Dudaram Damor vs State Of Rajasthan ...
2026 Latest Caselaw 2485 Raj

Rajasthan High Court - Jodhpur

Dudaram Damor vs State Of Rajasthan ... on 16 February, 2026

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2026:RJ-JD:8465-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 14064/2025

1.       Dudaram Damor S/o Shri Moga Damor, Aged About 47
         Years, R/o Pipalay Dooda, Post Dokar, District Banswara
         (Raj.).
2.       Jayantilal Kharadi S/o Shri Mohan Khardi, Aged About 47
         Years, R/o Pipalay Dooda, Post Dokar, District Banswara
         (Raj.).
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Revenue, Government Of Rajasthan,
         Jaipur (Raj.).
2.       The       Principal       Secretary,         Department         Of    Rural
         Development           And     Panchayati         Raj,      Government    Of
         Rajasthan, Jaipur (Raj.).
3.       The Deputy Commissioner Cum Deputy Secretary (First),
         Department Of Rural Development And Panchayati Raj,
         Government Of Rajasthan, Jaipur (Raj.).
4.       The District Colector, Banswara (Raj.).
5.       The Chief Executive Officer, Zila Parishad, Banswara
         (Raj.).
6.       The   Sub-Divisional           Officer,      Sub-Division,      Anandpuri,
         District Banswara (Raj.).
7.       The Tehsildar, Tehsil Anandpuri, District Banswara (Raj.).
                                                                    ----Respondents


For Petitioner(s)              :   Mr. O.P. Sangwa
For Respondent(s)              :   Ms. Aditi Sharma and
                                   Mr. B.S. Sodha for Mr. N.S.
                                   Rajpurohit, AAG
                                   Mr. Kuldeep Singh Solanki for
                                   Mr. I.R. Choudhary, AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP SHAH

Order

(Uploaded on 20/02/2026 at 02:57:04 PM)

[2026:RJ-JD:8465-DB] (2 of 2) [CW-14064/2025]

16/02/2026

1. Learned counsel for the respondent submits that the

controversy involved in the present case has already been decided

on 14.11.2025 in a batch of writ petitions led by D.B. Civil Writ

Petition No.7718/2025 (Sheela Kumari W/O Shri Ram

Narayan Sharma Vs. State of Rajasthan & Ors.).

2. In view of the judgment rendered in Sheela Kumar (supra),

the present writ petition is dismissed.

(SANDEEP SHAH),J (DR.PUSHPENDRA SINGH BHATI),J

6-nirmala/-

(Uploaded on 20/02/2026 at 02:57:04 PM)

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