Citation : 2025 Latest Caselaw 8028 Raj
Judgement Date : 27 February, 2025
[2025:RJ-JD:11355]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
S.B. Civil Writ Petition No. 13637/2024
Adu Ram S/o Mukna Ram Jat, Aged About 76 Years, R/o Chak 9
Kpm, Tehsil Chhatargarh, Dist. Bikaner.
----Petitioner
Versus
1. The State Of Rajasthan, Through Tehsildar Chhatargarh,
Dist. Bikaner.
2. The Additional Colonization Commissioner, Bikaner.
----Respondents
For Petitioner(s) : Mr. Varun Goyal.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
27/02/2025
Learned counsel for the petitioner submits that the
controversy involved in the present case is squarely covered by a
judgment of this court rendered in a batch of writ petitions led by
S.B.Civil Writ Petition no.12590/2024 (Gomati Devi V/s State of
Rajasthan & Ors.) decided on 19.02.2025.
Accordingly, the present writ petition is also disposed of in
the light of judgment dated 19.02.2025 rendered by this court in
the case of Gomti Devi (supra).
All pending application (s) also stand disposed of accordingly.
(VINIT KUMAR MATHUR),J 62-Anil Singh/-
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