Ghevar Singh vs State Of Rajasthan (2025:Rj-Jd:12793)
2025 Latest Caselaw 8326 Raj

Rajasthan High Court - Jodhpur

Ghevar Singh vs State Of Rajasthan (2025:Rj-Jd:12793) on 6 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:12793]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR

                     S.B. Civil Writ Petition No. 847/2025

1.       Ghevar Singh S/o Bhanwar Singh, Aged About 37 Years,

2.       Hari Singh S/o Prem Singh, Aged About 58 Years,

3.       Aam Singh S/o Tej Singh, Aged About 65 Years,

4.       Arjun Singh S/o Tej Singh, Aged About 69 Years,

5.       Jaswant Singh S/o Roop Singh, Aged About 29 Years,

6.       Dalpat Singh S/o Sohan Singh, Aged About 41 Years,

7.       Chain Singh S/o Bhanwar Singh, Aged About 29 Years,

8.       Chail Singh S/o Dungar Singh, Aged About 27 Years,

9.       Budh Singh S/o Jugat Singh, Aged About 24 Years,

10.      Bhikh Singh S/o Bhanwar Singh, Aged About 40 Years,

11.      Bhakhar Singh S/o Gom Singh, Aged About 58 Years,

12.      Chain Singh S/o Vishan Singh, Aged About 30 Years,

13.      Roop Singh S/o Bhim Singh, Aged About 46 Years,

14.      Khet Singh S/o Vishan Singh, Aged About 35 Years,

15.      Mahendra Singh S/o Hari Singh, Aged About 21 Years,
         All   Residing        At     Gaj      Singhpura,            Gram      Panchayat
         Himmatpura, Tehsil Shergarh, District Jodhpur.

                                                                        ----Petitioners


                                        Versus


1.       State Of Rajasthan, Through Its Secretary, Department Of
         Revenue, Government Of Rajasthan, Secretariat, Jaipur,
         Rajasthan.

2.       The District Collector, Jodhpur, Rajasthan.

3.       The Sub Divisional Officer, Tehsil Shergarh, District
         Jodhpur, Rajasthan.

4.       Tehsildar, Tehsil Shergarh, District Jodhpur.

5.       Gram         Panchayat          Himmatpura,                 Revenue      Village
         Gajsinghpura,          Panchayat          Samiti        Shergarh,       District


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                                            Jodhpur Through Its Village Development Officer.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Ms. Reema Gupta
                                   For Respondent(s)         :     Mr. S. S. Ladrecha, AAG assisted by
                                                                   Mr. Yogesh Sharma


                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/03/2025

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 53-SunilS/-

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