Raichand Ram vs State Of Rajasthan (2025:Rj-Jd:15842)
2025 Latest Caselaw 9439 Raj

Rajasthan High Court - Jodhpur

Raichand Ram vs State Of Rajasthan (2025:Rj-Jd:15842) on 26 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:15842]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6494/2025

Raichand Ram S/o Sagra Ram, Aged About 73 Years, R/o Village
Pannnaniyo Ki Dhani, Matte Ka Talla, Tehsil Chouhatan, District
Barmer.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Secretary Revenue (Group-
         1) Department, Govt. Of Rajasthan, Secretariat Jaipur.
2.       District Collector, Barmer.
3.       Sub Divisional Officer, Chouhtan, District Barmer.
4.       Tehsildar Land Record, Chouhtan, District Barmer.
5.       Registrar, Board Of Revenue, Rajasthan, Ajmer.
6.       Gram Panchayat, Matte Ka Talla, Tehsil Chouhatan,
         District Barmer Through Its Sarpanch.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. R. J. Punia
For Respondent(s)             :     Mr. Yogesh Sharma for
                                    Mr. S.S. Ladrecha, AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

26/03/2025

Heard learned counsel for the parties.

Learned counsel for the petitioner, instead of pressing the

writ petition on merit, submits that the petitioner will be satisfied,

if the respondent No.2 - the District Collector, Barmer is directed

to decide the pending representation (Annex.6) of the petitioner

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

[2025:RJ-JD:15842] (2 of 2) [CW-6494/2025]

on 18.02.2025 as well the new Circular issued by the State

Government on the subject governing the field.

In view of the submissions made before this Court, the

present writ petition is disposed of with a direction to the

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

pending representation of the petitioner (Annex.6) expeditiously

preferably within 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 case of

Moola Ram (supra) as well as new circular issued by the State

Government on the subject governing the field.

The stay application and other pending applications, if any,

also stand disposed of.

(VINIT KUMAR MATHUR),J 63-SunilS/-

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