Vishana Ram vs State Of Rajasthan (2025:Rj-Jd:50678)
2025 Latest Caselaw 15921 Raj

Rajasthan High Court - Jodhpur

Vishana Ram vs State Of Rajasthan (2025:Rj-Jd:50678) on 24 November, 2025

[2025:RJ-JD:50678]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 12265/2025

1.       Vishana Ram S/o Shri Jala Ram, Aged About 46 Years,
         Resident Of Pancha Ki Dhani, Heera Ki Dhani, Tehsil
         Baytu, District Barmer (Raj.).
2.       Chandra Prakash S/o Shri Deva Ram, Aged About 26
         Years, Resident Of Pancha Ki Dhani, Heera Ki Dhani,
         Tehsil Baytu, District Barmer (Raj.).
3.       Likhma Ram S/o Shri Shera Ram, Aged About 60 Years,
         Resident Of Pancha Ki Dhani, Heera Ki Dhani, Tehsil
         Baytu, District Barmer (Raj.).
4.       Dharma Ram Choudhary S/o Shri Durga Ram, Aged About
         47 Years, Resident Of Pancha Ki Dhani, Heera Ki Dhani,
         Tehsil Baytu, District Barmer (Raj.).
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of   Revenue,    Government            Of    Rajasthan,     Secretariat,
         Jaipur (Raj.).
2.       Deputy Secretary, Department Of Rural Development And
         Panchayati Raj, Secretariat, Jaipur (Raj.).
3.       District Collector, Balotara (Raj.).
4.       Sub Divisional Officer, Baytu, District Barmer (Raj.).
5.       Tehsildar, Baytu, District Barmer (Raj.).
6.       Block Development Officer, Panchayat Samiti, Baytu,
         District Barmer (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Himmat Jagga
For Respondent(s)         :     Mr. S.S. Rathore



              HON'BLE MR. JUSTICE SANDEEP SHAH

Order 24/11/2025

1. Learned counsel for the petitioners very candidly submits

that the controversy in hand stands covered by Division Bench

(Uploaded on 25/11/2025 at 02:55:05 PM)

[2025:RJ-JD:50678] (2 of 2) [CW-12265/2025]

judgment dated 14.11.2025 passed in D.B. Civil Writ Petition

No.7718/2025 "Sheela Kumari v. State of Rajasthan".

2. Considering the submissions made, the writ petition is also

dismissed, as the issue in hand is no longer res integra in view of

the judgment passed by the Division Bench in Sheela Kumari

(supra).

(SANDEEP SHAH),J 9-charul/-

(Uploaded on 25/11/2025 at 02:55:05 PM)

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