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Rajasthan High Court - Jodhpur
Gopal Ram Prajapat Alias Gopa Ram vs State Of Rajasthan (2026:Rj-Jd:9300) on 19 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:9300]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3809/2026
Gopal Ram Prajapat Alias Gopa Ram S/o Shri Viraram, Aged
About 46 Years, R/o Rasara Tala, Barmer, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Deputy Secretary To
Government, Revenue (Group-I) Department,
Government Of Rajasthan, Secretariat, Jaipur (Raj.) -
302001. Email Address - [email protected]
2. District Collector, Barmer Having Its Office At Collectorate
Premises, Tehsil And District Barmer.
3. Sub-Divisional Officer, Sheo, Tehsil Sheo, District Barmer.
4. Tehsildar (Land Records), Barmer, District Barmer.
5. Gram Panchayat Mungariya, Panchayat Samiti - Sheo,
District Barmer Through Its Village Development Officer,
Having Its Office At Village Mungariya, Tehsil Sheo And
District Barmer.
----Respondents
For Petitioner(s) : Mr. Ramdev Rajpurohit
For Respondent(s) : Mr. Sher Singh Rathore for
Mr. N.S. Rajpurohit, AAG
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
19/02/2026
By way of filing the present writ petition, the petitioner has
prayed for the following reliefs:-
'It is, therefore, respectfully prayed that this petition
for writ preferred by the petitioner may kindly be allowed in
toto and the following reliefs may kindly be granted in favour
of the petitioner:
A. By appropriate writ, order or direction, the notification
dated 21.01.2025 (Annexure-06) issued by the District
Collector-Barmer may kindly be quashed and set aside to
the extent of creation of new revenue village
"PUNJRAJSINGHPURA" from the existing revenue village
'Rasara Tala'.
B. By appropriate writ, order or direction, the entire
consequences and proceeding arising out of the notification
dated 21.01.2025 (Annexure-06) to the extent of revenue
village "PUNJRAJSINGHPURA" that has taken place after
issuance of notification may kindly be declared illegal and be
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[2026:RJ-JD:9300] (2 of 2) [CW-3809/2026]
quashed and set aside and status qua ante may kindly be
restored in all respect.
C. Any other order which this Hon'ble Court deems fit and
proper in the facts and circumstances of the case may kindly
be passed in favour of petitioner."
2. Having heard the learned counsel for the petitioner and
having perused the material available on record, this Court finds
that the controversy involved in the present case is covered by the
judgment dated 23.09.2025 passed by this Court in a batch of writ
petitions led by "Mala Ram & Anr. vs. State of Rajasthan & Ors.".
In the said judgment, this Court has held that a dispute with
regard to naming a newly created revenue village cannot be
entertained unless it is established beyond doubt that the revenue
village has been named after a particular person, deity or caste to
appease a particular religious or political group, or under the
influence of any politically influential person or representative, or
a living person closely associated with the affairs of the concerned
village, arbitrarily and mala fide.
3. In the present case, no material has been placed on record
to establish that the newly created revenue village,
Punjrajsinghpura, has been named under the influence of any
particular person or group of persons.
4. The writ petition is devoid of merit and is, therefore,
dismissed.
5. Stay petition and all pending applications, if any, stand
disposed of.
(KULDEEP MATHUR),J
45-divya/-
(Uploaded on 19/02/2026 at 02:51:56 PM)
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