Amire Khan vs The State Of Rajasthan ...
2025 Latest Caselaw 8367 Raj

Rajasthan High Court - Jodhpur

Amire Khan vs The State Of Rajasthan ... on 6 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:12807]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5331/2025

1.       Amire Khan S/o Jore Khan, Aged About 61 Years,
2.       Jale Khan S/o Munse Khan, Aged About 60 Years,
         Both Resident Of Village Dade Ki Beri, Gram Panchayat
         Dasaniya, Tehsil Shergarh, District Jodhpur.
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through The Secretary, Revenue
         Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       The Secretary, Rural Development And Panchayati Raj
         Department, Secretariat, Jaipur.
3.       The District Collector, Jodhpur.
4.       Sub Division Officer, Shergarh, District Jodhpur.
5.       Tehsildar, Shergarh, District Jodhpur.
6.       Gram Panchayat, Dasaniya, Panchayat Samiti Shergarh,
         District Jodhpur, Through Its Village Development Officer.
7.       Adu Ram S/o Gaja Ram, R/o Village Dade Ki Beri, Gram
         Panchayat Dasaniya, Tehsil Shergarh, District Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Pradeep Choudhary
For Respondent(s)         :     Mr. Devendra Singh Pidiyar
                                Mr. Anil Bishnoi for
                                Mr. S.S. Ladrecha, AAG



         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.).

[2025:RJ-JD:12807] (2 of 2) [CW-5331/2025]

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 119-Nikita/-

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