Rajasthan High Court - Jaipur
Imran Lilgar S/O Shri Shoukat Lilgar vs State Of Rajasthan ... on 21 November, 2025
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
[2025:RJ-JP:47184-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 15022/2025
1. Imran Lilgar S/o Shri Shoukat Lilgar, Aged About 34
Years, R/o Ward No 17, 235 Khetan Colony, Losal, Sikar,
Rajasthan.
2. Rameshwar Lal S/o Shri Rekha Ram, Aged About 47
Years, R/o Haripura, Losal Choti, Losal, Sikar, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Government
Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Rural
Development And Panchayati Raj, Government Of
Rajasthan, Secretariat, Jaipur, Rajasthan.
3. The Principal Secretary, Department Of Local Self
Government, Government Of Rajasthan, Secretariat,
Jaipur.
4. The Director And Special Secretary, Department Of Local
Self Government, Government Of Rajasthan, Secretariat,
Jaipur.
5. The Deputy Commissioner Cum Deputy Secretary (First),
Department Of Rural Development And Panchayati Raj,
Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
6. The District Collector, District- Sikar.
7. Block Development Officer, Panchayat Samiti- Losal,
District- Jaipur.
----Respondents
For Petitioner(s) : Mr. Sumit Khandelwal with Mr. Tansukh Rai For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU Judgment / Order 21/11/2025 (Uploaded on 21/11/2025 at 05:34:19 PM) (Downloaded on 22/11/2025 at 12:28:13 AM) [2025:RJ-JP:47184-DB] (2 of 2) [CW-15022/2025] On the oral request of the learned counsel for the petitioners, the defects are waived.
The matter pertains to delimitation of Panchayati Raj Institution.
Learned counsel for the petitioners submits that a co- ordinate Bench of this Court, in the case of Sheela Kumari W/o Shri Ram Narayan Sharma vs. State of Rajasthan and Others: D.B. Civil Writ Petition No.7718/2025 and other connected matters decided on 14.11.2025, has already disposed of the writ petitions involving identical controversy and prays for disposal of the instant writ petition in terms thereof.
Ordered accordingly.
Pending application(s), if any, also stands disposed of. (BALJINDER SINGH SANDHU),J (MAHENDAR KUMAR GOYAL),J Manish/141 (Uploaded on 21/11/2025 at 05:34:19 PM) (Downloaded on 22/11/2025 at 12:28:13 AM) Powered by TCPDF (www.tcpdf.org)