Rawal Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 16011 Raj

Rajasthan High Court - Jodhpur

Rawal Singh vs The State Of Rajasthan ... on 25 November, 2025

                                   [2025:RJ-JD:50865]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Civil Writ Petition No. 15403/2025

                                   Rawal Singh S/o Panne Singh, Aged About 38 Years, R/o Lalsar,
                                   Fathegarh, Dechoo, Jodhpur, Raj.
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.       The      State      Of     Rajasthan,         Through        The   Secretary,
                                            Department           Of     Panachayati           Raj,       Government    Of
                                            Rajasthan, Secretariat, Jaipur.
                                   2.       District Collector, Phalodi.
                                   3.       Sub-Divisonal Magistrate, Dechoo.
                                                                                                         ----Respondents


                                   For Petitioner(s)              :     Mr. Pravesh Kumar Rawla for
                                                                        Mr. OM Prakash
                                   For Respondent(s)              :     Mr. Kuldeep Solanki
                                                                        Mr. Vikram Singh Choudhary for
                                                                        Mr. I.R. Choudhary, AAG


                                                    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 198-devrajP/-

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