Hardev Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 7824 Raj

Rajasthan High Court - Jodhpur

Hardev Ram vs The State Of Rajasthan ... on 24 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:10914]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 4984/2025

1.       Hardev Ram S/o Shri Gokul Ram, Aged About 57 Years,
         Resident Of Pariharo Ka Bas, Salori Tehsil And District
         Jodhpur.
2.       Parvat Singh S/o Bachchan Singh, Aged About 28 Years,
         Resident Of Bank Road, Santo And Rajputo Ki Dhani,
         Salori Tehsil And District Jodhpur.
3.       Tika Ram S/o Shri Bija Ram, Aged About 29 Years,
         Resident Of Vpo Salori Tehsil And District Jodhpur.
4.       Jeti Devi W/o Babu Lal, Aged About 63 Years, Resident Of
         Vpo Salori Tehsil And District Jodhpur.
5.       Pabu Ram Bishnoi S/o Shri Bhaboot Ram Bishnoi, Aged
         About 37 Years, Resident Of Bishnoiyo Ki Dhani, Salori
         Tehsil And District Jodhpur.
6.       Mangi Lal Choudhary S/o Shri Simratha Ram, Aged About
         77 Years, Resident Of Jato Ki Dhani, Salori Tehsil And
         District Jodhpur.
7.       Sumer Singh S/o Shri Sanga Ram, Aged About 65 Years,
         Resident Of Sarno Ki Dhaniya, Salori Tehsil And District
         Jodhpur.
8.       Sahiya Ram S/o Shri Bagda Ram, Aged About 38 Years,
         Resident Of Kumharo Ka Bas, Salori Tehsil And District
         Jodhpur.
                                                                          ----Petitioners
                                       Versus
1.       The    State    Of     Rajasthan,         Through          The    Secretary    ,
         Department Of Revenue, (Gr.I) Government Of Rajasthan,
         Secretariat, Jaipur.
2.       Dy.      Secretary,        Department            Of        Revenue,       (Gr.i)
         Government Of Rajasthan, Secretariat, Jaipur.
3.       Secretary,      Department           Of     Rural      Development         And
         Panchayati Raj Government Of Rajasthan, Secretariat,
         Jaipur
4.       Divisional Commissioner, Jodhpur.
5.       District Collector Land Record, Jodhpur
6.       Sub Divisional Officer, Jodhpur (North)


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                                    [2025:RJ-JD:10914]                   (2 of 2)                        [CW-4984/2025]


                                   7.        Tehsildar (Revenue), Jodhpur
                                   8.        Gram Panchyat Salori, Panchyat Samiti Keru District
                                             Jodhpur Through Sarpanch.
                                   9.        Jeni Devi W/o Shri Banshi Lal, Sarpanch Gram Panchayat
                                             Salori, Panchyat Samiti Keru District Jodhpur
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. R. S. Choudhary
                                                                   Dr. Ashok Choudhary
                                   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 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 466-Nikita/-

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