Jetha Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 12588 Raj

Rajasthan High Court - Jodhpur

Jetha Ram vs The State Of Rajasthan ... on 1 September, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:38931]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 15209/2025

Jetha Ram S/o Mohan Ram, Aged About 38 Years, R/o Ward No.
7, Ganesh Nagar, Chimana, District Phalodi Rajasthan 342311
                                                                         ----Petitioner
                                         Versus
1.       The    State        Of     Rajasthan,          Through       Its    Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Secretariat Jaipur, Rajasthan.
2.       The District Collector, Phalodi, Rajasthan.
3.       The Sub Divisional Officer, District Phalodi, Rajasthan.
4.       Tehsildar, Ghantiyali, District Phalodi.
                                                                      ----Respondents


For Petitioner(s)              :     Ms. Laxmi Rathore
For Respondent(s)              :     Mr. N.S. Rajpurohit, AAG
                                     Mr. Sher Singh Rathore



             HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/09/2025

1. Learned counsel for the petitioner submitted that the

petitioner would be satisfied if the Secretary, Department of

Revenue (Group-I) is directed to expeditiously decide pending

representation(s) of the petitioners after taking into consideration

the judgment rendered by this Court in the case of Moola Ram

Vs. State of Rajasthan (S.B. Civil Writ Petition

No.3470/2025), decided on 18.02.2025 as well as the new

circular issued by the State Government on the subject governing

the field.

2. The writ petition is therefore, disposed of with a direction to

the petitioner to file a fresh representation before the concerned

[2025:RJ-JD:38931] (2 of 2) [CW-15209/2025]

Secretary alongwith the photocopy of the earlier representation(s)

and the certified copy of the order instant within a period of four

weeks.

3. In case, a representation is so addressed within the aforesaid

period, the concerned Secretary shall expeditiously decide the

representations of the parties, in accordance with law, preferably

within a period of eight weeks from the date of receiving the

representations. The authority shall take into consideration the

law laid down by this Court in case of Moola Ram (Supra) as well

as new Circular issued by the State Government on the subject

governing the field.

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievances. The same may not

be construed to be an order to decide the representations in a

particular manner.

5. Stay application also stands disposed of accordingly.

(KULDEEP MATHUR),J 10-divya/-

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