Mohan Ram vs State Of Rajasthan (2025:Rj-Jd:11464)
2025 Latest Caselaw 7976 Raj

Rajasthan High Court - Jodhpur

Mohan Ram vs State Of Rajasthan (2025:Rj-Jd:11464) on 27 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:11464]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                      S.B. Civil Writ Petition No. 2915/2025

                                   Mohan Ram S/o Haru Ram, Aged About 59 Years, R/o Saluga Ki
                                   Dhani, Fateh Sagar, Post Peelwa, District Jodhpur (Rajasthan).
                                                                                                           ----Petitioner
                                                                          Versus
                                   1.        State Of Rajasthan, Through Secretary , Department Of
                                             The Revenue, Government Of Rajasthan, , Jaipur.
                                   2.        District Collector, Phalodi.
                                   3.        Tehsildar Lohawat, District Phalodi.
                                   4.        Vikash     Adhikari,     Panchayat         Samiti         Lohawat,   District
                                             Phalodi.
                                                                                                        ----Respondents


                                   For Petitioner(s)            :     Mr. Moti Singh
                                   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 397-Nikita/-

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