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Uma Ram Meghwal vs State Of Rajasthan (2025:Rj-Jd:13867)
2025 Latest Caselaw 8808 Raj

Citation : 2025 Latest Caselaw 8808 Raj
Judgement Date : 12 March, 2025

Rajasthan High Court - Jodhpur

Uma Ram Meghwal vs State Of Rajasthan (2025:Rj-Jd:13867) on 12 March, 2025

Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:13867]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5688/2025

1.       Uma Ram Meghwal S/o Shri Shera Ram, Aged About 39
         Years, R/o Godaro Ki Beri, Purawa, District Barmer.
2.       Bhagwana Ram S/o Shri Taja Ram, Aged About 46 Years,
         R/o Godaro Ki Beri, Tehsil Gudamalani, Purawa, District
         Barmer.
3.       Ruga Ram S/o Shri Taja Ram, Aged About 35 Years, R/o
         Godaro Ki Beri, Tehsil Gudamalani, Purawa, District
         Barmer.
                                                                        ----Petitioners
                                         Versus
1.       State       Of     Rajasthan,          Through         Secretary    Revenue
         Department, Jaipur.
2.       District Collector, Barmer.
3.       Sub-Divisional Magistrate, Division Dhorimanna District
         Barmer.
4.       Tehsildar, Dhorimanna, District Barmer.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Ramdayal Choudhary
For Respondent(s)              :     Mr. D. S. Pidiyar, AAAG for
                                     Mr. S. S. Ladrecha,AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

12/03/2025

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:13867] (2 of 2) [CW-5688/2025]

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 53-Nikita/-

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