Sukhdev Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 16731 Raj

Rajasthan High Court - Jodhpur

Sukhdev Singh vs The State Of Rajasthan ... on 4 December, 2025

                                   [2025:RJ-JD:52306]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                               S.B. Civil Writ Petition No. 17545/2025

                                   Sukhdev Singh S/o Shri Jangir Singh, Aged About 62 Years, R/o
                                   Sabu Ki Moad, Post Office 1Kk, Chunawadh, Tehsil Padampur,
                                   District Sri Ganganagar, (Raj.).
                                                                                          ----Petitioner
                                                                  Versus
                                   1.      The State Of Rajasthan, Through The Secretary,
                                           Department Of Rural Development And Panchayati Raj,
                                           Secretariat, Rajasthan, Jaipur.
                                   2.      The District Collector, Sri Ganganagar, District Sri
                                           Ganganagar.
                                   3.      The Sub Division Officer, Sub Division Padampur, District
                                           Sri Ganganagar.
                                   4.      The Gram Panchayat 34 Lnp, Through Its Sarpanch, 34
                                           Lnp, District Sri Ganganagar.
                                   5.      The Chief Executive Officer, Zila Parishad Sri Ganganagar.
                                                                                      ----Respondents


                                   For Petitioner(s)         :     Mr. J.S. Bhaleria
                                                                   Mr. Sunil Chhaba
                                   For Respondent(s)         :     Mr. I.R. Choudhary, AAG with
                                                                   Mr. Kuldeep Singh Solanki


                                                   HON'BLE MR. JUSTICE SANDEEP SHAH

Order

04/12/2025

1. Learned counsel for the petitioner 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

the judgment passed by the Division Bench in Sheela Kumari

(supra).

(SANDEEP SHAH),J

14-devrajP/-

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