Metab Singh vs State Of Rajasthan (2025:Rj-Jd:12800)
2025 Latest Caselaw 8372 Raj

Rajasthan High Court - Jodhpur

Metab Singh vs State Of Rajasthan (2025:Rj-Jd:12800) on 6 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:12800]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                 S.B. Civil Writ Petition No. 3765/2025

1.       Metab Singh S/o Shri Bakhar Singh, Aged About 43 Years,
         Resident Of Girab, Tehsil Gadra Road Barmer (Raj.).
2.       Prahlad Singh S/o Parsu Singh, Aged About 53 Years,
         Resident Of Girab, Tehsil Gadra Road Barmer (Raj.).
3.       Ratan Singh S/o Kamal Singh, Aged About 35 Years,
         Resident Of Kubariya, Tehsil Gadra Road Barmer (Raj.).
4.       Bhom Singh S/o Lun Singh, Aged About 24 Years,
         Resident Of Girab, Tehsil Gadra Road Barmer (Raj.).
5.       Mahendra Singh S/o Sh. Taneraj Singh, Aged About 37
         Years, Resident Of Kubariya, Tehsil Gadra Road Barmer
         (Raj.).
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Special Secretary,
         Revenue    Department  (Group-1), Government   Of
         Rajasthan, Jaipur.
2.       The Registrar, Board Of Revenue, Rajasthan, Ajmer
         (Raj.).
3.       The District Collector (Land Records), Barmer (Raj.).
4.       The Tehsildar (Land Records), Tehsil Gadra Road, District
         Barmer (Raj.).
5.       The Gram Panchayat, Girab, Tehsil Gadra Road, District
         Barmer Through The Village Development Officer.
6.       The Sarpanch, Gram Panchayat, Girab, Tehsil Gadra Road,
         District Barmer (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ratish Bhatnagar with
                                Mr. Raghvendra
For Respondent(s)         :     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

[2025:RJ-JD:12800] (2 of 2) [CW-3765/2025]

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 87-Nikita/-

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