Chutra Ram vs State Of Rajasthan (2025:Rj-Jd:11471)
2025 Latest Caselaw 7985 Raj

Rajasthan High Court - Jodhpur

Chutra Ram vs State Of Rajasthan (2025:Rj-Jd:11471) on 27 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:11471]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                     S.B. Civil Writ Petition No. 4854/2025

                                   Chutra Ram S/o Rama Ram, Aged About 29 Years, By caste Jat,
                                   R/o Village Roli, Tehsil Gudamalani, District Barmer
                                                                                                              ----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, Gudamalani, District Barmer
                                   4.        Tehsildar, Gudamalani, District Barmer
                                   5.        Sarpanch,        Gram       Panchayat          Roli,        Panchayat        Samiti
                                             Gudamalani, District Barmer.
                                                                                                           ----Respondents


                                   For Petitioner(s)              :     Mr. Devilal 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 422-Nikita/-

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