Julfkar Ali vs The State Of Rajasthan ...
2025 Latest Caselaw 15994 Raj

Rajasthan High Court - Jodhpur

Julfkar Ali vs The State Of Rajasthan ... on 25 November, 2025

                                   [2025:RJ-JD:50795]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                    S.B. Civil Writ Petition No. 16756/2025

                                   Julfkar Ali S/o Falak Sher, Aged About 45 Years, Ward No. 3,
                                   Naiwala, 9 Cdr, Kulchander, Hanumangarh (Raj.).
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.        The    State      Of      Rajasthan,        Through        The   Secretary,
                                             Department Of Rural Development And Panchayati Raj,
                                             Secretariat, Rajasthan, Jaipur.
                                   2.        The        District       Collector,         Hanumangarh,           District
                                             Hanumangarh.
                                   3.        The Sub Division Officer, Sub Division Tibbi, District
                                             Hanumangarh.
                                                                                                        ----Respondents


                                   For Petitioner(s)               :   Mr. J.S. Bhaleria
                                   For Respondent(s)               :   Mr. Kuldeep Singh Solanki



                                                   HON'BLE MR. JUSTICE SANDEEP SHAH

Order

25/11/2025

1. Learned counsel for the petitioner 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 9-charul/-

(Uploaded on 25/11/2025 at 02:39:02 PM)

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