Abdul Majid vs The State Of Rajasthan ...
2025 Latest Caselaw 15964 Raj

Citation : 2025 Latest Caselaw 15964 Raj
Judgement Date : 24 November, 2025

Rajasthan High Court - Jodhpur

Abdul Majid vs The State Of Rajasthan ... on 24 November, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:50617]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 9731/2025

1.       Abdul Majid S/o Aladin, Aged About 56 Years, Resident Of
         Hajipura, P.o. Naneu, District Phaldoi (Rajasthan).
2.       Mohd. Aslam S/o Samasdin, Aged About 61 Years,
         Resident Of Hajipura, P.o. Naneu, District Phaldoi
         (Rajasthan).
3.       Basir Khan S/o Mohd. Kashim, Aged About 36 Years,
         Resident Of Champa Kalaro Ki Dhani, P.o. Naneu, District
         Phaldoi (Rajasthan).
4.       Samasdin S/o Fateh Khan, Aged About 45 Years, Resident
         Of Kanasaria, P.o. Naneu, District Phaldoi (Rajasthan).
5.       Abdul Rashid S/o Mehar Din, Aged About 35 Years,
         Resident Of Hajipura, P.o. Naneu, District Phaldoi
         (Rajasthan).
6.       Ahmed Khan S/o Noor Khan, Aged About 54 Years,
         Resident Of Naneu, District Phaldoi (Rajasthan).
                                                                    ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through The Secretary To The
         Government, Rural Development And Panchayati Raj
         Department, Government Of Rajasthan, Secretariat,
         Jaipur (Rajasthan).
2.       The District Collector, Phalodi (Rajasthan).
3.       The Vikas Adhikari, Gram Panchayat Naneu, Panchayat
         Samiti, Phalodi, District- Phalodi, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)         :     Mr. Kunal Singh
For Respondent(s)         :     Mr. Pawan Bharti for
                                Mr. I.R. Choudhary, AAG



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

24/11/2025

1. The present writ petition has been preferred by the

petitioners under Article 226 of the Constitution of India with the

following prayer :

"1. The Public Notice dated 07.04.2025 (Annexure-P/4) and proposed action of the respondents and any proceedings

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[2025:RJ-JD:50617] (2 of 2) [CW-9731/2025]

undertaken pursuant thereto may kindly be be quashed and set aside and the representation dated 16.04.2025 (Annexure- P/5) may kindly be directed to decide in accordance with the law.

2. Cost may be awarded in favour of the petitioners.

3. Any other appropriate writ, order of direction which this Hon'ble Court deems fit and proper in the fact and circumstances of the case kindly be passed."

2. Learned counsels for the parties jointly submit that the issue

involved in the present writ petition has already been decided by

the judgment dated 14.11.2025 passed by the Hon'ble Division

Bench at Jaipur Bench in the case of "Sheela Kumari Vs. State of

Rajasthan & Ors."; D.B. Civil Writ Petition No.7718/2015 and the

writ petition was dismissed by the Hon'ble Division Bench while

holding as under :

"224.5 In view of the adjudication made and conclusion drawn in Part-D of the judgment, the writ petitions challenging removal of Panchyant Samiti Member / Pradhan, on account of delimitation of respective areas / wards, are hereby dismissed".

3. In view of the submission made, the present writ petition is

also dismissed in the same terms as in the case of "Sheela Kumar

(supra)".

(DR.NUPUR BHATI),J 36-Arjun/-

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