Mahendra Singh vs State Of Rajasthan (2025:Rj-Jd:11467)
2025 Latest Caselaw 8014 Raj

Rajasthan High Court - Jodhpur

Mahendra Singh vs State Of Rajasthan (2025:Rj-Jd:11467) on 27 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:11467]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4959/2025

1.       Mahendra Singh S/o Bag Singh, Aged About 25 Years, R/o
         Megh Singh Nagar Jin Jin Yala Govinda, Nimbo Ka Ganv,
         Baleshar, Jodhpur.
2.       Jabar Singh S/o Dungar Singh, Aged About 72 Years, R/o
         Megh Singh Nagar Jin Jin Yala Govinda, Nimbo Ka Ganv,
         Baleshar, Jodhpur.
3.       Paras Ram S/o Sawal Ram, Aged About 55 Years, R/o
         Megh Singh Nagar Jin Jin Yala Govinda, Nimbo Ka Ganv,
         Baleshar, Jodhpur.
4.       Rana Ram S/o Sawal Ram, Aged About 60 Years, R/o
         Megh Singh Nagar Jin Jin Yala Govinda, Nimbo Ka Ganv,
         Baleshar, Jodhpur.
5.       Kanwaru Kanwar W/o Kanwaraj Singh, Aged About 30
         Years, R/o Megh Singh Nagar Jin Jin Yala Govinda, Nimbo
         Ka Ganv, Baleshar, 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, Baleshar, District- Jodhpur (Raj.).
4.       The Gram Panchayat Baleshar, 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

[2025:RJ-JD:11467] (2 of 2) [CW-4959/2025]

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 44-Nikita/-

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