Phata Khan vs State Of Rajasthan (2025:Rj-Jd:11459)
2025 Latest Caselaw 8031 Raj

Rajasthan High Court - Jodhpur

Phata Khan vs State Of Rajasthan (2025:Rj-Jd:11459) on 27 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:11459]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                    S.B. Civil Writ Petition No. 4484/2025

                                   1.        Phata Khan S/o Gumna, Aged About 61 Years,
                                   2.        Arbab S/o Kasam, Aged About 29 Years,
                                   3.        Vilal S/o Badal, Aged About 46 Years,
                                             All R/o Village Bhunia, Tehsil Dhanau, District Barmer.
                                                                                                       ----Petitioners
                                                                        Versus
                                   1.        State Of Rajasthan Through Secretary Revenue (Group-1)
                                             Department, Govt. Of Rajasthan, Secretariat Jaipur.
                                   2.        District Collector Barmer.
                                   3.        Sub Divisional Officer, Chouhtan, District Barmer.
                                   4.        Tehsildar (Land Record), Dhanau, District Barmer.
                                   5.        Registrar, Board Of Revenue, Rajasthan, Ajmer.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. RJ Punia
                                   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 128-Nikita/-

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