Arjun Masar vs State Of Rajasthan ...
2025 Latest Caselaw 16547 Raj

Rajasthan High Court - Jodhpur

Arjun Masar vs State Of Rajasthan ... on 10 December, 2025

Bench: Vinit Kumar Mathur, Anand Sharma

[2025:RJ-JD:53469-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Civil Writ Petition No. 15027/2025

1.       Arjun Masar S/o Shri Dilip Masar, Aged About 44 Years, R/
         o Ward Number 1, Sarvarpura, Kundla Kala, District
         Banswara (Raj.).
2.       Santi Lal Pargi S/o Shri Goliya Pargi, Aged About 35
         Years,     R/o      Amli       Pada,     Sarvarpura,         Kundla,   District
         Banswara (Raj.).
3.       Shankar Pargi S/o Partu Pargi, Aged About 49 Years, R/o
         Ratlam Road, Sarvarpura, Kundla Kala, District Banswara
         (Raj.).
4.       Laxman S/o Shri Dilip Singh, Aged About 41 Years, R/o
         Ward      Number          1,    Sarvarpura,         Kundla     Kala,   District
         Banswara (Raj.).
                                                                        ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Jaipur (Raj.).
2.       The       Principal        Secretary,          Department         Of     Rural
         Development           And       Panchayati         Raj,      Government     Of
         Rajasthan, Jaipur (Raj.).
3.       The Deputy Commissioner Cum Deputy Secretary (First),
         Department Of Rural Development And Panchayati Raj,
         Government Of Rajasthan, Jaipur (Raj.).
4.       The District Collector, Banswara (Raj.).
5.       The Chief Executive Officer, Zila Parishad, Banswara
         (Raj.).
6.       The      Sub-Divisional          Officer,      Sub-Division,      Banswara,
         District Banswara (Raj.).
7.       The Tehsildar, Tehsil Banswara, District Banswara (Raj.)
                                                                      ----Respondents


For Petitioner(s)              :     None.
For Respondent(s)              :     Mr. N.S. Rajpurohit, AAG assisted by
                                     Ms. Aditi Sharma




                           (Uploaded on 11/12/2025 at 02:07:35 PM)
                          (Downloaded on 11/12/2025 at 09:01:40 PM)
                                    [2025:RJ-JD:53469-DB]                   (2 of 2)                    [CW-15027/2025]


                                                HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANAND SHARMA

Order

10/12/2025

No one appears for the petitioner.

Learned counsel for the respondent submits that the

controversy involved in the present case has already been decided

on 14.11.2025 in a batch of writ petitions led by D.B. Civil Writ

Petition No.7718/2025 (Sheela Kumari W/O Shri Ram

Narayan Sharma Vs. State of Rajasthan & Ors.).

In view of the judgment rendered in Sheela Kumar (supra),

the present writ petition is dismissed.

(ANAND SHARMA),J (VINIT KUMAR MATHUR),J 5-nitin/-

(Uploaded on 11/12/2025 at 02:07:35 PM)

Powered by TCPDF (www.tcpdf.org)