Narpat Singh Bhati vs State Of Rajasthan (2025:Rj-Jd:11165)
2025 Latest Caselaw 7940 Raj

Rajasthan High Court - Jodhpur

Narpat Singh Bhati vs State Of Rajasthan (2025:Rj-Jd:11165) on 25 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:11165]                    (1 of 2)                        [CW-4729/2025]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4729/2025

Narpat Singh Bhati S/o Major Shaitan Singh Bhati (Pvc), Aged
About 79 Years, R/o. Shaitan Singh Nagar, Tehsil Lohawat,
District Phalodi, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Principal Secretary
         Revenue     Department           (Group-1),          Secretariat   Jaipur,
         Rajasthan 303902.
2.       The District Collector, Phalodi, Office Of District Collector,
         Ignp Colony, Phalodi, Rajasthan 342301.
3.       The    District   Collector,      Jodhpur,       Collectorate,     Kacheri
         Parisar, Paota, Jodhpur, Rajasthan 342006.
4.       The Tehsildar, Lohawat, District Phalodi.
5.       The Gram Panchayat, Shaitan Singh Nagar, Through
         Sarpanch, Shaitan Singh Nagar, Tehsil Lohawat, District
         Phalodi.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Veer Aditya Singh
For Respondent(s)          :     Mr. S.S. Ladrecha, AAG assisted by
                                 Mr. Devendra Singh Pidiyar
                                 Mr. Anil Bishnoi



         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

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.).

[2025:RJ-JD:11165] (2 of 2) [CW-4729/2025]

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 12-Nikita/-

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