Hakara Damor vs The State Of Rajasthan ...
2025 Latest Caselaw 16010 Raj

Rajasthan High Court - Jodhpur

Hakara Damor vs The State Of Rajasthan ... on 25 November, 2025

                                   [2025:RJ-JD:50796]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                               S.B. Civil Writ Petition No. 18173/2025

                                   1.        Hakara Damor S/o Shri Thana Damor, Aged About 40
                                             Years, R/o Ward Panch Of Ward No. 1, Ratdiya, Tehsil
                                             Galiyakot, District Dungarpur (Raj) 314035.
                                   2.        Jawahar Lal Bamniya S/o Ramchandra Bamniya, Aged
                                             About 52 Years, R/o Himmatpura Dahla, Post Chhitri,
                                             Dungarpur Rajasthan.
                                                                                            ----Petitioners
                                                                     Versus
                                   1.        The State Of Rajasthan, Through The Secretary, Rural
                                             Development       And     Panchayati     Raj     Department,
                                             Secretariat, Government Of Rajasthan, Jaipur.
                                   2.        The District Collector, Dungarpur.
                                   3.        Sub Division Officer, Galiyakot, District Dungarpur.
                                                                                          ----Respondents


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


                                                  HON'BLE MR. JUSTICE SANDEEP SHAH

Order

25/11/2025

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 10-charul/-

(Uploaded on 25/11/2025 at 02:37:57 PM)

Powered by TCPDF (www.tcpdf.org)