Alka Acharya vs The State Of Rajasthan
2025 Latest Caselaw 5818 Raj

Rajasthan High Court - Jodhpur

Alka Acharya vs The State Of Rajasthan on 30 January, 2025

[2025:RJ-JD:5960]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2075/2025

Om Prakash Rahar S/o Kesha Ram Rahar, Aged About 45 Years,
R/o     Village      Kusumbi,           Alipur,      Ladnun,          District-Didwana-
Kuchaman, Rajasthan.
                                                                          ----Petitioner
                                         Versus
1.       The      State      Of     Rajasthan,         Through         The   Secretary,
         Department Of Rural Development And Panchayati Raj,
         Government               Of     Rajasthan,            Secretariat,      Jaipur
         (Rajasthan0.
2.       The Additional Commissioner And Joint Government,
         Secretary,        Department           Of     Rural      Development      And
         Panchayati Raj, Government Of Rajasthan.
3.       The Chief Executive Officer, Zila Parishad, Nagaur.
4.       The Development Officer, Panchayat Samiti, Ladnun.
                                                                       ----Respondents
                                    Connected with
       Writ Petition Nos.2107/2025, 2119/2025, 2232/2025,
          2238/2025, 2255/2025, 2261/2025, 2281/2025


For Petitioner(s)               :      Mr. Ramniwas Choudhary
                                       Mr. Mukesh Vyas
                                       Mr. OP Sangwa
                                       Mr. JS Bhaleria
                                       Mr. Devendra Sanwalot
                                       Mr. SK Poonia
                                       Mr. RK Prajapat
For Respondent(s)               :      Mr. IR Choudhary-AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order

30/01/2025

1. Matters being absolutely same on all four squares, as was in

S.B. Civil Writ Petition No.1212/2025, the aforesaid bunch of

petitions are also disposed of in same terms, for detailed reasons /

[2025:RJ-JD:5960] (2 of 2) [CW-2075/2025]

discussion, see order / judgment dated 23.01.2025 passed

therein.

2. Disposed of accordingly.

3. All pending applications also stand disposed of.

(ARUN MONGA),J 9-13-16-59-63-77-80-91-Love/-

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