Hindu Singh vs State Of Rajasthan (2025:Rj-Jd:28937)
2025 Latest Caselaw 1882 Raj

Rajasthan High Court - Jodhpur

Hindu Singh vs State Of Rajasthan (2025:Rj-Jd:28937) on 4 July, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:28937]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10587/2025

1. Hindu Singh S/o Mangal Singh, Aged About 45 Years, Resident Of Village Mahabar Pithal, Gram Panchayat Mutalagala, Tehsil And District Barmer.

2. Hema Ram S/o Natha Ram, Aged About 63 Years, Resident Of Village Adarsh Mahabar, Gram Panchaayt, Mahabar, Tehsil And District Barmer.

3. Prabhu Ram S/o Mana Ram, Aged About 49 Years, Resident Of Village Adarsh Mahabar, Gram Panchaayt, Mahabar, Tehsil And District Barmer.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur (Raj.).

2. The District Collector, Barmer (Raj.).

3. Sub Divisional Officer, Barmer (Raj.).

4. Tehsildar, Barmer Rural, District Barmer (Raj.).

----Respondents

For Petitioner(s) : Mr. Aidan Choudhary For Respondent(s) : Mr. Yogesh Sharma for Mr. S.S. Ladrecha, AAG

JUSTICE DINESH MEHTA

Order

04/07/2025

1. Learned counsel for the petitioners submitted that the new

revenue village "Hem Singh Nagar" created in the name of Hem

Singh, is none other than the spouse of the donor Anachkanwar.

2. Learned counsel submitted that the issue involved in the

present writ petition is squarely covered by the judgment dated

18.02.2025 passed by co-ordinate Bench of this Court in the case

[2025:RJ-JD:28937] (2 of 2) [CW-10587/2025]

of Moola Ram Vs. State of Rajasthan (S.B. Civil Writ Petition

No.3470/2025) and observations made by this Court in the case

of Joga Ram & Anr. Vs. State of Rajasthan & Ors. (S.B. Civil

Writ Petition No.7275/2025), decided on 08.05.2025.

3. Following the reasoning given in the cases of Moola Ram and

Joga Ram (supra), the present writ petition is allowed.

4. The notification dated 16.03.2025 qua revenue village -

'Hem Singh Nagar' is hereby quashed and set aside.

5. The respondent - State shall, however, be free to create

revenue village in any other name in accordance with law, more

particularly in light of what has been observed in the case of Joga

Ram (supra).

6. It is hereby made clear that the quashment of the

notification dated 16.03.2025 shall not require the State to initiate

the proceedings for the creation of revenue village afresh; only

the proceedings related to the change in name shall be

undertaken.

7. The stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 490-akansha/-

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