Satyanarayan Pareek vs District Collector ...
2025 Latest Caselaw 13607 Raj

Rajasthan High Court - Jodhpur

Satyanarayan Pareek vs District Collector ... on 23 September, 2025

[2025:RJ-JD:42542]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 17783/2025

Satyanarayan Pareek S/o Kalyanmal Pareek, Aged About 42
Years, R/o Village Kochariya, Tehsil Mandal, District Bhilwara.
                                                                        ----Petitioner
                                       Versus
1.         District Collector, Bhilwara.
2.         Gram       Panchayat         Bhagwanpura,                Through   Village
           Development Officer Kanhaiyalal Mali, Gram Panchayat
           Bhagwanpura, Tehsil Mandal, District Bhilwara.
3.         Vikas     Adhikari,     Panchayat          Samiti        Mandal,   District
           Bhilwara.
                                                                     ----Respondents


For Petitioner(s)             :    Mr. Rajesh Choudhary
For Respondent(s)             :    Mr. Madhav Vyas



               HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

23/09/2025

1. Learned counsel for the petitioner submits that an identical

petition being S.B. Civil Writ Petition No.17509/2025

(Kailash Chandra Mali Vs. District Collector, Bhilwara and

Ors.) has been disposed of by this Court vide order dated

18.09.2025.

2. Learned counsel for the petitioner submits similar order be

passed in the present writ petition also.

3. In case of Kailash Chandra Mali (supra), this Court has

remanded the matter to the District Collector, Bhilwara to decide

the revision afresh. The relevant part of the order reads as under

:-

'5. A bare reading of the impugned judgment dated 24.06.2025 including the operative part of the said

(Uploaded on 23/09/2025 at 05:31:27 PM)

[2025:RJ-JD:42542] (2 of 2) [CW-17783/2025]

judgment clearly shows that the revisional court has merely quoted the submissions made in the revision petition so also in the written submissions filed by the petitioner. However, no findings have been recorded as to how the provisions of the Act of 1994 were not followed in the present case. No factual discussion has been made nor any reasoning has been assigned with regard to the market value of the plot so also the other irregularities, which have been alleged in the revision petition.

6. In view of the above, this Court has no hesitation in holding that the impugned order lacks proper consideration of facts so also lacks rational reasoning.

Accordingly, on this ground alone, writ petition deserves acceptance and therefore, the same is allowed. The impugned judgment is hereby quashed and set aside.

7. The matter is remanded to the District Collector, Bhilwara to decide the revision petition afresh strictly in accordance with law after affording opportunity to all the parties.

8. With the above observations, the writ petition is disposed of.

9. Pending application(s), if any, shall also stand disposed of.'

4. Learned counsel for the respondents is not in a position to

refute the above submissions made by the learned counsel for the

petitioner.

5. In view of the submissions made above, the present writ

petition is disposed of. The impugned order dated 24.06.2025 is

quashed and set aside.

6. The matter is remanded to the District Collector, Bhilwara to

decide the revision petition afresh strictly in accordance with law

after affording opportunity to all the parties.

7. Stay petition also stands disposed of accordingly.

(SUNIL BENIWAL),J 224-ajayS/-

(Uploaded on 23/09/2025 at 05:31:27 PM)

Powered by TCPDF (www.tcpdf.org)