[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Sapatrishi Dhmarth Trust vs Director (2026:Rj-Jd:6891) on 6 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:6891]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 20797/2025
Sapatrishi Dhmarth Trust, Village Doli, Post Jhanwar, Tehsil Luni,
District Jodhpur Through Its Executive / Authorized Person Shri
Mahesh Sarwa S/o Naththu Ram Ji Sarwa, Aged About 51 Years,
Woring As Executive Member Of Sapatrishi Dhmarth Trust Village
Doli, Post Jhanwar, Tehsil Luni, District Jodhpur.
----Petitioner
Versus
1. Director, Department Of Gopalan, Government Of
Rajasthan, Directorate, Jaipur.
2. District Collector Cum Chairman, District Gopalan Samiti,
Barmer.
3. District Collector Cum Chairman, District Gopalan Samiti,
Balotra.
4. Joint Director, Department Of Animal Husbandry, Barmer.
----Respondents
For Petitioner(s) : Mr. Moti Singh
For Respondent(s) : Mr. S.S. Ladrecha, AAG
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
06/02/2026
By way of filing the present writ petition under Article 226 of
the Constitution of India, the petitioner has prayed for the
following reliefs:
"a) By an appropriate writ, order and direction be issue
and the impugned order dated 10.03.2025 issued on 12.03.2025
(Annex-13) and order dated 21.12.2023 (issued on 02.01.2024)
(Annex-8) issued by the District Level Gopalan Committee Barmer
may kindly be quashed and set aside.
b) By an appropriate writ, order and direction be issued and the
Respondent-District level Gopalan Committee Barmer (now Balotra)
may kindly be directed to enter into the agreement with the
Petitioner's trust for establishment of the goushala in pursuance of
the order dated 24.12.2024 (Annex- 12) and the Respondent may
further directed to issued the sanction for establishment of the
goushala by Petitioner's trust.
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[2026:RJ-JD:6891] (2 of 3) [CW-20797/2025]
c) By an appropriate writ, order and direction be issued and the
Respondent- Director, Gopalan Department may kindly be directed
to pass an appropriate order upon the representation dated
07.04.2025" (Annex-14) submit by the petitioner's trust against the
decision dated 10.03.2025 issued by District Gopalan Committee
Barmer.
d) That the any other relief, which this Hon'ble Court deems fit,
by which the Petitioner may get full justice may also be allowed. ...."
2. Upon perusal of the record, this Court finds that the District
Gopalan Committee, Barmer issued Tender Proposal No. 2229
dated 09.05.2023 for the establishment of Gram Panchayat
Gaushala/Pashu Ashray Sthal and Cow Shelter/Animal Shelter. The
petitioner trust, being eligible, submitted its application pursuant
to the said tender floated by the respondents.
3. It further appears from the record that the meeting of the
District Gopalan Committee, Barmer, constituted for consideration
of the proposals received pursuant to Tender Proposal dated
09.05.2023, could not be held due to paucity of time and the
enforcement of the election code of conduct. In the meantime, the
validity of the proposals expired in terms of Clause 5 of the
general conditions of the tender.
4. The record further reveals that the Director, Gopalan,
Directorate, Jaipur, vide communication dated 24.12.2024,
informed the Joint Director, Animal Husbandry, Barmer that since
the process initiated under Tender Proposal No. 2229 dated
09.05.2023 for setting up of Gaushala/Animal Shelter could not be
completed due to the non-holding of regular meetings of the
District Committees, the matter should be placed for consideration
in the next meeting of the District Gopalan Committee instead of
initiating or floating fresh tenders for the said purpose.
5. Heard.
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[2026:RJ-JD:6891] (3 of 3) [CW-20797/2025]
6. Having heard learned counsel for the petitioner and upon
perusal of the material available on record, and keeping in view
the fact that the Government of Rajasthan with a view to deal with
the problems of stray and destitute cattles framed the scheme for
development of infrastructures in Gram Panchayats for providing
shelters/cow shades which is in the interest of public at large so
also strayed/destitue cattles and any delay in providing shelters to
such animals would be highly unjust and improper, this Court
deems it just and proper to dispose of the present writ petition
with a direction to respondents Nos. 2, 3, and 4 to convene a
meeting of the District Gopalan Committee at the earliest,
preferably within a period of 20 days from today, and thereafter to
complete the process initiated under Tender Proposal No. 2229
dated 09.05.2023 for the establishment of Gram Panchayat
Gaushala/Pashu Ashray Sthal and Cow Shelter/Animal
Shelters/Animal Centres, etc., keeping in view the contents of the
letter dated 24.12.2024 issued by the Director, Gopalan to the
Joint Director, Animal Husbandry, Barmer.
7. All pending applications stand disposed of.
(KULDEEP MATHUR),J
91-himanshu/-
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