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Nage Khan vs The State Of Rajasthan ...
2026 Latest Caselaw 1941 Raj

Citation : 2026 Latest Caselaw 1941 Raj
Judgement Date : 9 February, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Nage Khan vs The State Of Rajasthan ... on 9 February, 2026

Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:6971]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1715/2026

1.       Nage Khan S/o Shri Hamir Khan, Aged About 85 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
2.       Bhayati W/o Shri Nage Khan, Aged About 80 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
3.       Amad Khan S/o Shri Nage Khan, Aged About 52 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
4.       Miyan W/o Shri Amad Khan, Aged About 50 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
5.       Jaan Mohommad S/o Shri Amad Khan, Aged About 27
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
6.       Dildar Khan S/o Shri Amad Khan, Aged About 26 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
7.       Hawa W/o Shri Jaan Mohammad, Aged About 25 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
8.       Pappu W/o Shri Dildar Khan, Aged About 24 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
9.       Raja Mohammad S/o Shri Nage Khan, Aged About 54
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
10.      Haju W/o Shri Raja Mohammad, Aged About 46 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
11.      Sikander Khan S/o Shri Raja Mohammad, Aged About 27
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
12.      Gomti D/o Shri Raja Mohammad, Aged About 26 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.


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13.      Birbal Khan S/o Shri Raja Mohammad, Aged About 21
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
14.      Abdul Khan S/o Shri Noore Khan, Aged About 68 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
15.      Dhaafu W/o Shri Abdul Khan, Aged About 65 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
16.      Ismail Khan S/o Shri Abdul Khan, Aged About 44 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
17.      Inayati W/o Shri Ismail Khan, Aged About 35 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
18.      Budh Khan S/o Shri Abdul Khan, Aged About 28 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
19.      Fote Khan S/o Shri Abdul Khan, Aged About 25 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
20.      Amni W/o Shri Fote Khan, Aged About 22 Years, Resident
         Of Village Khelana, Tehsil Pokhran, District Jaisalmer,
         Rajasthan.
21.      Hanif Khan S/o Shri Noore Khan, Aged About 55 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
22.      Aashi W/o Shri Hanif Khan, Aged About 45 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
23.      Rehmatullah Khan S/o Shri Hanif Khan, Aged About 27
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
24.      Bilal Khan S/o Shri Noore Khan, Aged About 60 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
25.      Roshan W/o Shri Bilal Khan, Aged About 52 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.

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26.      Sabuddin S/o Shri Bilal Khan, Aged About 26 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
27.      Amli W/o Shri Sabuddin, Aged About 25 Years, Resident
         Of Village Khelana, Tehsil Pokhran, District Jaisalmer,
         Rajasthan.
28.      Maneet S/o Shri Bilal Khan, Aged About 24 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
29.      Zareena W/o Shri Najeed Khan, Aged About 23 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
30.      Abdul Khan S/o Shri Kawarsee Khan, Aged About 68
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
31.      Sakino W/o Shri Abdul Khan, Aged About 65 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
32.      Anwar Khan S/o Shri Abdul Khan, Aged About 41 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
33.      Jasmo W/o Shri Anwar Khan, Aged About 41 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
34.      Bhage Khan S/o Shri Abdul Khan, Aged About 40 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
35.      Nemu W/o Shri Bhage Khan, Aged About 39 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
36.      Merdeen Khan S/o Shri Abdul Khan, Aged About 31 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
37.      Haider Ali S/o Shri Abdul Khan, Aged About 31 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
38.      Shami W/o Shri Haider Ali, Aged About 30 Years, Resident
         Of Village Khelana, Tehsil Pokhran, District Jaisalmer,
         Rajasthan.

