Suraj Bishnoi vs The State Of Rajasthan ...
2025 Latest Caselaw 9877 Raj

Rajasthan High Court - Jodhpur

Suraj Bishnoi vs The State Of Rajasthan ... on 20 May, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:24497]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8465/2025

1. Suraj Bishnoi S/o Babu Ram Bishnoi, Aged About 39 Years, Kelansar, Jodhpur, (Phalodi), Rajasthan-342311.

2. Mamraj S/o Harchand Ram, Aged About 40 Years, Kelansar, Jodhpur, (Phalodi), Rajasthan-342311.

3. Babu Ram Bishnoi S/o Rughanath Ram, Aged About 71 Years, Kelansar, Jodhpur, (Phalodi), Rajasthan-342311.

4. Harchand Ram S/o Rughanath Ram, Aged About 62 Years, Kelansar, Jodhpur, (Phalodi), Rajasthan-342311.

----Petitioners Versus

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

2. The District Collector, Phalodi, Rajasthan.

3. The Sub Divisional Officer, Tehsil Ghantiyali, District Phalodi, Rajasthan.

4. Tehsildar, Tehsil Ghantiyali, District Phalodi.

5. Sarpanch, Gram Panchayat Dhadharwala, Revenue Village Kodianada, Panchayat Samiti Ghantiyali, District Phalodi.

----Respondents

For Petitioner(s) : Ms. Laxmi Rathore For Respondent(s) : Mr. Yogesh Sharma for Mr. SS Ladrecha, AAG

JUSTICE DINESH MEHTA

Order

20/05/2025

1. The petitioners have raised challenge to the proposal for

creation of new revenue village 'Bagtesh Nagar'.

[2025:RJ-JD:24497] (2 of 2) [CW-8465/2025]

2. Concededly, the petitioners have moved a representation

(Annexure-3) before the Secretary, Department of Revenue

(Group-I), Rajasthan.

3. After hearing learned counsel for the parties and entering

into the question which the petitioners have raised, this Court

deems it appropriate to direct the Secretary, Department of

Revenue (Group-I), Rajasthan to consider petitioners'

representation (Annexure-3) in accordance with law including the

judgment of this Court rendered in the case of Moola Ram Vs.

State of Rajasthan (S.B. Civil Writ Petition No.3470/2025),

decided on 18.02.2025 so also the judgment of Joga Ram & Anr.

Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.7275/2025), decided on 08.05.2025.

4. The Secretary, Department of Revenue (Group-I) shall

consider the representation within a period of 15 days from today.

5. The present writ petition so also stay application stand

disposed of accordingly.

(DINESH MEHTA),J 448-raksha/-

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