Punma Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 7965 Raj

Rajasthan High Court - Jodhpur

Punma Ram vs The State Of Rajasthan ... on 27 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:11456]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 4972/2025

1.       Punma Ram S/o Sukh Ram, Aged About 49 Years, R/o
         Rohilla West, Rohilla, District Barmer, Rajasthan.
2.       Jagram S/o Sukh Ram, Aged About 54 Years, R/o Rohilla
         West, Rohilla, District Barmer, Rajasthan.
3.       Tulsa Ram S/o Sukh Ram, Aged About 58 Years, R/o
         Rohilla West, Rohilla, District Barmer, Rajasthan.
                                                                     ----Petitioners
                                      Versus
1.       The State Of Rajasthan, Through Special Secretary To
         Government,         Department             Of     Revenue      (Group-I),
         Government Of Rajasthan, Secretariat, Jaipur.
2.       Secretary,     Department           Of     Rural      Development     And
         Panchayati Raj, Government Of Rajasthan, Secretariat,
         Jaipur.
3.       The Sub Divisional Officer, Sedwa, District Barmer.
4.       The Tehsildar, Sedwa, District Barmer.
5.       The District Collector, Barmer.
6.       The Village Development Officer, Gram Panchayat Rohilla,
         Tehsil Sedwa, District Barmer.
7.       The Gram Panchayat Rohilla, Panchayat Samiti Sedwa,
         District Barmer Through Sarpanch.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Rishabh Tayal
For Respondent(s)           :     Mr. S. S. Ladrecha, AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/02/2025

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

[2025:RJ-JD:11456] (2 of 2) [CW-4972/2025]

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 48-Nikita/-

Powered by TCPDF (www.tcpdf.org)