Narayan Lal Prajapat vs State Of Rajasthan
2025 Latest Caselaw 6501 Raj

Rajasthan High Court - Jodhpur

Narayan Lal Prajapat vs State Of Rajasthan on 4 February, 2025

[2025:RJ-JD:6789]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                    S.B. Civil Writ Petition No. 2788/2025

Mahendra Singh S/o Shri Kalu Singh, Aged About 45 Years, R/o
Village Sethooriya, District Bhilwara (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Rural Development And Panchayati Raj Department,
         Government Of Rajasthan, Jaipur, Rajasthan.
2.       The Director, Rural Development And Panchayati Raj
         Department,          Government              Of      Rajasthan,      Jaipur,
         Rajasthan.
3.       The    Additional        Commissioner-Cum-Joint                Secretary-I,
         Rural Development And Panchayati Raj Department,
         Government Of Rajasthan, Jaipur, Rajasthan.
4.       The Chief Executive Officer, Zila Parishad Bhilwara,
         Rajasthan.
5.       The    Block      Development            Officer,      Panchayat    Samiti,
         Suwana, District Bhilwara.
                                                                    ----Respondents
                                 Connected with
       Writ Petition Nos.2770/2025, 2813/2025, 2815/2025,
     2820/2025, 2959/2025, 2986/2025, 3187/2025, 2375/2025


For Petitioner(s)            :     Mr. PS Rathore
                                   Mr. OP Sangwa
                                   Mr. JS Bhaleria
                                   Mr. VS Bhawla
                                   Mr. RK Prajapat
                                   Mr. Kunal Upadhyay
For Respondent(s)            :     Mr. IR Choudhary-AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order

04/02/2025

1. Matters being absolutely same on all four squares, as was in

S.B. Civil Writ Petition No.1212/2025 (Ram Chander Vs. State of

[2025:RJ-JD:6789] (2 of 2) [CW-2788/2025]

Rajasthan), the aforesaid bunch of petitions is also disposed of in

same terms, for detailed reasons / discussion, see order /

judgment dated 23.01.2025 passed therein.

2. All pending applications also stand disposed of.

(ARUN MONGA),J 24-14-34-36-39-81-93-131-302-Love/-

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