Fote Khan vs The State Of Rajasthan ...
2025 Latest Caselaw 9225 Raj

Rajasthan High Court - Jodhpur

Fote Khan vs The State Of Rajasthan ... on 21 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:15247]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6104/2025

1.       Fote Khan S/o Chhutte Khan, Aged About 50 Years,
         Resident Of Kesumbla Bhatiyan, Tehsil-Gida, District
         Balotra (Raj.).
2.       Salim Khan S/o Madhe Khan, Aged About 35 Years,
         Resident Of Sujaniyon Ki Dhani, Kesumbla Bhatiyan,
         Tehsil-Gida, District Balotra (Raj.).
3.       Idu Khan S/o Ayub Khan, Aged About 32 Years, Resident
         Of Joroniyon Ki Dhani, Kesumbla Bhatiyan, Tehsil-Gida,
         District Balotra (Raj.).
4.       Roje Khan S/o Bhai Khan, Aged About 30 Years, Resident
         Of Joroniyon Ki Dhani, Kesumbla Bhatiyan, Tehsil-Gida,
         District Balotra (Raj.).
5.       Malar Khan S/o Kabal Khan, Aged About 42 Years,
         Resident Of Kesumbla Bhatiyan, Tehsil-Gida, District
         Balotra (Raj.).
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Secretariat, Jaipur (Raj.).
2.       The District Collector, Balotra.
3.       Sub Divisional Officer, Bayatu, District Balotra (Raj.).
4.       Tehsildar, Tehsil Gida, District Balotra (Raj.).
5.       Gram Panchayat, Kesumbla Bhatiyan, Tehsil Gida, District
         Balotra Through Its Village Development Officer.
                                                                 ----Respondents


For Petitioner(s)          :    Dr. Harish Purohit with
                                Mr. Ikbal Khan.
For Respondent(s)          :    Mr. Yogesh Sharma for
                                Mr. S.S. Ladrecha, AAG.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/03/2025

1. Heard learned counsel for the parties.

2. Learned counsel for the petitioners, instead of pressing the

writ petition on merit, submits that the petitioners will be

[2025:RJ-JD:15247] (2 of 2) [CW-6104/2025]

satisfied, if the respondent No.2 - the District Collector, Balotra is

directed to decide the pending representation dated 07.03.2025

(Annex.7) of the petitioners expeditiously after taking into

consideration the judgment rendered by this Court in the case of

Moola Ram vs. State of Rajasthan (S.B. Civil Writ Petition

No.3470/2025), decided on 18.02.2025 as well the new Circular

dated 06.03.2025 issued by the State Government on the subject

governing the field.

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

instant writ petition is disposed of with a direction to the

respondent No.2- the District Collector, Balotra to decide the

pending representation of the petitioners dated 07.03.2025

(Annex.7) expeditiously, preferably within a period of four weeks

from the date of receipt of certified copy of this order, strictly in

accordance with law, keeping in mind the law laid down by this

Court in the case of Moola Ram (supra) as well as new circular

issued by the State Government on the subject governing the

field.

4. The stay application and other pending applications, if any,

also stand disposed of.

(VINIT KUMAR MATHUR),J 20-Shahenshah/-

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