Bhema Meena vs State Of Rajasthan (2025:Rj-Jd:50567)
2025 Latest Caselaw 15965 Raj

Rajasthan High Court - Jodhpur

Bhema Meena vs State Of Rajasthan (2025:Rj-Jd:50567) on 24 November, 2025

                                   [2025:RJ-JD:50567]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Writ Petition No. 17906/2025

                                   Bhema Meena S/o Havji Meena, Aged About 52 Years, R/o
                                   Chhapariya, Post Gol, District Dungarpur.
                                                                                                          ----Petitioner
                                                                        Versus
                                   1.        State Of Rajasthan, Through The Secretary, Department
                                             Of Rural Development And Panchayati Raj, Government
                                             Of Rajasthan, Secretariat, Jaipur.
                                   2.        The District Collector, Dungarpur.
                                   3.        The Sub Divisional Officer, Aspur, District Dungarpur.
                                   4.        Tehsildar, Aspur, District Dungarpur.
                                                                                                       ----Respondents


                                   For Petitioner(s)          :     Mr. Digvijay Singh Chouhan
                                   For Respondent(s)          :     None present


                                                  HON'BLE MR. JUSTICE SANDEEP SHAH

Order 24/11/2025

1. Learned counsel for the petitioner very candidly submits that

the controversy in hand stands covered by Division Bench vide

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 16-charul/-

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