Smt. Madhu Gulechha vs The State Of Rajasthan ...
2025 Latest Caselaw 15579 Raj

Rajasthan High Court - Jodhpur

Smt. Madhu Gulechha vs The State Of Rajasthan ... on 17 November, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:49354-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Spl. Appl. Writ No. 1458/2025

1.       Smt. Madhu Gulechha W/o Shri Madan Lal Gulechha,
         Aged About 63 Years, Resident Of Bhagat Ki Kothi Vistar
         Yojana, Bhagat Ki Kothi, Jodhpur, Rajasthan.
2.       Madan Lal Gulechha S/o Shri Dhanraj Gulechha, Aged
         About 68 Years, Resident Of Bhagat Ki Kothi Vistar
         Yojana, Bhagat Ki Kothi, Jodhpur, Rajasthan.
                                                                      ----Appellants
                                       Versus
1.       The State Of Rajasthan, Through The Secretary, Public
         Works Department, Jodhpur, Rajasthan.
2.       The Chief Engineer, Public Works Department, Jodhpur,
         Rajasthan.
3.       The Additional Chief Engineer, Public Works Department,
         Jodhpur, Rajasthan.
4.       The Land Acquisition Officer, Public Works Department,
         Jodhpur, Rajasthan.
5.       The    Superintendant              Of      Engineer,        Public   Works
         Department, Circle-II, Jodhpur, Rajasthan.
6.       The District Collector, Jodhpur, Rajasthan.
                                                                    ----Respondents


For Appellant(s)             :     Mr. Abhishek Sharma with
                                   Mr. Piyush Joshi
For Respondent(s)            :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE ANUROOP SINGHI

Order

17/11/2025

1. Learned counsel for the appellants at the outset does not

want any indulgence in the impugned order as the appellants are

prepared to go with the directions given by the Learned Single

(Uploaded on 18/11/2025 at 10:42:50 AM)

[2025:RJ-JD:49354-DB] (2 of 2) [SAW-1458/2025]

Judge to exercise the liberty given to take remedy before the

appropriate Authority in accordance with law.

2. Learned counsel submits that for the liberty which has been

given, the appellants shall file a representation which may be

decided by the Authority strictly in accordance with law as already

directed by the Learned Single Judge. However, he seeks that

while deciding the representation, the respondents may keep into

consideration the judgment of Jayalakshmamma & Ors. Vs.

That State of Karnataka & Ors. in SLP (C) No.12362/2022

and Bernard Francis Joseph Vaz & Ors. Vs. Government of

Karnataka & Ors. in SLP (C) No.10338/2023.

3. Accordingly, the present special appeal is disposed of with

the same liberty as already given by the Learned Single Judge and

the respondents shall decide the representation strictly in

accordance with law while keeping into consideration the aforesaid

judgments.

4. All pending applications, if any, also stand disposed of.

(ANUROOP SINGHI),J (DR. PUSHPENDRA SINGH BHATI),J

6-Suraj/-

(Uploaded on 18/11/2025 at 10:42:50 AM)

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