Rajasthan High Court - Jodhpur
Budharam vs The State Of Rajasthan ... on 8 October, 2025
[2025:RJ-JD:44043]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 19419/2025
1. Budharam S/o Hanumanram @ Hadmanram, Aged About
65 Years, Village Hemnagar, Post Joliyali, Tehsil And
District Jodhpur (Rajasthan).
2. Golaram S/o Hanumanram @ Hadmanram, Aged About
60 Years, Village Hemnagar, Post Joliyali, Tehsil And
District Jodhpur (Rajasthan).
3. Bhiyanram S/o Hanumanram @ Hadmanram, Aged About
56 Years, Village Hemnagar, Post Joliyali, Tehsil And
District Jodhpur (Rajasthan).
4. Papparam S/o Hanumanram @ Hadmanram, Aged About
53 Years, Village Hemnagar, Post Joliyali, Tehsil And
District Jodhpur (Rajasthan).
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary, Local Self
Government, Government Of Rajasthan, Jaipur.
2. Director Of Local Bodies, Local Self Government,
Rajasthan, Jaipur.
3. Jodhpur Municipal Corporation (South), Through Its
Commissioner, Jodhpur.
4. Deputy Commissioner And Member Secretary,
Empowered Committee, Jodhpur Municipal Corporation
(South), Jodhpur.
----Respondents
For Petitioner(s) : Mr. Abhishek Purohit
For Respondent(s) : Mr. Suniel Purohit
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
08/10/2025
1. The present writ petition has been filed with the following
prayers :-
'1. By an appropriate writ, order or direction,
the Hon'ble Court may kindly be pleased to direct
the respondent-corporation to grant patta of sho
in question to the petitioners in pursuance of the
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[2025:RJ-JD:44043] (2 of 3) [CW-19419/2025]
order dated 20.02.2023 (Annexure-3) passed by
the respondent No.2 and;
2. By an appropriate writ, order or direction,
the record of the case may kindly be called for
and the Hon'ble Court may kindly be pleased to
direct the respondent-corporation that the
subsequent resolution dated 07.08.2023
(Annex.6) passed in the meeting of the
empowered committee held on 31.07.2023 may
kindly be quashed and set aside and the same
may not be given effect to;'
2. Learned counsel for the petitioner submits that an identical
petition being S.B. Civil Writ Petition No.16970/2025
(Budharam and Ors. Vs. The State of Rajasthan and Ors.)
has been disposed of by a Co-ordinate Bench of this Court vide
order dated 17.09.2025. He further submits that the present
petition may also be decided in the same terms as in the said writ
petition.
3. In case of Budharam (supra), a Co-ordinate Bench of this
Court has observed as under :-
'5. Having considered the facts and circumstances of
the case, this Court deems it just and appropriate to
dispose of the present writ petition with a direction to
the petitioners to file a detailed representation before
the competent authority of the respondent
department for ventilating his grievances and with a
prayer for issuance of patta in their favour.
6. In case, a representation is so filed, the competent
authority of the respondent department shall
consider and decide the same in light of the
judgment passed by the co-ordinate Bench of this
Court in the case of Ratisha Saboo (supra) on
07.05.2024 preferably within a period of four weeks
from receipt thereof.
7. It is made clear that in case, an order adverse to
the interest of the petitioners is passed by the
competent authority of the respondent department,
then the petitioners shall be at liberty to approach
appropriate legal forum.
8. The stay application also stands disposed of.'
4. Learned counsel for the respondents does not oppose the
above submissions made by the learned counsel for the petitioner.
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[2025:RJ-JD:44043] (3 of 3) [CW-19419/2025]
5. In view of the submissions made above, the present writ
petition is disposed of in the same terms as Budharam
(supra).
6. Stay petition also stands disposed of accordingly.
(SUNIL BENIWAL),J
10-ajayS/-
(Uploaded on 08/10/2025 at 05:06:16 PM)
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