Krishan Vijay Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 7984 Raj

Rajasthan High Court - Jodhpur

Krishan Vijay Singh vs The State Of Rajasthan ... on 27 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:11465]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4696/2025

1.       Krishan Vijay Singh S/o Umed Singh, Aged About 44
         Years, R/o Hanawant, A Marg, 4 Paota, C Road B.j.s.
         Colony, Jodhpur, Rajasthan - 342006.
2.       Bhom Singh Bhati S/o Indra Singh Bhati, Aged About 32
         Years, R/o Bheru Singh Ki Dhani, Durgani, Phalodi, Tepu,
         Jodhpur, Rajasthan - 342301.
3.       Govind Singh Bhati S/o Tej Singh, Aged About 47 Years,
         R/o Plot No. 50, Ward No. 20, Bhawanipura, Pokaran,
         Jaisalmer, Pokaran, Rajasthan - 345021.
4.       Hukam Singh S/o Tilok Singh, Aged About 28 Years, R/o
         Durgani Tepu, Jodhani @ Tepoo, Jodhpur, Rajasthan -
         342301.
5.       Prem Singh S/o Megh Singh, Aged About 36 Years, R/o
         Durgani Tepu, Jodhani @ Tepoo, Jodhpur, Rajasthan -
         342301.
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Revenue, Govt. Of Rajasthan, Secretariat, Jaipur
         (Raj.).
2.       Divisional Commissioner, Jodhpur (Raj.).
3.       The District Collector, Phalodi, Rajasthan.
4.       The Sub-Divisional Officer, Bap, Phalodi, Rajasthan.
5.       Gram Panchayat, Bap Through Its Sarpanch, Office Of
         Gram Panchayat, Bap, District Phalodi, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Muktesh Maheshwari
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

[2025:RJ-JD:11465] (2 of 2) [CW-4696/2025]

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 32-Nikita/-

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