[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Shravan Singh vs State Of Rajasthan ... on 28 April, 2026
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2026:RJ-JD:20202-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 2367/2026
Shravan Singh S/o Hajari Singh, Aged About 47 Years, R/o
Village Bhinmali, Siriyari, Seeriyari, Po Ranawas, Dist. Pali, Raj.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Rural
Development And Panchayati Raj Department, Jaipur
2. The District Collector, Pali.
3. Sub Divisional Officer, Marwar Junction, District Pali
4. Tehsildar, (Land Revenue), Marwar Junction District Pali
----Respondents
For Petitioner(s) : Mr. Dhruv Chandora for
Mr. Kapil Purohit
For Respondent(s) : Mr. Pawan Bharti for
Mr. I.R. Choudhary
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE SANDEEP SHAH
Judgment
28/04/2026
1. The controversy in the present case is covered by Division
Bench of this Court vide order dated 30.10.2026 passed in D.B.
Civil Writ Petition No.2002/2026 Birda Ram vs. State of Rajasthan
& Ors., which reads as under:-
"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 &
(Uploaded on 29/04/2026 at 02:43:07 PM)
[2026:RJ-JD:20202-DB] (2 of 3) [CW-2367/2026]
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 no interference: secondly the
judgment passed by the Division Bench of
this Court have 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
(Uploaded on 29/04/2026 at 02:43:07 PM)
[2026:RJ-JD:20202-DB] (3 of 3) [CW-2367/2026]
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. We are in respectful agreement with the aforesaid
view taken by the Division Bench of this Court and
therefore, we find no grounds to interfere in the instant
writ petition is made out.
4. 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.
5. Stay petition also stands disposed of, accordingly."
2. Since the matter has been earlier decided, in light of the
same, the present Civil Writ Petition is thereby dismissed.
(SANDEEP SHAH),J (DR.PUSHPENDRA SINGH BHATI),J
3-raoof khan/-
(Uploaded on 29/04/2026 at 02:43:07 PM)
Powered by TCPDF (www.tcpdf.org)
