State Of Rajasthan vs Sahdev Singh Bhati ...
2025 Latest Caselaw 16334 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Sahdev Singh Bhati ... on 1 December, 2025

[2025:RJ-JD:51788-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Spl. Appl. Writ No. 1083/2025
1.       State Of Rajasthan, Through Department Of Local Self
         Government, Government Of Rajasthan, Jaipur.
2.       Director Cum Special Secretary, Department Of Local
         Bodies, Rajasthan, Jaipur.
3.       District Election Officer Cum District Collector, Churu.
4.       Municipal Board, Taranagar, District Churu Through Its
         Executive Officer.
5.       Sub Divisional Officer, Taranagar, District Churu.
                                                         ----Appellants
                                 Versus
1.       Sahdev Singh Bhati S/o Shri Bhanwar Singh Bhati, Aged
         About 43 Years, Resident Of Ward No. 4, Taranagar, Tehsil
         Taranagar, District Churu. Presently Ward Member, Ward
         No. 4, Municipal Board, Taranagar, District Churu.
2.       Yakub Khan S/o Shri Bajir Khan, Aged About 63 Years,
         Resident Of Ward No. 31, Taranagar Tehsil Taranagar
         District Churu. Presently Ward Member, Ward No. 31,
         Municipal Board, Taranagar District Churu.
3.       Bilal Ahmed S/o Shri Safi Mohammed, Aged About 28
         Years, Resident Of Ward No. 14, Taranagar Tehsil,
         Taranagar District Churu. Presently Ward Member, Ward
         No. 14, Municipal Board, Taranagar, District Churu.
4.       Priyanka Bano Spouse/o Shri Usman Khan, Aged About
         35 Years, Resident Of Ward No. 32, Taranagar Tehsil
         Taranagar, District Churu. At Present Chairman, Municipal
         Board, Taranagar District Churu.
5.       Hari Singh S/o Shri Manphool Singh Beniwal, Aged About
         60 Years, Resident Of Ward No. 26, Taranagar Tehsil
         Taranagar District Churu. At Present Ward Member, Ward
         No. 26, Municipal Board, Taranagar District Churu.
6.       Munshi Khan S/o Shri Abdulla, Aged About 58 Years,
         Resident Of Ward No. 32, Taranagar Tehsil Taranagar
         District Churu.7. Safi Mohammed S/o Shri Chiragdeen,
         Aged About 55Years, Resident Of Ward No.14, Taranagar
         Tehsil Taranagar District Churu.
7.       Rakesh Jangid S/o Budha Ram, (Ex-Candidate Of Mla,
         Bjp, Vidhan Sabha Taranagar), Resident Of Ward No. 3,
         Taranagar, District Churu.
8.       State Election Commission Rajasthan, Jaipur, Through
         Secretary.
                                                      ----Respondents


For Appellant(s)             :     Mr. Rajesh Panwar, Sr. Adv & AAG
                                   with Mr. Ayush Gehlot
                                   Mr. Anirudh Singh
For Respondent(s)            :     Mr. RS Choudhary


HON'BLE THE ACTING CHIEF JUSTICE MR.SANJEEV PRAKASH SHARMA
           HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

(Uploaded on 02/12/2025 at 03:02:43 PM)

[2025:RJ-JD:51788-DB] (2 of 2) [SAW-1083/2025]

01/12/2025

1. Learned Additional Advocate General submits that in view of

the judgment passed in the case of Sheela Kumari Vs. State of

Rajasthan & Ors.1, this appeal has been rendered infructuous.

2. The appeal is accordingly dismissed as having rendered

infructuous.

(BALJINDER SINGH SANDHU),J (SANJEEV PRAKASH SHARMA),ACJ

7-divyaP/-

1 D.B Civil Writ Petition No. 7718/2025, decided on 14.11.2025

(Uploaded on 02/12/2025 at 03:02:43 PM)

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