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Rajasthan High Court - Jodhpur
Shrvan Kumar vs The State Of Rajasthan ... on 10 March, 2026
[2026:RJ-JD:11535]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1459/2026
1. Shrvan Kumar S/o Shri Jagdish Lal, Aged About 29 Years,
R/o Village Dheerasar, Tehsil Chohtan, District Barmer
(Raj.).
2. Smt. Saher W/o Shri Jagdish, Aged About 57 Years, R/o
Village Dheerasar, Tehsil Chohtan, District Barmer (Raj.).
3. Poora Ram S/o Shri Shankar Lal, Aged About 45 Years, R/
o Village Dheerasar, Tehsil Chohtan, District Barmer
(Raj.).
4. Sohan Lal S/o Shri Ratna Ram, Aged About 41 Years, R/o
Village Dheerasar, Tehsil Chohtan, District Barmer (Raj.).
5. Smt. Pushpa Devi W/o Shri Sohan Lal, Aged About 40
Years, R/o Village Dheerasar, Tehsil Chohtan, District
Barmer (Raj.).
6. Smt. Geeta W/o Shri Shrvan Kumar, Aged About 29
Years, R/o Village Dheerasar, Tehsil Chohtan, District
Barmer (Raj.).
7. Pukhraj S/o Shri Jagdish, Aged About 19 Years, R/o
Village Dheerasar, Tehsil Chohtan, District Barmer (Raj.).
8. Smt. Samada W/o Shri Bagi Ram, Aged About 77 Years,
R/o Village Dheerasar, Tehsil Chohtan, District Barmer
(Raj.).
9. Smt. Gero Devi W/o Shri Mohan Lal, Aged About 67
Years, R/o Village Dheerasar, Tehsil Chohtan, District
Barmer (Raj.).
10. Mohan Lal S/o Shri Basti Ram, Aged About 67 Years, R/o
Village Dheerasar, Tehsil Chohtan, District Barmer (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through The Deputy Secretary,
Revenue Department (Group-1), Government Of
Rajasthan, Secretariat, Jaipur (Raj.).
2. The District Collector, (Land Records), Barmer (Raj.).
3. The Sub-Divisional Officer, Chohtan, District Barmer
(Raj.).
4. The Tehsildar, (Land Recods), Tehsil Chohtan, District
Barmer (Raj.).
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5. The Gram Panchayat, Pokrasar, Panchayat Samiti
Chohtan, District Barmer (Raj.), Through The Village
Development Officer.
6. The Administrator, Gram Panchayat, Pokrasar, Panchayat
Samiti Chohtan, District Barmer (Raj.).
----Respondents
For Petitioner(s) : Mr. Mandeep Choudhary
For Respondent(s) : Mr. B.S. Sodha
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
10/03/2026
1. Present writ petition has been filed challenging notification
dated 15.01.2025 (Annex. 3), issued by Department of Revenue
(Group-1), Government of Rajasthan, issued for creating revenue
village 'Bhanwarlal Sharma ki Dani', in Tehsil Chohtan, District
Barmer.
2. During the course of argument, learned counsel for the
petitioner sought limited indulgence of this Court to get the
representation decided in light of judgment dated 19.12.2025,
passed by the Hon'ble Supreme Court in SLP (C) No.
27965/2025 titled Bhika Ram & Anr. Vs. State Of Rajasthan
& Ors.
3. In view of the aforesaid, present writ petition is disposed of
while granting liberty to petitioner to file representation ventilating
his grievances before Respondent No. 2-District Collector, Barmer,
within a period of 07 days from the date of receipt of this order.
4. Respondent No. 2-District Collector, Barmer, is directed to
decide the same strictly in accordance with law, so also in
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accordance with judgments passed by this Court and by the
Hon'ble Apex Court. The entire exercise shall be completed within
a period of 10 days from the date of receipt of this order.
5. With these observations, present writ petition is hereby
disposed of.
6. Stay application and all pending applications, if any, also
stand disposed of.
(SANJEET PUROHIT),J
22-JatinS/-
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