Ranaram vs The State Of Rajasthan ...
2025 Latest Caselaw 7901 Raj

Rajasthan High Court - Jodhpur

Ranaram vs The State Of Rajasthan ... on 25 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:11164]                   (1 of 2)                       [CW-21890/2024]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 21890/2024

1.       Ranaram S/o Bhomaram, Aged About 35 Years, R/o Bhilo
         Ki Dhaniya, Jaimla Bap, Jaimala, Jodhpur, Phalodi,
         Rajasthan-342301. Ward Panch (Ward No.04) Gram
         Panchayat - Jaimala Panchayat Samiti Bap, Phalodi.
2.       Indra Singh S/o Uttam Singh, Aged About 40 Years, Moti
         Nagar, Jaimala, Shekhasar, Jodhpur, Phalodi, Rajasthan-
         342301. Ward Panch (Ward no.02) Gram Panchayat-
         Jaimala Panchayat Samiti, Bap, Phalodi.
3.       Surma Khatu W/o Alla Deen, Aged About 32 Years, Moti
         Nagar, Musalmano Ki Dhani, Jaimala, Shekhasar, Jodhpur,
         Rajasthan-342301. Ward Panch (Ward no.03) Gram
         Panchayat - Jaimala Panchayat Samiti Bap, Phalodi.
4.       Ugam Singh S/o Dip Singh, Aged About 36 Years, R/o
         Bhoj Nagar, Jaimla, Shekhasar, Jodhpur, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Its Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Secretariat Jaipur, Rajasthan.
2.       The District Collector, Phalodi, Rajasthan.
3.       The Sub Divisional Officer, Tehsil Bap, District Phalodi,
         Rajasthan.
4.       Tehsildar, Tehsil Bap, District Phalodi.
5.       Sarpanch, Gram Panchayat Jaimla, Panchayat Samiti Bap,
         District Phalodi.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Laxmi Rathore
For Respondent(s)         :     Mr. S. S. Ladrecha with
                                Mr. Yogesh Sharma



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/02/2025

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:11164] (2 of 2) [CW-21890/2024]

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 379-Nikita/-

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