Teja Ram vs State Of Rajasthan (2025:Rj-Jd:24543)
2025 Latest Caselaw 9930 Raj

Citation : 2025 Latest Caselaw 9930 Raj
Judgement Date : 20 May, 2025

Rajasthan High Court - Jodhpur

Teja Ram vs State Of Rajasthan (2025:Rj-Jd:24543) on 20 May, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:24543]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 941/2025

1. Teja Ram S/o Mana Ram, Aged About 31 Years, Resident Village Chawa, Barmer, Rajasthan

2. Dhanraj, Aged About 42 Years, Resident Of Village Chawa, Barmer, Rajasthan

3. Dewa Ram S/o Maga Ram, Aged About 44 Years, Resident Of Village Chawa, Barmer, Rajasthan

4. Pukhraj S/o Pata Ram, Aged About 48 Years, Resident Of Village Chawa, Barmer, Rajasthan

5. Parasmal Dhariwal S/o Manakmal Dhariwal, Aged About 60 Years, Resident Of Village Chawa, Barmer, Rajasthan.

----Petitioners Versus

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

2. The District Collector, Barmer, Rajasthan

3. The Sub Divisional Officer, Sub-Division Barmer, Rajasthan

4. The Tehsildar, Barmer (Rural), District Barmer, Rajasthan

----Respondents

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

JUSTICE DINESH MEHTA Order 20/05/2025

1. Ms. Singhvi, learned counsel for the petitioners submitted

that the issue involved in the present case is squarely covered by

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.

2. She however, submitted that not only the name of the

revenue village (with reference to a particular person and caste)

[2025:RJ-JD:24543] (2 of 2) [CW-941/2025]

but the population criteria as specified in the circular dated

20.08.2009 are also not met.

3. Mr. Yogesh Sharma, learned counsel for the respondent-

State is not in a position to dispute the aforesaid position of facts

and law.

4. The relevant part of the judgment passed in the case of

Moola Ram (supra) is reproduced hereinfra for ready reference:-

"18. In view of the discussion made above, the present writ petition and the batch of writ petitions are disposed of by quashing and setting aside the notification dated 20.1.2025 and other similar notifications issued by the State Government. The State Government is directed to initiate fresh process for creation of new revenue villages adhering to the parameters/guidelines mentioned in the circulars dated 20.8.2009 and 17.2.2025."

5. The present writ petition is, therefore, allowed in light of the

judgment passed by this Court in the case of Moola Ram (supra).

6. The notification dated 10.01.2025 qua revenue village

'Chawa' is hereby quashed.

7. The state shall be free to undertake fresh exercise of

creation of revenue village in accordance with law, if deemed

expedient.

8. Stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 404-raksha/-