Har Lal vs The State Of Rajasthan ...
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Rajasthan High Court - Jodhpur

Har Lal vs The State Of Rajasthan ... on 25 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:15678]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Civil Writ Petition No. 7724/2024

Harlal Ram S/o Shri Prahlad Ram, Aged About 65 Years, By
Caste Bishnoi, Resident of Village Bajju, Tehsil Kolayat, District,
Bikaner.
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,          Through       The    Tehsildar,
         (Colonization), Kolayat No.2, Bajju, Tehsil Kolayat, District
         Bikaner.
2.       The Commissioner Colonization, Bikaner.
3.       The Additional Commissioner Colonization (Vigilance),
         Bikaner.
4.       Banshilal S/o Shri Mukhram, By Caste Jat, Resident of
         Chak 1, D.L. Takhatpura, Tehsil Chhattargarh, District
         Bikaner.
5.       Babulal S/o Shri Khanuram, By Caste Bishnoi, Resident of
         Mithadia, Tehsil Kolayat, District Bikaner.
6.       Surendra Kumar S/o Shri Bhaniram, By Caste Jat,
         Resident Of Jhunjhunu.
7.       Gopal Ram S/o Shri Tarunram, By Caste Jat, Resident Of
         Village Chandasar, Tehsil Loonkaransar, District Bikaner.
8.       Rawtaram S/o Shri Taruram, By Caste Jat, Resident Of
         Anandgarh Chak 17 D.W.D., Tehsil Pugal, District Bikaner.
                                                                    ----Respondents
                                Connected With
               S.B. Civil Writ Petition No. 8970/2024
Har Lal S/o Shri Prahlad Ram, Aged About 65 Years, By Caste
Bishnoi, Resident Of Village Bajju, Tehsil Kolayat, District
Bikaner.
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,          Through       The    Tehsildar,
         Khajuwala.
2.       The Commissioner Colonization, Bikaner.
3.       The Additional Commissioner Colonization (Vigilance),
         Bikaner.

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                                    [2025:RJ-JD:15678]                    (2 of 2)                        [CW-7724/2024]


                                   4.       The District Collector, Bikaner.
                                   5.       Hans Raj S/o Shri Sophan Lal, By Caste Bishnoi, Resident
                                            Of Village Bajju, Tehsil Kolayat, District Bikaner.
                                   6.       Smt. Sardara D/o Shri Mai Khan, By Caste Musalman,
                                            Resident Of Village Manera At Present Residing In Village
                                            Baderan, Tehsil Kolayat, District Bikaner.
                                   7.       Ramesh S/o Shri Prahlad Ram, By Caste Bishnoi, Resident
                                            Of Village Pithrasar, Tehsil Nokha, District Bikaner.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Sudhir Sharma.
                                   For Respondent(s)          :     Mr. Moti Singh.



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/03/2025

1. Learned counsel for the parties are in agreement that the

controversy involved in the present writ petitions is squarely

covered by a judgment of even date rendered by this Court in S.B.

Civil Writ Petition No.8971/2024 (Bachna Ram & Anr. V/s

The State of Rajasthan & Ors.).

2. For the self same reasons, the present writ petitions are

dismissed in terms of the judgment rendered by this Court in the

case of Bachna Ram (supra).

(VINIT KUMAR MATHUR),J 35-36-Shahenshah/-

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