Bhagwan Lal Yadav vs Ashish Gandhi (2026:Rj-Jd:19135)
2026 Latest Caselaw 6467 Raj

Rajasthan High Court - Jodhpur

Bhagwan Lal Yadav vs Ashish Gandhi (2026:Rj-Jd:19135) on 22 April, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:19135]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Writ Contempt Petition No. 1343/2025

Mahendra Kumar Kalasua S/o Ramji Kalasua, Aged About 33
Years, R/o Buchiya Bada, Sagwara Tehsil Sagwara, District
Dungarpur, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.        Ashish Gandhi S/o Kuldeep Gandhi, Chairman, Municipal
          Board, Sagwara, Dist Dungarpur.
2.        Mohammad Suhail Sheikh, Executive Officer, Municipal
          Board, Sagwara, Dist Dungarpur
3.        The State Of Rajasthan, Through The Secretary, Local Self
          Department,    Government            Of     Rajasthan,     Secretariat,
          Jaipur.
                                                                 ----Respondents
                              Connected With
              S.B. Writ Contempt Petition No. 1012/2025
Dhawal Suthar S/o Shri Shantilal Suthar, Aged About 30 Years,
R/o Sutharwara, Sagwara, Tehsil Sagwara, District Dungarpur,
Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.        Ashish Gandhi S/o Kuldeep Gandhi, Chairman, Municipal
          Board, Sagwara, Dist - Dungarpur.
2.        Mohammad Suhail Sheikh, Executive Officer, Municipal
          Board, Sagwara, Dist - Dungarpur.
3.        State Of Rajasthan, Through The Secretary, Local Self
          Department,    Government            Of     Rajasthan,     Secretariat,
          Jaipur.
                                                                 ----Respondents
              S.B. Writ Contempt Petition No. 1166/2025
Bhagwan Lal Yadav S/o Jivaji Yadav, Aged About 34 Years, R/o
Yadav Mohalla, Gamathwara, Tehsil Sagwara, District Dungarpur
(Raj.).
                                                                    ----Petitioner
                                    Versus


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 [2026:RJ-JD:19135]                       (2 of 3)                         [WCP-1343/2025]


1.        Ashish Gandhi S/o Kuldeep Gandhi, Chairman, Municipal
          Board, Sagwara, Dist- Dungarpur
2.        Mohammad Suhail Sheikh, Executive Officer, Municipal
          Board, Sagwara, Dist- Dungarpur
3.        State Of Rajasthan, Through Its Secretary, Local Self
          Department,         Government            Of    Rajasthan,       Secretariat,
          Jaipur.
                                                                       ----Respondents
              S.B. Writ Contempt Petition No. 1377/2025
Dhulji Patidar S/o Shri Hengji Patidar, Aged About 46 Years, R/o
Village    Nai       Abadi,    Patel     Wada,        Tehsil         Sagwada,   District
Dungarpur, Rajasthan.
                                                                          ----Petitioner
                                        Versus
1.        Ashish Gandhi S/o Kuldeep Gandhi, Chairman, Municipal
          Board, Sagwara, Dist Dungarpur
2.        Mohammad Suhail Sheikh, Executive Officer, Municipal
          Board, Sagwara, Dist Dungarpur.
                                                                       ----Respondents


For Petitioner(s)              :    Mr. Priyanshu Gopa on behalf of
                                    Mr. Vinit Sanadhya
For Respondent(s)              :    Mr. Rakesh Sharma on behalf of
                                    Mr. Rajesh Panwar, AAG



              HON'BLE MS. JUSTICE REKHA BORANA

Order

22/04/2026

1. Learned counsel appearing for the petitioners submits that

the orders, disobedience whereof is alleged in the contempt

petitions, stands complied with.

2. In view of the submission made, this Court is not inclined to

proceed with the present contempt proceedings any further.

3. The contempt petitions stand disposed of.

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[2026:RJ-JD:19135] (3 of 3) [WCP-1343/2025]

4. Rule stands discharged.

5. Needless to observe that the petitioners shall be at liberty to

challenge the order/s whereby their representation/s stood

rejected, in accordance with law.

(REKHA BORANA),J 168--171-rahul/-

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