Swaroopa Ram vs The State Of Rajasthan
2025 Latest Caselaw 7739 Raj

Rajasthan High Court - Jodhpur

Swaroopa Ram vs The State Of Rajasthan on 20 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:10361]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                S.B. Writ Misc Application No. 88/2025

1.       Swaroopa Ram S/o Shri Tulsa Ram, Aged About 28 Years,
         R/o Village Bankaniyon Ka Bas, Gram Panchayat Magne Ki
         Dhani, Tehsil And District Barmer Raj.
2.       Joga Ram S/o Shri Dala Ram, Aged About 27 Years, R/o
         Village Bankaniyon Ka Bas, Gram Panchayat Magne Ki
         Dhani, Tehsil And District Barmer (Raj.).
                                                                    ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Its Special Secretary,
         Revenue     Department            (Group-I),            Government     Of
         Rajasthan, Secretariat, Jaipur (Raj.).
2.       The Registrar, Board Of Revenue, Rajasthan, Ajmer Raj.
3.       The District Collector (Land Records), Barmer (Raj.).
4.       The Tehsildar, (Land Records), Tehsil Barmer Rural,
         District Barmer (Raj.).
5.       Patwari, Patwar Mandal, Kudla, Tehsil Barmer Rural,
         District Barmer (Raj.).
6.       The Gram Panchayat, Magane Ki Dhani, Through The
         Village Development Officer, Tehsil Barmer Rural, District
         Barmer (Raj.).
7.       The Sarpanch, Gram Panchayat, Magane Ki Dhani, Tehsil
         Barmer Rural, District Barmer (Raj.).
                                                                  ----Respondents


For Petitioner(s)         :     Mr. Vikas Bijarnia.
For Respondent(s)         :     Mr. D.S.Pidiyar for Mr. S.S.Ladrecha,
                                AAG.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/02/2025

The case comes up on an application for reconstitution of

the file of S.B.Civil Writ Petition No.3771/2025.

[2025:RJ-JD:10361] (2 of 2) [WMAP-88/2025]

For the reasons mentioned in the application, the same is

allowed. The file of S.B.Civil Writ Petition No.3771/2025 is ordered

to be reconstituted.

Office to proceed.

However, on the request made by learned counsel for the

parties, the matter is heard finally and decided.

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

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

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

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 346-Anil Singh/-

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