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Rajasthan High Court - Jodhpur
Puna Ram vs State Of Rajasthan ... on 19 February, 2026
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2026:RJ-JD:9374-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 656/2026
1. Puna Ram S/o Shri Thanwraji Garasiya, Aged About 63
Years, Resident Of Village Suran, P.s. Gogunda, Tehsil
Gogunda, District Udaipur (Raj.).
2. Leela Joshi D/o Shri Bhanwara Lal Joshi, Aged About 35
Years, Resident Of Village Ajaypura, P.s. Gogunda, Tehsil
Gogunda, District Udaipur (Raj.).
3. Champaram S/o Shri Thanwraji Garasiya, Aged About 55
Years, Resident Of Village Suran, P.s. Gogunda, Tehsil
Gogunda, District Udaipur (Raj.).
4. Sohan Lal S/o Tejaji Garasiya, Aged About 58 Years,
Resident Of Village Suran, P.s. Gogunda, Tehsil Gogunda,
District Udaipur (Raj.).
5. Baluram S/o Kusaram Garasiya, Aged About 49 Years,
Resident Of Village Suran, P.s. Gogunda, Tehsil Gogunda,
District Udaipur (Raj.).
6. Khima Ram S/o Chelaram Garasiya, Aged About 60 Years,
Resident Of Village Suran, P.s. Gogunda, Tehsil Gogunda,
District Udaipur (Raj.).
7. Hazari Ram S/o Huraji Garasiya, Aged About 47 Years,
Resident Of Village Suran, P.s. Gogunda, Tehsil Gogunda,
District Udaipur (Raj.).
8. Dungaram S/o Shri Uda Ram Garasiya, Aged About 49
Years, Resident Of Village Suran, P.s. Gogunda, Tehsil
Gogunda, District Udaipur (Raj.).
9. Prathvi Raj S/o Somaji Garasiya, Aged About 61 Years,
Resident Of Village Suran, P.s. Gogunda, Tehsil Gogunda,
District Udaipur (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Rural
Development And Panchayati Raj Department,
Government Of Rajasthan, Secretariat, Jaipur (Raj.).
2. State Of Rajasthan, Through Secretary, Revenue
Department, Governemnt Of Rajasthan, Secretariat,
Jaipur (Raj.).
3. District Collector, Udaipur, Collector Office, Udaipur (Raj.).
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[2026:RJ-JD:9374-DB] (2 of 3) [CW-656/2026]
4. Chief Executive Officer, Zila Parishad, Udaipur (Raj.).
5. Sub Divisional Officer, Gogunda, Tehsil Gogunda, District
Udaipur (Raj.).
6. Sarpanch, Gram Panchayat Jhadoli, Panchayat Samiti
Gogunda, Tehsil Gogunda, District (Raj.).
----Respondents
For Petitioner(s) : Mr. Samuel Masih
For Respondent(s) : Mr. Kuldeep Singh Solanki
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE SANDEEP SHAH
Order
19/02/2026
1. Learned Additional Advocate General submits that the
present controversy is covered by the judgment dated 21.01.2026
passed by a Co-ordinate Bench of this Hon'ble Court at Jaipur
Bench in a bunch of petitions led by D.B. Civil Writ Petition
No.988/2026 (Sunil Jangid & Ors. Vs. State of Rajasthan & Ors.).
The operative portion of the judgment dated 21.01.2026, reads as
under:-
"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 has 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
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[2026:RJ-JD:9374-DB] (3 of 3) [CW-656/2026]
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 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."
2. In light of the aforesaid submission, the instant writ petition
is also dismissed in the same terms as laid down in Sunil Jangid
(supra).
3. The stay petition as well as pending application(s), if any,
shall also stand dismissed.
(SANDEEP SHAH),J (DR.PUSHPENDRA SINGH BHATI),J
4-raoof khan/-
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