Virmaram vs State Of Rajasthan (2025:Rj-Jd:11163)
2025 Latest Caselaw 7943 Raj

Rajasthan High Court - Jodhpur

Virmaram vs State Of Rajasthan (2025:Rj-Jd:11163) on 25 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:11163]                        (1 of 1)                        [CW-4872/2025]


                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                     S.B. Civil Writ Petition No. 4872/2025

                                   Virmaram S/o Shriramji, Aged About 58 Years, R/o Gram
                                   Bhimthal, Tehsil Dhorimanna, District Barmer.
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.        State      Of     Rajasthan,          Through         Secretary    Revenue
                                             Department, Jaipur
                                   2.        District Collector, Barmer.
                                   3.        Sub-Divisional Magistrate, Division Dhorimanna District
                                             Barmer.
                                   4.        Tehsildar, Dhorimanna, District Barmer
                                                                                                         ----Respondents


                                   For Petitioner(s)              :     Mr. Ram Dayal Bhadu
                                   For Respondent(s)              :     Mr. S. S. Ladrecha



                                             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 21-Nikita/-

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