Ali Khan vs State Of Rajasthan (2025:Rj-Jd:53815)
2025 Latest Caselaw 17075 Raj

Rajasthan High Court - Jodhpur

Ali Khan vs State Of Rajasthan (2025:Rj-Jd:53815) on 15 December, 2025

                                   [2025:RJ-JD:53815]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                               S.B. Civil Writ Petition No. 14215/2025

                                   1.          Ali Khan S/o Shri Samasdeen, Aged About 30 Years, R/o
                                               Village Hariyar, Panchayat Samiti- Nachana, Tehsil-
                                               Nachana, District -Jaisalmer (Raj.)
                                   2.          Dhane Khan S/o Shri Hussain Khan, Aged About 23 Years,
                                               R/o Village Hariyar, Panchayat Samiti- Nachana, Tehsil-
                                               Nachana, District -Jaisalmer (Raj.)
                                                                                              ----Petitioners
                                                                        Versus
                                   1.          State Of Rajasthan, Through Its Secretary, Department Of
                                               Rural Development And Panchayati Raj, Government
                                               Secretariat, Jaipur.
                                   2.          District Collector, Jaisalmer, Rajasthan.
                                   3.          Sub Divisional Officer, Pokaran, District Jaisalmer (Raj.).
                                   4.          Tehsildar Nachana, District Jaisalmer, Rajasthan.
                                                                                            ----Respondents


                                   For Petitioner(s)            :     Mr. KL Chauhan
                                   For Respondent(s)            :



                                                   HON'BLE MR. JUSTICE SANDEEP SHAH

Order

15/12/2025

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

the judgment passed by the Division Bench in Sheela Kumari

(supra).

(SANDEEP SHAH),J

4-Love/-

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