Chhoga Ram Vishnoi vs State Of Rajasthan (2025:Rj-Jd:11458)
2025 Latest Caselaw 7973 Raj

Rajasthan High Court - Jodhpur

Chhoga Ram Vishnoi vs State Of Rajasthan (2025:Rj-Jd:11458) on 27 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:11458]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4964/2025

1.       Chhoga Ram Vishnoi S/o Roopa Ram Vishnoi, Aged About
         70 Years, Resident Of Village Bhalni, Tehsil Bagoda,
         District Jalore.
2.       Udai Singh S/o Pratap Singh, Aged About 62 Years,
         Resident Of Village Bhalni, Tehsil Bagoda, District Jalore.
3.       Laxman Kumar S/o Chena Ram, Aged About 40 Years,
         Resident Of Village Bhalni, Tehsil Bagoda, District Jalore.
4.       Ramswaroop S/o Pratapa Ram, Aged About 33 Years,
         Resident Of Village Bhalni, Tehsil Bagoda, District Jalore.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Revenue     Department,             Government           Of   Rajasthan,
         Secretariat, Jaipur (Raj.).
2.       The Registrar, Board Rajasthan Of Revenue, Ajmer.
3.       The District Collector, Jalore (Raj.).
4.       The Sub Division Officer, Bagoda, District Jalore.
5.       The Tehsildar Bagoda, District Jalore.
6.       The Block Development Officer, Gram Panchayat Bagoda,
         Tehsil Bagoda, District- Jalore, Rajasthan.
7.       The Sarpanch, Gram Panchayat Bhalni, Panchayat Samiti
         Bagoda, District Jalore.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Surendra Singh Choudhary
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

[2025:RJ-JD:11458] (2 of 2) [CW-4964/2025]

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 46-Nikita/-

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