Man Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 15672 Raj

Citation : 2025 Latest Caselaw 15672 Raj
Judgement Date : 18 November, 2025

Rajasthan High Court - Jodhpur

Man Singh vs The State Of Rajasthan ... on 18 November, 2025

[2025:RJ-JD:49678]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 22386/2025

1.       Man Singh S/o Shri Laxman Singh, Aged About 64 Years,
         Resident Of Amedakar Colony Pokaran, Teh- Pokaran,
         District- Jaisalmer (Raj.)
2.       Aaidan Singh S/o Shri Man Singh, Aged About 35 Years,
         Resident Of Amedakar Colony Pokaran, Teh- Pokaran,
         District- Jaisalmer (Raj.)
3.       Pur Kanwar W/o Shri Man Singh, Aged About 60 Years,
         Resident Of Amedakar Colony Pokaran, Teh- Pokaran,
         District- Jaisalmer (Raj.)
                                                                    ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through The Secretary, Local Self
         Government Department, Secretariat, Jaipur (Raj.).
2.       The    District   Collector,       Jaisalmer,        District   Jaisalmer,
         Rajasthan
3.       Municipal Board, Pokaran, Through Its Executive Officer
         Pokaran, District Jaisalmer, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Ashok Kumar Godara
For Respondent(s)          :     Mr. Rajesh Panwar, AAG with
                                 Mr. Monal Chugh



               HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

18/11/2025

1. Issue notice. Mr. Rajesh Panwar, learned AAG is directed to

accept notice on behalf of respondents and he accepts the same.

2. Service is hence, complete.

3. With the consent of the parties the present writ petition is

finally heard at this stage.

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[2025:RJ-JD:49678] (2 of 4) [CW-22386/2025]

4. Learned counsel for the petitioners submits that the

controversy raised in the present writ petition is no more res

integra in view of the judgment passed by this Court on

14.10.2025 while deciding the S.B. Civil Writ Petition

No.19697/2025 (Shiv Kumar Mewara and Anr. Vs. State of

Rajasthan & Anr.). The following order was passed in the said writ

petition:

"1. Learned counsel for the petitioner submits that the present writ petition has been filed being aggrieved of the order dated 26.09.2025 passed by the Municipal Board, Pokran so also the proceedings dated 25.09.2025 undertaken by the Empowered Committee of the respondent-Board.

2. At the outset, learned counsel for the petitioner submits that the cancellation of the patta of the petitioner is based on the recommendation dated 25.09.2025 made by the Empowered Committee.

3. It is further submitted that as per Section 73-B of the Rajasthan Municipalities Act, 2009 (hereinafter referred to 'Act of 2009') it is the respondent-Board which could have undertaken the exercise for cancellation of the patta, if at all found to be against the law.

4. Learned counsel for the petitioner further submits that as per the definition of 'Municipality', as provided in Section 2(xlii) of the Act of 2009, means a Municipal Corporation, Municipal Council, and a Municipal Board in existence at the time of commencement, or constituted in accordance with the provisions of this Act. It is submitted by learned counsel for the petitioner that the proceedings, which is undertaken by the Empowered Committee, which cannot be said to be Municipality and therefore, the impugned order is required to be quashed and set aside.

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[2025:RJ-JD:49678] (3 of 4) [CW-22386/2025]

5. It is fairly submitted by learned counsel for the petitioner that matter is required to be remanded to the respondent-Municipality for deciding the same afresh.

6. Learned AAG, Mr. Rajesh Panwar submits that the pattas have been issued in a totally fraudulent manner as while issuing pattas the procedure provided under the law was not followed however, he is not in a position to refute the submission made by learned counsel for the petitioner with regard to the procedure, which is required to be followed, as provided under Section 73-B of the Act of 2009 before undertaking cancellation exercise and fairly states that impugned order be set aside and matter be remanded to decide the same afresh.

7. Learned counsel for the petitioner has no objection to the said submission.

8. Considering the submissions made by respective parties, this Court hereby set aside the impugned order dated 26.09.2025 so also proceeding dated 25.09.2025 drawn by Empowered Committee which recommended for cancellation of the patta issued in favour of the petitioner and matter is remanded to Municipal Board, Pokran for deciding afresh, strictly in accordance with law.