Bhura Ram vs State Of Rajasthan (2025:Rj-Jd:23571)
2025 Latest Caselaw 1394 Raj

Rajasthan High Court - Jodhpur

Bhura Ram vs State Of Rajasthan (2025:Rj-Jd:23571) on 15 May, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:23571]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9280/2025

1. Bhura Ram S/o Keshu Ram, Aged About 65 Years, R/o Navoda Bera, Village Sant Kriparam Nagar, Post Ummed Nagar, Tehsil Tinwari, District Jodhpur (Raj.).

2. Shyam Lal S/o Budha Ram, Aged About 40 Years, R/o Godaro Ka Bera, Village Sant Kriparam Nagar, Post Ummed Nagar, Tehsil Tinwari, District Jodhpur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of The Revenue, Government Of Rajasthan, Jaipur.

2. District Collector, Jodhpur.

3. Tehsildar, Tinwari, District Jodhpur.

4. Vikash Adhikari, Panchayat Samiti Tinwari, District Jodhpur.

                                                                    ----Respondents


For Petitioner(s)           :     Mr. Moti Singh
For Respondent(s)           :     Mr. Yogesh Sharma for Mr. SS
                                  Ladrecha, AAG



                        JUSTICE DINESH MEHTA

                                       Order

15/05/2025

1. By way of present writ petition, the petitioners have

challenged the creation of new revenue village - 'Khushhal Nagar'.

2. Mr. Moti Singh, learned counsel for the petitioners argued

that name of the revenue village has been fixed specially in the

name of a particular person being father-in-law of the Sarpanch.

3. Learned counsel submitted that the issue involved in the

present writ petition is squarely covered by judgment dated

18.02.2025 passed by co-ordinate Bench of this Court in the case

[2025:RJ-JD:23571] (2 of 2) [CW-9280/2025]

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

No.3470/2025) and observations made by this Court in the case

of Joga Ram & Anr. Vs. State of Rajasthan & Ors. (S.B. Civil

Writ Petition No.7275/2025), decided on 08.05.2025.

4. Following the reasoning given in the cases of Moola Ram and

Joga Ram (supra), the present writ petition is allowed.

5. The notification dated 21.03.2025 qua revenue village -

'Khushhal Nagar' is hereby quashed and set aside.

6. The respondent - State shall, however, be free to create

revenue village in any other name in accordance with law, more

particularly in light of what has been observed in the case of Joga

Ram (supra).

7. It is hereby made clear that the quashment of the

notification dated 21.03.2025 shall not require the State to initiate

the proceedings for the creation of revenue village afresh; only

the proceedings related to the change in name shall be

undertaken.

8. The stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 413-raksha/-

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