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Harkha Ram vs State Of Rajasthan (2025:Rj-Jd:11151)
2025 Latest Caselaw 7941 Raj

Citation : 2025 Latest Caselaw 7941 Raj
Judgement Date : 25 February, 2025

Rajasthan High Court - Jodhpur

Harkha Ram vs State Of Rajasthan (2025:Rj-Jd:11151) on 25 February, 2025

Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:11151]                    (1 of 2)                        [CW-5118/2025]


       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Civil Writ Petition No. 5118/2025

1.        Harkha Ram S/o Chanda Ram, Aged About 38 Years, R/o-
          Prajapato Ki Dhaniya, Dasaniya, District Jodhpur.
2.        Anoopa Ram S/o Lakha Ram, Aged About 78 Years, R/o-
          Sutharon Ki Dhani, Dasaniya, District Jodhpur.
3.        Swai Ram S/o Sona Ram, Aged About 55 Years, R/o-
          Kumharon Ki Dhani, Dasaniya, District - Jodhpur.
                                                                    ----Petitioners
                                     Versus
1.        State Of Rajasthan, Through Secretary, Department Of
          The Revenue, Government Of Rajasthan, Jaipur.
2.        District Collector, Jodhpur.
3.        Tehsildar Shergarh, District Jodhpur.
4.        Vikash Adhikari, Panchayat Samiti Shergarh, District
          Jodhpur.
5.        Roopa Ram S/o Naga Ram, R/o Village Dasaniya, Tehsil
          Shergarh, District Jodhpur (Raj.).
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Dinesh Kumar Godara


          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.).

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 C1-Nikita/-

[2025:RJ-JD:11151] (2 of 2) [CW-5118/2025]

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