[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Bhagirath Ram vs State Of Rajasthan ... on 23 February, 2026
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2026:RJ-JD:9513-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 2363/2026
1. Bhagirath Ram S/o Surajan Ram, Aged About 54 Years,
Resident Of Sarano Ki Dhani, Palina, Jodhpur, Rajasthan.
2. Saphi Mohmmad S/o Hakim Khan, Aged About 34 Years,
Resident Of Sindhiyo Ki Dhaniya, Palina, Post Office
Palina, District Jodhpur, Rajasthan.
3. Raja Ram S/o Harchand Ram, Aged About 28 Years,
Resident Of Khilariyo Ki Dhani, Palina, Jodhpur,
Rajasthan.
4. Laxmanaram S/o Shankar Ram, Aged About 50 Years,
Resident Of Bjearo Ki Dhani, Palina, Phalodi, Jodhpur,
Rajasthan.
5. Pankaj Godara S/o Om Prakash, Aged About 19 Years,
Resident Of Godara Ki Dhani, Palina, Jodhpur, Rajasthan.
6. Mohan Ram S/o Birbalram, Aged About 59 Years,
Resident Of Gadaro Ki Dhaniya, Palina, Jodhpur,
Rajasthan.
7. Jodharam S/o Bhagirath Ram, Aged About 42 Years,
Resident Of Sarano Ki Dhani, Palina, Jodhpur, Rajasthan.
8. Jamana Devi W/o Sunil Kumar, Aged About 58 Years,
Resident Of Sarano Ki Dhani, Palina, Jodhpur, Rajasthan.
9. Satar Khan S/o Hakim Khan, Aged About 53 Years,
Resident Of Sindhiyo Ki Dhaniya, Palina ,jodhpur,
Rajasthan.
10. Sunil Kumar S/o Bhagirath Ram, Aged About 33 Years,
Resident Of Palina, Jodhpur, Rajasthan.
11. Urmila W/o Kirshna Kumar, Aged About 30 Years,
Resident Of Sarano Ki Dhani, Palina, Jodhpur, Rajasthan.
12. Lata W/o Krishna Kumar, Aged About 30 Years, Resident
Of Sarano Ki Dhani, Palina, Jodhpur, Rajasthan.
13. Krishna Kumar Saran S/o Bhagirath Ram, Aged About 26
Years, Resident Of Sarano Ki Dhani, Palina, Jodhpur,
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Village Development And Panchayati Raj Department,
Government Of Rajasthan, Jaipur.
2. Deputy Commissioner And Deputy Administration
Secretary, (Ist), Village Development And Panchayati Raj
Department, Government Of Rajasthan, Jaipur.
----Respondents
For Petitioner(s) :
For Respondent(s) : Mr. Pawan Bharti for
Mr. I.R. Choudhary, AAG
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[2026:RJ-JD:9513-DB] (2 of 3) [CW-2363/2026]
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE SANDEEP SHAH
Order
23/02/2026
1. Under challenge here is a notification dated 21.11.2025
issued by the respondent No.1-State of Rajasthan, whereby State,
after getting recommendation from District Collectors has
recreated/demarcated/created gram panchayats of Jodhpur
District.
2. It transpires that similar notification was subject matter of
adjudication before the co-ordinate Bench of this Court at Jaipur in
bunch of writ petitions, leading case being Sunil Jangid & Ors.
vs. State of Rajasthan & Ors., decided on 21.01.2026, wherein
following order has been passed:-
"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
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
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[2026:RJ-JD:9513-DB] (3 of 3) [CW-2363/2026]
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."
3. We are in respectful agreement with the aforesaid view taken
by the Division Bench of this Court and therefore, we find no
grounds to interfere in the instant writ petition made out.
4. Accordingly, the writ petition is dismissed and the notification
dated 21.11.2025 issued by the respondent No.1-State of
Rajasthan is upheld in the terms of judgment dated 21.01.2026.
5. Stay petition also stands disposed of, accordingly.
(SANDEEP SHAH),J (DR.PUSHPENDRA SINGH BHATI),J
5-devrajP/-
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