Nand Lal Meghwal vs The State Of Rajasthan ...
2025 Latest Caselaw 15923 Raj

Rajasthan High Court - Jodhpur

Nand Lal Meghwal vs The State Of Rajasthan ... on 24 November, 2025

                                   [2025:RJ-JD:50565]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Writ Petition No. 14818/2025

                                   1.        Nand Lal Meghwal S/o Shri Laluram Meghwal, Aged About
                                             53 Years, Resident Of Jhanjhalwas, Bilot, Chittorgarh.
                                   2.        Bhanwar Lal Meghwal S/o Shri Kalu Meghwal, Aged About
                                             41 Years, Resident Of Bilot, Chittorgarh.
                                                                                                         ----Petitioners
                                                                          Versus
                                   1.        The   State      Of     Rajasthan,         Through        The   Secretary,
                                             Department        Of     Panachayati           Raj,       Government    Of
                                             Rajasthan, Secretariat, Jaipur.
                                   2.        District Collector, Chittorgarh.
                                   3.        The Chief Executive Officer, Zila Parishad Chittorgarh.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Kunal Upadhyay
                                   For Respondent(s)            :     None present


                                            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

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 11-charul/-

(Uploaded on 25/11/2025 at 10:17:10 AM)

Powered by TCPDF (www.tcpdf.org)