchandra Jat, Aged About 34
Years, Darapura, Prabatsar, District Nagaur.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Panchayati Raj, Government Of Rajasthan,
Secretariat, Jaipur.
2. District Collector, Nagaur
3. The Chief Executive Officer, Zila Parishad Nagaur.
----Respondents
For Petitioner(s) : Mr. Kunal Upadhyay
For Respondent(s) : Mr. Kuldeep Singh Solanki for
Mr. I.R. Choudhary, AAG
HON'BLE MR. JUSTICE SANDEEP SHAH
Order
01/12/2025
1. Learned counsel for the petitioners very candidly submits
that the controversy in hand stands covered by Division Bench
judgment dated 14.11.2025 passed in D.B. Civil Writ Petition
No.7718/2025 "Sheela Kumari v. State of Rajasthan".
2. Considering the submissions made, the writ petition is also
dismissed, as the issue in hand is no longer res integra in view of
(Uploaded on 01/12/2025 at 01:34:44 PM)
[2025:RJ-JD:51767] (2 of 2) [CW-11605/2025]
the judgment passed by the Division Bench in Sheela Kumari
(supra).
(SANDEEP SHAH),J 9-charul/-
(Uploaded on 01/12/2025 at 01:34:44 PM)
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