Peera Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 7972 Raj

Rajasthan High Court - Jodhpur

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

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:11469]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                    S.B. Civil Writ Petition No. 6764/2021
                                   1.        Peera Ram S/o Sona Ram, Aged About 30 Years,
                                   2.        Bala Ram S/o Bhera Ram, Aged About 52 Years,
                                   3.        Moola Ram S/o Khartha Ram, Aged About 43 Years,
                                             All R/o Village Jogeshwar Kua, Tehsil And District Barmer.
                                                                                                       ----Petitioners
                                                                        Versus
                                   1.        The State Of Rajasthan, Through The Secretary,
                                             Department Of Revenue (Group-1), Govt. Of Rajasthan,
                                             Secretariat, Jaipur.
                                   2.        The Joint Secretary To The Govt., Department Of Revenue
                                             (Group-1), Govt. Of Rajasthan, Secretariat, Jaipur.
                                   3.        The Board Of Revenue For Rajasthan At Ajmer, Through
                                             Its Registrar.
                                   4.        The District Collector, Barmer.
                                   5.        The Tehsildar, Barmer.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Rajesh Punia
                                   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

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 501-Nikita/-

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