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Hajari Lal vs State Of Rajasthan ...
2026 Latest Caselaw 1029 Raj

Citation : 2026 Latest Caselaw 1029 Raj
Judgement Date : 22 January, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Hajari Lal vs State Of Rajasthan ... on 22 January, 2026

Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2026:RJ-JD:4019-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 D.B. Civil Writ Petition No. 13038/2025

Hajari Lal S/o Kishna Ram, Aged About 33 Years, Ward Punch Of
Gram Panchayat Rampura, Village Lalpura, Panchayat Samiti
Chittalwana, District Jalore, Rajasthan.
                                                                          ----Petitioner
                                        Versus
1.       State      Of       Rajasthan,           Through            Secretary    Rural
         Development              And       Panchayati           Raj      Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       District Collector, Jalore.
3.       Sub-Divisional Officer, Chittalwana, District Jalore.
4.       Tehsildar Chittalwana, District Jalore.
5.       Sarpanch, Gram Panchayat Rampura, Panchayat Samiti
         Chittalwana, Jalore.
                                                                       ----Respondents


For Petitioner(s)             :     Mr. Pritam Solanki
For Respondent(s)             :     Mr. I.R. Choudhary, AAG with
                                    Mr. Pawan Bharti



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP SHAH

Order

22/01/2026

1. Learned counsel for both parties candidly submit that the

controversy involved in the present case stands covered by the

judgment dated 14.11.2025 passed by a Division Bench of this

Hon'ble Court in D.B. Civil Writ Petition No.7718/2025, "Sheela

Kumari v. State of Rajasthan".

2. Considering the submissions made, the present writ petition

is also dismissed, as the issue in hand is no longer res integra in

(Uploaded on 27/01/2026 at 02:44:06 PM)

[2026:RJ-JD:4019-DB] (2 of 2) [CW-13038/2025]

light of the judgment passed by the Division Bench in 'Sheela

Kumari' (supra).

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

90-Sudheer/-

(Uploaded on 27/01/2026 at 02:44:06 PM)

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