Devgiri vs State Of Rajasthan (2025:Rj-Jd:10916)
2025 Latest Caselaw 7802 Raj

Rajasthan High Court - Jodhpur

Devgiri vs State Of Rajasthan (2025:Rj-Jd:10916) on 24 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:10916]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 9343/2023
1.       Devgiri S/o Ummaid Giri, Aged About 30 Years, Add-
         Gaon Taliya Jamba, Gram Panchayat Jamba, Tehsil Bap,
         District Jodhpur, Rajasthan.
2.       Vikram Singh S/o Jaipal Singh Rajvi, Aged About 26
         Years, Add- Jamba Fort, Gram Panchayat Jamba, Tehsil
         Bap, District Jodhpur, Rajasthan.
3.       Shaitana Ram S/o Paramsukh, Aged About 45 Years, Add-
         Gaon Taliya Jamba, Gram Panchayat Jamba, Tehsil Bap,
         District Jodhpur, Rajasthan.
4.       Goverdhan Singh S/o Sohan Singh, Aged About 32 Years,
         Add- Gaon Taliya Jamba, Gram Panchayat Jamba, Tehsil
         Bap, District Jodhpur, Rajasthan. (Panch For Ward No. 2)
5.       Dewa Ram S/o Kubda Ram, Aged About 43 Years, R/o
         Fulani Siyagwas, Jamba Ki Dhani, Tehsil Bap, District
         Jodhpur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Revenue, Government Of Rajasthan, Secretariat, Jaipur,
         Rajasthan.
2.       District Colletor, Jodhpur, Rajasthan.
3.       The Sub Divisional Officer, Tehsil Bap, District Jodhpur,
         Rajasthan.
4.       Tehsildaar, Tehsil Bap, District Jodhpur.
5.       Gram Panchyat Jamba, Panchayat Samiti Bap, District
         Jodhpur, Through Its Secretary.
6.       Sarpanch Gram Panchyat, Jamba, Panchayat Samiti Bap,
         District Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Laxmi Rathore
For Respondent(s)         :     Mr. S. S. Ladrecha, AAG


         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/02/2025

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

controversy involved in the present case is squarely covered by a

[2025:RJ-JD:10916] (2 of 2) [CW-9343/2023]

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.).

2. For the self same 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 488-Nikita/-

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