Dildar Khan vs State Of Rajasthan (2025:Rj-Jd:11453)
2025 Latest Caselaw 7979 Raj

Rajasthan High Court - Jodhpur

Dildar Khan vs State Of Rajasthan (2025:Rj-Jd:11453) on 27 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:11453]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                     S.B. Civil Writ Petition No. 4973/2025

                                   Dildar Khan S/o Jamaldeen, Aged About 32 Years, R/o Dauniya
                                   Ka Pada, Village Sanwa, Tehsil Dhanau, District Barmer
                                   Presently Sarpanch, Gram Panchayat Sanwa, Tehsil Dhanau,
                                   District Barmer (Raj.).
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.        State      Of    Rajasthan,          Through          Secretary    To   The
                                             Government, Rural Development And Panchayati Raj
                                             Department, Government Of Rajasthan, Jaipur.
                                   2.        The District Collector, Barmer.
                                   3.        Sub-Divisional Officer, Chohtan, District- Barmer.
                                   4.        Vikas      Adhikari,     Gram        Panchayat         Sanwar,    Panchayat
                                             Samiti Dhanau, District Barmer.
                                                                                                         ----Respondents


                                   For Petitioner(s)              :     Mr. D.L.R. Vyas
                                   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 49-Nikita/-

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