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Roopa Ram vs State Of Rajasthan ...
2026 Latest Caselaw 985 Raj

Citation : 2026 Latest Caselaw 985 Raj
Judgement Date : 21 January, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Roopa Ram vs State Of Rajasthan ... on 21 January, 2026

Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2026:RJ-JD:3694-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 12362/2025

1.       Roopa Ram S/o Narayan Ram, Aged About 71 Years,
         Resident      Of   Village      Dade Ki         Beri, Dasaniya, Tehsil
         Shergarh, District Jodhpur.
2.       Mathar Khan S/o Meer Khan, Aged About 29 Years,
         Resident Of Village Dasaniya, Tehsil Shergarh, District
         Jodhpur.
3.       Teeku Ram S/o Narayan Ram, Aged About 65 Years,
         Resident Of Village Dasaniya, Tehsil Shergarh, District
         Jodhpur.
4.       Imarata Ram S/o Pata Ram, Aged About 60 Years,
         Resident Of Village Jaitasar, Dasaniya, Tehsil Shergarh,
         District Jodhpur.
5.       Harkha Ram S/o Hukama Ram, Aged About 54 Years,
         Resident Of Village Amrasar, Paboosar, Tehsil Shergarh,
         District Jodhpur.
6.       Bhanwra Ram S/o Hadmana Ram, Aged About 35 Years,
         Resident Of Village Janiyo Ki Dhani, Bidadasar, Dasaniya,
         Tehsil Shergarh, District Jodhpur.
7.       Koushla Ram S/o Jetha Ram, Aged About 72 Years,
         Resident Of Village Amrasar, Paboosar, Tehsil Shergarh,
         District Jodhpur.
8.       Dhana Ram S/o Ratna Ram, Aged About 34 Years,
         Resident Of Meghwalo Ki Dhani, Jetasar, Dasaniya, Tehsil
         Shergarh, District Jodhpur.
9.       Bhaira Ram S/o Khema Ram, Aged About 36 Years,
         Resident Of Janiyo Ki Dhani, Dade Ki Beri, Dasaniya,
         Tehsil Shergarh, District Jodhpur.
10.      Uday Ram S/o Dala Ram, Aged About 70 Years, Resident
         Of   Karni    Nagar,       Dasaniya,        Tehsil         Shergarh,   District
         Jodhpur.
11.      Deva Ram S/o Rana Ram, Aged About 40 Years, Resident
         Of Janiyo Ki Dhani, Biradasar, Dasaniya, Tehsil Shergarh,
         District Jodhpur.
12.      Lichchha Ram S/o Rewant Ram, Aged About 50 Years,
         Resident Of Jetasar, Dasaniya, Tehsil Shergarh, District
         Jodhpur.


                         (Uploaded on 22/01/2026 at 12:26:08 PM)
                        (Downloaded on 22/01/2026 at 08:49:08 PM)
                                    [2026:RJ-JD:3694-DB]                    (2 of 2)                         [CW-12362/2025]


                                                                                                           ----Petitioners
                                                                          Versus
                                   1.       State     Of      Rajasthan,           Through             Secretary,   Rural
                                            Development And Panchayati Raj Department, Govt. Of
                                            Rajasthan, Secretariat, Jaipur.
                                   2.       District Collector, Jodhpur.
                                   3.       Sub Divisional Officer, Shergarh, District Jodhpur.
                                   4.       Tehsildar, Shergarh, District Jodhpur.
                                                                                                         ----Respondents


                                   For Petitioner(s)            :     None present
                                   For Respondent(s)            :     Mr. I.R. Choudhary, AAG



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP SHAH

Order

21/01/2026

1. Learned counsel for the respondents submits 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 5-mohit/-

(Uploaded on 22/01/2026 at 12:26:08 PM)

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