Mahipal Singh vs State Of Rajasthan (2025:Rj-Jd:11468)
2025 Latest Caselaw 7977 Raj

Rajasthan High Court - Jodhpur

Mahipal Singh vs State Of Rajasthan (2025:Rj-Jd:11468) on 27 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:11468]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4962/2025

1.       Mahipal Singh S/o Shri Inder Singh Inda, Aged About 28
         Years, R/o Jin Jin Yala Kala, Shergarh, Jodhpur
2.       Bhojraj Jain S/o Shri Manak Chand Jain, Aged About 50
         Years, R/o Jin Jin Yala Kala, Balesar, Jodhpur
3.       Vikram Singh S/o Shri Kishan Snigh, Aged About 52
         Years, R/o Jin Jin Yala Kala, Balesar Jodhpur
4.       Arjun Singh S/o Shri Ranidan Singh, Aged About 37
         Years, R/o Jin Jin Yala Kala, Jodhpur.
5.       Bhojraj Singh S/o Shri Chhatar Singh, Aged About 35
         Years, R/o 13, Kanasar, Jin Jin Yala Kala, Jodhpur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Revenue, Government Of Rajasthan, Jaipur (Raj.)
2.       The District Collector, District Jodhpur (Raj.)
3.       The Tehsildar, Balesar, District Jodhpur (Raj.)
4.       The Gram Panchayat Jin Jin Yala Kala, Balesar, District
         Jodhpur Through Its Sarpanch
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Gopal Raj Kalla
                                Mr. Prateek Raj Kalla
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.).

[2025:RJ-JD:11468] (2 of 2) [CW-4962/2025]

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 45-Nikita/-

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