Mohanlal vs State Of Rajasthan (2025:Rj-Jd:10707)
2025 Latest Caselaw 7808 Raj

Rajasthan High Court - Jodhpur

Mohanlal vs State Of Rajasthan (2025:Rj-Jd:10707) on 24 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:10707]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 5023/2025

                                   1.       Mohanlal S/o Shri Akha Ram, Aged About 67 Years, R/o
                                            Gram Panchayat Nagoni Dhatarwalori Ki Dhani, The
                                            Baytu, District Balotra.
                                   2.       Abdul Ghani S/o Haji Hussain, Aged About 60 Years, R/o
                                            Gram Panchayat Nagoni Dhatarwalon Ki Dhani, The
                                            Baytu, District Balotra.
                                                                                                         ----Petitioners
                                                                          Versus
                                   1.       State of Rajasthan, Through                        Secretary,     Revenue,
                                            Government of Rajasthan, Jaipur.
                                   2.       Collector, Balotra.
                                   3.       Sub-Divisional Officer, Baytu, District Balotra.
                                   4.       Tehsildar, Baytu, District Balotra.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. M.A. Siddiqui.
                                   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

judgment dated 18.02.2025 rendered 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 467-Shahenshah/-

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