BHIKA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment dtd. 5/8/2025 passed by a Division Bench of the High Court of Judicature for Rajasthan by which appeal preferred by respondent nos. 6 to 9 was allowed and order dtd. 11/7/2025 passed by the learned Single Judge has been set aside. For a proper appreciation of controversy, the relevant facts, in brief, may be noted.

(3.) The appellants and respondent Nos. 6 to 9, are residents of village Sohda, District Barmer in the State of Rajasthan.