Champa Lal vs State Of Rajasthan (2025:Rj-Jd:12679)
2025 Latest Caselaw 8333 Raj

Rajasthan High Court - Jodhpur

Champa Lal vs State Of Rajasthan (2025:Rj-Jd:12679) on 6 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:12679]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 5304/2025

                                   Champa Lal S/o Shri Prem Singh, Aged About 54 Years, Resident
                                   of Mahilavaas, Tehsil Siwana, District Balotara (Earlier Barmer),
                                   Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State of Rajasthan, through the Secretary, Department of
                                            Revenue, Secretariat, Jaipur (Rajasthan).
                                   2.       District Collector, Balotara (Raj.).
                                   3.       Sub Divisional Magistrate, Siwana, District Balotara.
                                   4.       Tehsildar, Siwana, District Balotara (Raj.).
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Ikbal Khan for
                                                                      Mr. Sukhadev.
                                   For Respondent(s)            :     Mr. Yogesh Sharma for
                                                                      Mr. S.S. Ladrecha, AAG.


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/03/2025

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in a bunch of writ petitions led

by S.B. Civil Writ Petition No.10341/2024 (Bhanwar Singh

& Ors. Vs. State of Rajasthan & Ors.), decided on 25.02.2025.

3. In view of the submissions made before this Court, the

present writ petition is also disposed of in terms of the judgment

rendered by this Court in the case of Bhanwar Singh (supra).

(VINIT KUMAR MATHUR),J 116-Shahenshah/-

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