Rupa Meena vs State Of Rajasthan ...
2026 Latest Caselaw 60 Raj

Rajasthan High Court - Jodhpur

Rupa Meena vs State Of Rajasthan ... on 6 January, 2026

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   [2026:RJ-JD:104-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                               D.B. Civil Writ Petition No. 13657/2025

                                   Rupa Meena S/o Amarji Meena, Aged About 46 Years, R/o
                                   Katarwa, Ganeshpur, District Dungarpur.
                                                                                         ----Petitioner
                                                                 Versus
                                   1.    State Of Rajasthan, Through The Secretary, Department
                                         Of Rural Development And Panchayati Raj, Government
                                         Of Rajasthan, Secretariat, Jaipur.
                                   2.    The District Collector, Jaipur.
                                   3.    The Sub Divisional Officer, Aaspur, District Dungarpur.
                                   4.    Tehsildar, Aaspur, District Dungarpur.
                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Anuj Sahlot
                                   For Respondent(s)          :     Mr. I.R. Choudhary, AAG
                                                                    Mr. Pawan Bharti



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP SHAH

Order

06/01/2026

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

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

Kumari' (supra).

(SANDEEP SHAH),J (DR.PUSHPENDRA SINGH BHATI),J 3-devrajP/-

(Uploaded on 07/01/2026 at 06:41:05 PM)

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