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39.      Meena W/o Shri Merdeen Khan, Aged About 27 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
40.      Nizamdeen S/o Shri Kawarsee Khan, Aged About 70
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
41.      Dhaafu W/o Shri Nizamdeen, Aged About 68 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
42.      Gani Khan S/o Shri Nizamdeen, Aged About 37 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
43.      Guddi W/o Shri Gani Khan, Aged About 36 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
44.      Bahadur Khan S/o Shri Nizamdeen, Aged About 31 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
45.      Nimazi W/o Shri Bahadur Khan, Aged About 29 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
46.      Ilamdeen S/o Shri Nizamdeen, Aged About 52 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
47.      Meherkhatu W/o Shri Ilamdeen, Aged About 46 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
48.      Anju D/o Shri Ilamdeen Khan, Aged About 25 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
49.      Sikander Khan S/o Shri Ilamdeen Khan, Aged About 25
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
50.      Razma W/o Shri Sikander Khan, Aged About 21 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
51.      Subhaan Khan S/o Shri Bhanware Khan, Aged About 60
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.

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52.      Pappu W/o Shri Subhaan Khan, Aged About 55 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
53.      Anwar S/o Shri Subhaan Khan, Aged About 34 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
54.      Islam Khan S/o Shri Subhaan Khan, Aged About 33 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
55.      Jaina W/o Shri Islam Khan, Aged About 32 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
56.      Husain Khan S/o Shri Subhaan Khan, Aged About 30
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
57.      Barop Khan S/o Shri Bhanware Khan, Aged About 50
         Years, Resident Of Village Khelana, Tehsil Pokhran,
         District Jaisalmer, Rajasthan.
58.      Raisee W/o Shri Barop Khan, Aged About 40 Years,
         Resident Of Village Khelana, Tehsil Pokhran, District
         Jaisalmer, Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through The Collector, Jaisalmer
2.       Chief Electoral Officer, Through Election Commission Of
         Rajasthan, Jaipur
3.       Election   Officer,      Tehsil      Pokhran,        District     Jaisalmer,
         Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Bhavit Sharma
For Respondent(s)          :     Mr. S.S. Ladrecha, AAG



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/02/2026

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[2026:RJ-JD:6971] (6 of 7) [CW-1715/2026]

By way of filing the present civil writ petition under Article

226 of the Constitution of India, the petitioners have prayed for

the following reliefs:-

"It is, therefore, most respectfully prayed that record of the case be called for and by an appropriate writ, order or direction:-

(i). the names of the petitioners be corrected and necessary entries be made by shifting the names of Petitioner No. 1 to 13 from the electoral list of Sub-Part No. 8, Hastinapur to Sub-Part No. 3, Padiharo Ki Dhani, Village Khelana of Part No. 231 and further direct that the names of Petitioner Nos. 13 to 57 be shifted from Part No. 233 to Part No. 231, Sub-Part No. 3, Padiharo Ki Dhani, Village Khelana, in accordance with law;

(ii). the respondents may kindly be directed consider and decide the applications/representations submitted by the petitioners along with Form No. 8, expeditiously and within a time-bound manner, by passing a reasoned and speaking order;

(iii). the respondents may kindly be directednot to delete, shift or otherwise alter the names of the petitioners in the electoral rolls without following due process of law;

(iv). any other appropriate relief(s) which may be deemed just and proper in the facts and circumstances of the case may be passed in favour of the petitioners.

(v). costs of writ petition may also be awarded to the petitioners."

2. Mr. S.S. Ladrecha, AAG has put in appearance on behalf of

respondents.

3. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the Election Officer, Pokaran is

directed to consider and decide their representation dated

07.01.2026 as expeditiously as possible preferably within a period

of fifteen days from today.

4. This Court finds the prayer made by the learned counsel for

the petitioners to be reasonable therefore, the present writ

petition is disposed of with a direction to the Election Officer,

Pokaran to consider and decide the representation dated

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07.01.2026 submitted by the petitioners, in accordance with law,

as expeditiously as possible, preferably within a period of fifteen

days from today.

5. It is made clear that the aforesaid direction to decide the

petitioners' representation has been issued only with a view to

ensure expeditious redressal of petitioners' grievances and the

same may not be construed to be an order to decide the said

representation in a particular manner.

6. Stay petition and all pending applications, if any, also stand

disposed of.

(KULDEEP MATHUR),J 4-divya/-

(Uploaded on 09/02/2026 at 06:18:11 PM)

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