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Rajasthan High Court - Jodhpur
Nainu Singh vs State Of Rajasthan (2026:Rj-Jd:15297) on 2 April, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:15297]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 24325/2025
1. Nainu Singh S/o Ram Singh, Aged About 64 Years, R/o
Rad Jhalra, Pali, Rajasthan.
2. Gopal Singh S/o Kup Singh, Aged About 48 Years, R/o
Rad Jhalra, Pali, Rajasthan.
3. Bhagawan Singh S/o Mul Singh, Aged About 48 Years, R/
o Rad Jhalra, Borimada, Pali, Rajasthan.
4. Moti Singh S/o Chatar Singh, Aged About 52 Years, R/o
Rad Jhalra, Borimada,pali, Rajasthan.
5. Prakash Singh S/o Nem Singh, Aged About 46 Years, R/o
122 Thala Vadiya, Rad Jhalra, Borimada, Pali, Rajasthan.
6. Chhagan Singh S/o Babu Singh, Aged About 25 Years, R/
o House No. 43 K School Anganvadi Ke Pass, Rad Jhalra,
Pali, Rajasthan.
7. Bhur Singh S/o Nathu Singh, Aged About 72 Years, R/o
Rad Jhalra, Borimada, Pali, Rajasthan.
8. Bhanwar Singh S/o Karam Singh, Aged About 46 Years,
R/o Rad Jhalra, Borimada, Pali, Rajasthan.
9. Nathu Singh S/o Mohan Singh, Aged About 34 Years, R/o
Jamunda, Borimada, Pali, Rajasthan.
10. Ven Singh S/o Ghisa Singh, Aged About 39 Years, R/o
Jamunda Nal, Rad Jhalra, Marawat Jaksan, Borimada,
Pali, Rajasthan.
11. Prabhu Singh S/o Kan Singh, Aged About 47 Years, R/o
Rad Jhalra, Borimada, Pali, Rajasthan.
12. Bhanwar Singh S/o Lal Singh, Aged About 57 Years, R/o
Rad Jhalra, Borimada, Pali, Rajasthan.
13. Jethu Singh S/o Viram Singh, Aged About 55 Years, R/o
Rad Jhalra, Borimada, Pali, Rajasthan.
14. Prem Singh S/o Babu Singh, Aged About 33 Years, R/o
Rad Jhalra, Ranawas, Borimada, Pali, Rajasthan.
15. Deep Singh S/o Ghisa Singh, Aged About 39 Years, R/o
1287, Jamunda Rad Jhalra, Borimada, Pali, Rajasthan.
16. Narayan Singh S/o Kan Singh, Aged About 40 Years, R/o
Rad Jhalra, Borimada, Pali, Rajasthan.
----Petitioners
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[2026:RJ-JD:15297] (2 of 3) [CW-24325/2025]
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Revenue, Government Of Rajasthan, Jaipur, (Raj.).
2. The District Collector, District - Pali (Raj.).
3. The Sub Divisional Magistrate, Marwar Junction, Pali,
(Raj.).
4. Administrator, Gram Panchayat Borimada, Panchayat
Samiti Marwar Junction, Pali, (Raj.).
----Respondents
For Petitioner(s) : Mr. Shreyash Ramdev
For Respondent(s) : Mr. Kuldeep Solanki for
Mr. I.R. Choudhary, AAG
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
02/04/2026
1. Under challenge here is a notification dated 20.11.2025
issued by the respondent No.1-State of Rajasthan, whereby State
after getting recommendation from District Collectors have
recreated/demarcated/created gram panchayats of Jodhpur
District.
2. It transpires that similar notification was subject matter of
adjudication before the co-ordinate Bench of this Court at Jaipur in
bunch of writ petitions, lead case being Sunil Jangid & Ors. vs.
State of Rajasthan & Ors., decided on 21.01.2026, wherein
following order has been passed:-
"18. These writ petitions filed on behalf of the petitioners deserve to be
dismissed for the reasons; firstly the issue raised by the petitioners in
these writ petitions has been thoroughly considered and decided by the
Coordinate Bench of this Court in the matter of Sheela Kumari (supra),
wherein specific questions were framed and answered by the Co-
ordinate Bench of this Court which have again been raised by the
petitioners in the present writ petition and therefore, the same require
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[2026:RJ-JD:15297] (3 of 3) [CW-24325/2025]
no interference; secondly the judgment passed by the Division Bench of
this Court has been further upheld by the Hon'ble Supreme Court in the
matter of Villagers of Revenue village Singhania and another (supra);
thirdly the Hon'ble Supreme Court in the matter of Villagers of Revenue
village Singhania and another (supra) has considered the fact that there
is no infringement of any constitutional or legally vested right of the
petitioners and on that ground the SLP was dismissed and granted
liberty to the Gram Panchayat that in case of any difficulty in its
management or in providing services to the village residents, the Gram
Panchayats will be at liberty to approach the competent authorities to
shift the headquarter; fourthly the Coordinate Bench of this Court in the
matter of Ratan Lal (supra),wherein the same issue was under
challenge, the said PIL petition was dismissed by the Coordinate Bench
of this Court vide order dated 13.01.2026 considering the judgment in
the matter of Sheela Kumari and villagers of Singhania (both supra);
lastly since the matter relates to holding the elections of Gram
Panchayat, Panchayat Samities and Zila Parishad which has already
been delayed for about one year, we are not inclined to disturb the
process of election which is under progress and the State Government
has to hold the elections up to 15.04.2026 in terms of the undertaking
given by them before the Hon'ble Supreme Court.
19. In view of the above, no case is made out in favour of the
petitioners, hence these writ petitions stand dismissed. Copy of this
order be separately placed in each connected file."
3. Accordingly, the writ petition is dismissed and the
notification dated 20.11.2025 issued by the respondent No.1-
State of Rajasthan is upheld in the terms of judgment dated
21.01.2026.
4. Stay petition also stands disposed of, accordingly.
(KULDEEP MATHUR),J
75-sonia/-
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