Rajasthan High Court - Jodhpur
Bhanwara Ram vs The State Of Rajasthan ... on 11 November, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:48493]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14965/2025
1. Bhanwara Ram S/o Pabu Ram, Aged About 57 Years,
Village Biramnagar Bhatelai Purohitan, Tehsil Balesar
District Jodhpur.
2. Kuna Ram S/o Birma Ram, Aged About 85 Years, Village
Biramnagar Bhatelai Purohitan, Tehsil Balesar District
Jodhpur.
3. Heera Ram S/o Khamma Ram, Aged About 68 Years,
Village Biramnagar Bhatelai Purohitan, Tehsil Balesar
District Jodhpur.
4. Bhag Chand S/o Manna Ram, Aged About 75 Years,
Village Biramnagar Bhatelai Purohitan, Tehsil Balesar
District Jodhpur.
5. Shyam Lal S/o Jodha Ram, Aged About 50 Years, Village
Biramnagar Bhatelai Purohitan, Tehsil Balesar District
Jodhpur.
6. Dinesh S/o Sukh Ram, Aged About 37 Years, Village
Biramnagar Bhatelai Purohitan, Tehsil Balesar District
Jodhpur.
7. Prakash S/o Bhanwara Ram, Aged About 27 Years, Village
Biramnagar Bhatelai Purohitan, Tehsil Balesar District
Jodhpur.
----Petitioners
Versus
1. The State Of Rajasthan, Through Secretary, Department
Of Revenue (Gr.ii), Government Of Rajasthan, Secretariat,
Jaipur.
2. Dy. Secretary, Department Of Revenue (Gr.i),
Government Of Rajasthan, Secretariat, Jaipur.
3. Secretary, Department Of Rural Development And
Panchayati Raj, Government Of Rajasthan, Secretariat,
Jaipur.
4. Board Of Revenue, Rajasthan, Ajmer, Through Registrar.
5. The District Collector, Jodhpur.
6. Tehsildar (Revenue), Balesar District Jodhpur.
7. Sub Divisional Officer, Balesar District Jodhpur.
8. Gram Panchayat Bhatelai Purohitan, Panchayat Samiti
Balesar, District Jodhpur Through Village Development
Officer.
9. Berisal Singh Rajpurohit S/o Mangal Singh Rajpurohit,
Administrator, Gram Panchayat Bhatelai Purohitan,
Panchayat Samiti Balesar, District Jodhpur.
----Respondents
For Petitioner(s) : Mr. R.S. Choudhary.
For Respondent(s) : Mr. N.S. Rajpurohit, AAG with
Mr. Sher Singh Rathore.
HON'BLE DR. JUSTICE NUPUR BHATI
(Uploaded on 11/11/2025 at 05:56:19 PM)
[2025:RJ-JD:48493] (2 of 3) [CW-14965/2025]
Order
11/11/2025
1. This writ petition has been filed by the petitioners with the
following prayers:
"(i) the impugned notification dated 05.06.2025 (Ann.13)
issued by Dy. Secretary, Department of Revenue (Gr.II),
Rajasthan, Jaipur may kindly be declared highly arbitrary,
unjust and same may kindly be quashed and set aside.
(ii) The respondents authorities may kindly be restrained
from demarcating the land of new revenue village in
pursuance of notification dated 05.06.2025.
(iii) Any other appropriate writ, order or direction which
this Hon'ble Court deems just and proper may kindly be
passed in favour of the petitioners."
2. Learned AAG submits that the controversy involved in the
present writ petition is squarely covered by the Co-ordinate Bench
of this Court vide order dated 23.09.2025 passed in SBCWP
No.14930/2025 along with other connected matters titled as Mala
Ram & Anr. Vs. State of Rajasthan & Ors wherein, the Co-
ordinate Bench has dismissed the writ petition while granting
liberty to the petitioners to file representation before the
competent authority of the State Government within a period of
30 days and the State Authority was directed to consider and
decide the representation as expeditiously as possible.
3. Learned counsel for the petitioners vehemently opposed the
submissions made by the learned AAG, contending that the
present case is distinguishable from Mala Ram (supra). It is
submitted that the petitioners by way of filing the instant petition
are seeking compliance of the Circular dated 20.08.2009 as well
as the guidelines laid down in the order dated 16.02.2025
(Annex.2). He further submits that the action of the respondents
while creating the new revenue village at Oran Land is in utter
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[2025:RJ-JD:48493] (3 of 3) [CW-14965/2025]
violation of the provisions of law, to which, learned AAG submits
that there is no pleading in the writ petition to this extent and
thus no indulgence can be granted to the petitioner on the said
submission.
4. Upon consideration, this Court finds that the controversy
involved in the present matter is squarely covered by the
judgment dated 23.09.2025 rendered in Mala Ram (supra),
wherein the Coordinate Bench had considered and dismissed
similar challenges relating to naming of newly created revenue
villages after particular individuals or influential persons. learned
counsel for the petitioners has failed to demonstrate any
substantial distinction between the present case and the decision
rendered in Mala Ram (supra). Therefore, the reasoning and
principles settled therein apply with equal force to the facts at
hand.
5. Thus in view of the above, the instant writ petition is
dismissed in the same terms as in the case of Mala Ram
(supra). The petitioners would be at liberty to file representation
before the competent authority of the State Government within 30
days from today. In case, a representation(s) are so filed, it is
expected from the concerned State Authority that the same shall
be considered and decided as expeditiously as possible.
6. The stay petition as well as all pending applications, if any,
stand dismissed accordingly.
(DR.NUPUR BHATI),J
226-Sumit/-
(Uploaded on 11/11/2025 at 05:56:19 PM)
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