Bheem Singh vs State Of Rajasthan (2025:Rj-Jd:12150)
2025 Latest Caselaw 8229 Raj

Rajasthan High Court - Jodhpur

Bheem Singh vs State Of Rajasthan (2025:Rj-Jd:12150) on 4 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:12150]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 10715/2023

1.       Bheem Singh S/o Sh. Abhay Singh, Aged About 56 Years,
         Resident Of Raymalwada, District Jodhpur
2.       Manga Ram S/o Sh. Chokha Ram, Aged About 55 Years,
         Resident Of Raymalwada, District Jodhpur
3.       Joga Ram S/o Sh. Balu Ram, Aged About 60 Years,
         Resident Of Raymalwada, District Jodhpur
                                                                        ----Petitioners
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal   Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Jaipur
2.       Department Of             Rervenue         (Group-I),        Government    Of
         Rajasthan, Jaipur Through Joint Secretary.
3.       Department Of Revenue, Government Of Rajasthan,
         Jaipur Through Registrar, Revenue Circle Ajmer.
4.       District Collector, Jodhpur
5.       The Divisional Commissioner, Jodhpur
6.       SDO, Lohawat, District Jodhpur
7.       Tehsildar, Tehsil Bapini, District Jodhpur
8.       Gram        Panchayat,        Gram       Raymalwada,          Tehsil   Bapini,
         District Jodhpur Through Sarpanch
                                                                      ----Respondents


For Petitioner(s)              :     Ms. Priyanka Borana
For Respondent(s)              :     Mr. S.S. Ladrecha, AAG assisted by
                                     Mr. D.S. Pidiyar



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/03/2025

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:12150] (2 of 2) [CW-10715/2023]

judgment dated 18.02.2025 passed by this Court in a batch 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 243-/Arun P/-

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