State Of Rajasthan vs Gulab Singh (2026:Rj-Jd:14697-Db)
2026 Latest Caselaw 4859 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Gulab Singh (2026:Rj-Jd:14697-Db) on 30 March, 2026

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2026:RJ-JD:14697-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 172/2026

1.       State   Of     Rajasthan,         Through        The       Secretary,   Rural
         Development             And       Panchayati           Raj     Department,
         Government Of Rajasthan, Secretariat, Jaipur (Raj.).
2.       Chief Executive Officer, Zila Parishad Banswara, District
         Banswara, Rajasthan.
3.       Block Development Officer, Panchayat Samiti Ghatol,
         District Banswara, Rajasthan.
                                                                       ----Appellants
                                       Versus
Gulab Singh S/o Shri Vishan Singh, Aged About 42 Years,
Resident Of Variya Verecha, Tehsil Pachpadra, District Barmer,
Rajasthan.
                                                                      ----Respondent


For Appellant(s)             :     Mr. Pawan Bharti, for
                                   Mr. I.R. Choudhary, AAG.
For Respondent(s)            :     -----



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP SHAH

Order

30/03/2026

1. Learned counsel for the appellants draws attention of this

Court towards the judgments rendered by this Hon'ble Court in

D.B. S.A.W. No.730/2024 (State of Rajasthan & Anr. Vs. Sumitra,

decided on 18.07.2024); D.B. S.A.W. No.810/2024 (State of

Rajasthan & Ors. Vs. Jagdish Lal Ahir, decided on 12.05.2025);

D.B. S.A.W. No.581/2024 (State of Rajasthan & Ors. Vs. Hemant

Giri Goswami & Anr., decided on 06.09.2024); D.B. S.A.W.

No.567/2025 (State of Rajasthan & Ors. Vs. Lalita, decided on

10.07.2025); and D.B. S.A.W. No.663/2025 (State of Rajasthan &

(Uploaded on 01/04/2026 at 02:41:00 PM)

[2026:RJ-JD:14697-DB] (2 of 2) [SAW-172/2026]

Ors. Vs. Meera Kumawat, decided on 04.09.2025), whereby

State's appeals have been dismissed.

2. Learned counsel for the appellants submits that review

petitions are being preferred by the State and the orders passed

are also amenable to challenge before the Hon'ble Apex Court,

however, he is unable to point out any stay order or any kind of

different opinion taken by the coordinate Bench or any kind of

pendency before the Hon'ble Apex Court regarding the issue.

3. Consequently, the special appeal (writ) is dismissed.

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

7-Zeeshan

(Uploaded on 01/04/2026 at 02:41:00 PM)

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