State Of Rajasthan vs Bhopal Singh (2026:Rj-Jd:17195-Db)
2026 Latest Caselaw 5701 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Bhopal Singh (2026:Rj-Jd:17195-Db) on 13 April, 2026

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2026:RJ-JD:17195-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 D.B. Special Appeal Writ No. 998/2024

1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Panchayati Raj, Government Of Rajasthan,
         Jaipur, Rajasthan.
2.       State Of Rajasthan, Through The Secretary, Department
         Of Panchayati Raj Department, Government Of Rajasthan,
         Jaipur, Rajasthan.
3.       The Director, Department Of Panchayati Raj Department,
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
4.       Chief Executive Officer, Zila Parishad Pali, District Pali,
         Rajasthan.
5.       Chief Executive Officer, Zila Parishad Barmer, District
         Barmer, Rajasthan.
6.       Chief Executive Officer, Zila Parishad Jalore, Rajasthan.
7.       Chief Executive Officer, Zila Parishad Jodhpur, Rajasthan.
8.       Chief Executive Officer, Zila Parishad Sirohi, Rajasthan.
9.       Chief Executive Officer, Zila Parishad Jaisalmer, Rajasthan.
10.      Chief    Executive         Officer,      Zila     Parishad     Rajsamand,
         Rajasthan.
11.      Chief Executive Officer, Zila Parishad Udaipur, Rajasthan.
12.      Chief Executive Officer, Zila Parishad Bhilwara, Rajasthan.
13.      Chief Executive Officer, Zila Parishad Bikaner, Rajasthan.
14.      Chief    Executive         Officer,       Zila      Parishad    Banswara,
         Rajasthan.
15.      Chief    Executive         Officer,      Zila      Parishad    Dungarpur,
         Rajasthan.
16.      Chief    Executive         Officer,       Zila      Parishad    Banswara,
         Rajasthan.
                                                                      ----Appellants
                                       Versus
Bhopal Singh S/o Shri Gulab Singh, Resident Of - Village
Karmavas, Tehsil Samdari, District Barmer.
                                                                    ----Respondent


For Appellant(s)             :     Mr. Pawan Bharti and


                         (Uploaded on 15/04/2026 at 11:38:15 AM)
                        (Downloaded on 17/04/2026 at 09:38:05 PM)
                                    [2026:RJ-JD:17195-DB]                   (2 of 2)                    [SAW-998/2024]


                                                                      Mr. Kuldeep Singh Solanki for
                                                                      Mr. I.R. Choudhary, AAG
                                   For Respondent(s)            :     Mr. Pawan Singh



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP SHAH

Order

13/04/2026

The present special appeal is also dismissed on merits as the

judgment relied upon by the learned Single Judge in the case of

"Ogar Ram Vs. State of Rajasthan & Ors.; D.B. Civil Writ Petition

No.11866/2017" has been upheld by this Court in D.B. Special

Appeal Writ No.509/2025.

(SANDEEP SHAH),J (DR.PUSHPENDRA SINGH BHATI),J 1-mohit/-

(Uploaded on 15/04/2026 at 11:38:15 AM)

Powered by TCPDF (www.tcpdf.org)