Hanuman Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 7738 Raj

Rajasthan High Court - Jodhpur

Hanuman Ram vs The State Of Rajasthan ... on 20 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:10358]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      AT JODHPUR.
                 S.B. Civil Writ Petition No. 3594/2025

1.       Hanuman Ram S/o Shri Bagta Ram, Aged About 50 Years,
         R/o Village Dhako Ka Goliya, Tehsil Dhorimana, District
         Barmer (Raj.).
2.       Bhajan Lal S/o Shri Heeram Ram, Aged About 30 Years,
         R/o Village Dhako Ka Goliya, Tehsil Dhorimana, District
         Barmer (Raj.).
3.       Bhagirath S/o Suja Ram, Aged About 55 Years, R/o
         Village Dhako Ka Goliya, Tehsil Dhorimana, District
         Barmer (Raj.).
4.       Sakta Ram S/o Prahlad Ram, Aged About 70 Years, R/o
         Village Dhako Ka Goliya, Tehsil Dhorimana, District
         Barmer (Raj.).
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through The Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Secretariat, Jaipur.
2.       District Collector, Barmer.
3.       Sub Divisional Officer, Dhorimana, Barmer.
4.       Tehsildar, Dhorimana, District Barmer.
5.       Gram Panchayat Jhambhaji Ka Mandir, Panchayat Samiti
         Dhorimana, District Barmer Through Its Village
         Development Officer.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kunal Upadhyay.
                                Mr. Sahee Ram.
For Respondent(s)         :     Mr. D.S.Pidiyar for Mr. S.S.Ladrecha,
                                AAG.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/02/2025

1. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment dated 18.02.2025 passed by this Court in a bunch of

[2025:RJ-JD:10358] (2 of 2) [CW-3594/2025]

writ petitions led by S.B. Civil Writ Petition No.3470/2025

(Moola Ram Vs. State of Rajasthan & Ors.).

2. For the self reasons, the present writ petition is also disposed

of in terms of the judgment rendered by this Court in the case of

Moola Ram (supra).

(VINIT KUMAR MATHUR),J 105-Anil Singh/-

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