Uma Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 7865 Raj

Rajasthan High Court - Jodhpur

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

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:10913]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                    S.B. Civil Writ Petition No. 4451/2025

                                   Uma Ram S/o Shri Kirta Ram, Aged About 61 Years, R/o Sarano
                                   Ka Tala, Jhakhado Ki Dhani, Barmer, District Barmer (Raj.).
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.        The State Of Rajasthan, Through The Secretary,
                                             Department Of Revenue, Government Of Rajasthan,
                                             Secretariat, Jaipur.
                                   2.        District Collector, Barmer.
                                   3.        Sub Divisional Officer, Barmer District Barmer.
                                   4.        Tehsildar, Barmer, District Barmer.
                                   5.        Gram Panchayat Jakhado Ki Dhani, Panchayat Samiti
                                             Barmer, District Barmer Through Its Village Development
                                             Officer.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. VLS Rajpurohit
                                   For Respondent(s)          :     Mr. S.S. Ladrecha, AAG with
                                                                    Mr. Devendra Singh 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 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 181-Nikita/-

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