The State Of Rajasthan vs Ram Chandra (2026:Rj-Jd:5687-Db)
2026 Latest Caselaw 1271 Raj

Rajasthan High Court - Jodhpur

The State Of Rajasthan vs Ram Chandra (2026:Rj-Jd:5687-Db) on 31 January, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2026:RJ-JD:5687-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 893/2025

1.       The State Of Rajasthan, Through The Secretary To The
         Government,        Revenue         Department,            Government   Of
         Rajasthan, Jaipur.
2.       The District Collector, Barmer.
                                                                     ----Appellants
                                      Versus
1.       Ram Chandra S/o Shri Madan Lal Singhal, Aged About 61
         Years, R/o Rughji Ku Pole Balotra, District Barmer.
2.       Lrs. Of Late Smt. Kalavati Devi, R/o
3.       Smt. Kusum Lata W/o Late Shri Jugal Kishore, Aged
         About 62 Years, R/o Rughji Ku Pole Balotra, District
         Barmer.
4.       Ms. Dipti D/o Late Shri Jugal Kishore, Aged About 33
         Years, R/o Rughji Ku Pole Balotra, District Barmer.
5.       Lrs Of Late Shri Rakesh Kumar, R/o
6.       Smt. Seema Devi W/o Late Shri Rakesh Kumar, Aged
         About 47 Years, R/o Rughji Ku Pole Balotra, District
         Barmer.
7.       Deep Singhal S/o Late Shri Rakesh Kumar, Aged About 22
         Years, Minor Through His Natural Guardian Smt. Seema
         Devi, R/o Rughji Ku Pole Balotra, District Barmer.
8.       Yachika D/o Late Shri Rakesh Kumar, Aged About 19
         Years, Minor Through Her Natural Guardian Smt. Seema
         Devi, R/o Rughji Ku Pole Balotra, District Barmer.
9.       Smt. Madhu Devi W/o Shri Ram Chandra Singhal, Aged
         About 63 Years, R/o Rughji Ku Pole Balotra, District
         Barmer.
10.      Smt. Kusum Lata W/o Late Shri Jugal Kishore, Aged
         About 61 Years, R/o Rughji Ku Pole Balotra, District
         Barmer.
11.      Smt. Nirmala Devi W/o Shri Rajkumar, Aged About 50
         Years, R/o Rughji Ku Pole Balotra, District Barmer.
12.      The Board Of Revenue For Rajasthan At Ajmer, Through
         The Registrar.
                                                                   ----Respondents


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                                    [2026:RJ-JD:5687-DB]                    (2 of 2)                      [SAW-893/2025]



                                   For Appellant(s)            :     Mr. N.S. Rajpurohit, AAG with
                                                                     Ms. Aditi Sharma
                                                                     Mr. Ravindra Jala, AAAG for
                                                                     Mr. S.S. Ladrecha, AAG
                                                                     Mr. Ram Avtar Sikhwal for
                                                                     Mr. Nathu Singh Rathore, AAG
                                   For Respondent(s)           :     ---



                                                  HON'BLE MR. JUSTICE ARUN MONGA

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

31/01/2026

1. Learned counsel for the appellant/State candidly submits

that having gone through the file, he would rather like to withdraw

the instant appeal with liberty to re-file, as there are numerous

typographical errors, which need to be corrected.

2. At his request, dismissed with liberty to re-file after carrying

out the necessary corrections.

3. Stay petition is also disposed of accordingly.

4. All pending applications, if any, stand disposed of

accordingly.

(YOGENDRA KUMAR PUROHIT),J (ARUN MONGA),J

5-Ishan/-

(Uploaded on 02/02/2026 at 10:39:13 AM)

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