Rajasthan High Court - Jodhpur
State Of Rajasthan vs Punamaram (2025:Rj-Jd:14669) on 19 March, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:14669]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10009/2024
State Of Rajasthan, Through The Tehsildar Sanchore/chitalwana,
District Jalore/sanchore, Rajasthan.
----Petitioner
Versus
1. Mafaram S/o Kisturji, By Caste Purohit, R/o Palda
Solkiyan, Tehsil Sanchore, District Jalore.
2. Sona S/o Anna, By Caste Rebari, R/o Khejdiyali Tehsil
Sanchore, District Jalore.
3. Smt. Ansi W/o Sona, By Caste Rebari, R/o Khejdiyali,
Tehsil Sanchore, District Jalore.
----Respondents
Connected With
S.B. Civil Writ Petition No. 10010/2024
State Of Rajasthan, Through The Tehsildar Sanchore, District
Jalore, Rajasthan.
----Petitioner
Versus
1. Babulal S/o Nathaji, R/o Pratappura, Tehsil Sanchore,
District Jalore.
2. Ramjan S/o Abdula, R/o Akodiya, Tehsil Sanchore, District
Jalore.
3. Smt. Roman W/o Ramjan, Caste Sindhi, R/o Akodiya,
Tehsil Sanchore, District Jalore.
----Respondents
S.B. Civil Writ Petition No. 10012/2024
State Of Rajasthan, Through The Tehsildar Sanchore/
Chitalwana, District Jalore/sanchore, Rajasthan.
----Petitioner
Versus
1. Ridmalram S/o Ramji, By Caste Purohit, R/o Aamli, Tehsil
Sanchore, District Jalore.
2. Umar S/o Abdulgafur, By Caste Sinchi, R/o Akodiya, Tehsil
Sanchore, District Jalore.
3. Smt. Seeta Devi W/o Umar, By Caste Sindhi, R/o Akodiya,
Tehsil Sanchore, District Jalore.
----Respondents
(Downloaded on 19/03/2025 at 09:49:27 PM)
[2025:RJ-JD:14669] (2 of 3) [CW-10009/2024]
S.B. Civil Writ Petition No. 10013/2024
State Of Rajasthan, Through The Tehsildar Sanchore/chitalwana,
District Jalore/sanchore, Rajasthan.
----Petitioner
Versus
1. Punamaram S/o Kisturji, By Caste Purohit, R/o Paldi
Solkiyan, Tehsil Sanchore, District Jalore.
2. Asu, S/o. Jujha, B/c Rebari, R/o. Khejdiyali, Tehsil
Sanchore, District Jalore.
3. Smt Mafi, W/o. Asu, B/c Rebari, R/o. Khejdiyali, Tehsil
Sanchore, District Jalore.
----Respondents
S.B. Civil Writ Petition No. 10014/2024
State Of Rajasthan, Through The Tehsildar Sanchore/chitalwana,
District Jalore/sanchore, Rajasthan.
----Petitioner
Versus
1. Ridmalram S/o Ramji, By Caste Purohit, R/o Aamli, Tehsil
Sanchore, District Jalore.
2. Veerji S/o Bhurji, By Caste Rao, R/o Sujanpura, Tehsil
Sanchore, District Jalore.
3. Smt Tara Devi W/o Veerji, By Caste Rao, R/o Sujanpura,
Tehsil Sanchore, District Jalore.
----Respondents
For Petitioner(s) : Ms. Neelam Sharma, AGC
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
19/03/2025
1. Ignoring the defects pointed out by the office, the matters
are being heard on the request of the learned counsel for the
petitioners.
2. Learned counsel for the petitioners-State submits that the
controversy involved in the present writ petitions is squarely
[2025:RJ-JD:14669] (3 of 3) [CW-10009/2024]
covered by a judgment of even date rendered by this Court in S.B.
Civil Writ Petition No. 10027/2024 (State of Rajasthan V/s
Punamaram & Anr.) in the following terms :-
"1. Heard learned counsel for the petitioner.
2. The present writ petition has been filed with a
prayer that the learned Board of Revenue, Ajmer
may be directed to decide the pending application of
the petitioner-State preferred under Section 151 of
the C.P.C. in Case No. Appeal/L.R./2011/2445 for
recalling the order dated 12.03.2022.
3. Learned counsel for the petitioner-State submits
that the application of the petitioner-State is pending
consideration before the learned Board of Revenue
for last more than three years and the same has not
been decided till date. She further submits that
during the pendency of the application, the
respondents are alienating/parting with the property
which may cause huge loss to the public exchequer
of the State Government. She, therefore, prays that
the learned Board of Revenue may be directed to
decide the pending application of the petitioner-State
filed under Section 151 of the C.P.C. in Case No.
Appeal/L.R./2011/2445 at the earliest.
4. Considering the limited prayer of the learned
counsel for the petitioner-State, the present writ
petition is disposed of with a direction to the learned
Board of Revenue, Ajmer to decide the pending
application preferred by the petitioner-State under
Section 151 of the C.P.C. in Case No.
Appeal/L.R./2011/2445 at the earliest, preferably
within a period of eight weeks from the date of
receipt of the certified copy of this order, strictly in
accordance with law."
3. For the self same reasons, the present writ petitions are also
disposed of in terms of the judgment rendered by this Court in the
case of Punamaram (supra).
(VINIT KUMAR MATHUR),J
78-82-Sunils/Shahenshah/-
Powered by TCPDF (www.tcpdf.org)
