Sang Singh vs State Of Rajasthan (2025:Rj-Jd:10721)
2025 Latest Caselaw 7853 Raj

Rajasthan High Court - Jodhpur

Sang Singh vs State Of Rajasthan (2025:Rj-Jd:10721) on 24 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:10721]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 4802/2025
                                   Sang Singh S/o Deep Singh, Aged About 36 Years, R/o Of
                                   Devgarh, Tehsil Shergarh, District Jodhpur (Raj.)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Secretary, Revenue
                                            (Group-1) Department, Government Of Rajasthan,
                                            Secretariat, Jaipur, (Raj.)
                                   2.       The District Collector, Jodhpur District Jodhpur (Raj.)
                                   3.       Sub-Divisional Officer, Sher Garh, District Jodhpur (Rural)
                                            Raj.
                                   4.       Tehsildar Land Record, Sher Garh, District Jodhpur Raj.
                                   5.       Sarpanch, Gram Panchayat Devgarh, Panchayat Samiti
                                            Shergarh, District Jodhpur (Raj.)
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. S.S. Rathore
                                   For Respondent(s)         :     Mr. S.S. Ladrecha, AAG assisted by
                                                                   Mr. D.S. Pidiyar


                                             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 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 10-Payal/-

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