Nanagram S/O Barda vs The State Of Rajasthan
2021 Latest Caselaw 3944 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 9065/2021

Nanagram S/o Barda, Aged About 58 Years, R/o Maliyon Ki
Jhopadiya, Teshil And District Tonk (Raj.).
                                                                    ----Petitioner
                                    Versus
1.      The State Of Rajasthan, Through Chief Secretary, Govt.
        Of Rajasthan, Secretariat, Rajasthan, Jaipur.
2.      The District Collector, District Tonk (Raj.).
3.      The Sub-Division Offier, Sub-Division Office Tonk (Raj.).
4.      The Tehsildar, Tehsil And District Tonk (Raj.).
5.      Pokhar S/o Hardev, R/o Maliyon Ki Jhopadiya, Tehsil And
        District Tonk (Raj.).
                                                                 ----Respondents

For Petitioner(s) : Mr. Bansant Singh Rathore with Mr. Vikas Saini For Respondent(s) : Mr. Anil Mehta, AAG

HON'BLE THE CHIEF JUSTICE

Order

24/08/2021

A copy of the petition be served on Mr. Anil Mehta, AAG

today itself.

Instant civil writ petition has been filed with the following

prayers:-

"(a) by issue appropriate writ, order or direction in the nature thereof the respondents may kindly be directed to remove the encroachment made by the respondent No.5 in Govt. Gair Mumkin Pasture and Sivaychak Land bearing Khasra No. 1788 rakba 0.1518 situated at Village Mehandwas, Tehsil & District Tonk at the backdrop of leading judgment of Division Bench of Hon'ble High Court of Principal Seat, Jodhpur in the case of Jagdish Prasad & ors. (supra).

(c) Any other order which this Hon'ble Court deemed fit in the interest of justice in the facts and circumstances of the case in favour of the petitioner may kindly be pleased."

(2 of 2) [CW-9065/2021]

A Division Bench of this Court in the matter of

Jagdish Prashad Meena & Ors. Vs. State of Rajasthan &

Ors., D.B. Civil Writ Petition (PIL) No.10819/2018 vide

order dated 30.01.2019 has directed creation of Public Land

Protection Cell (PLPC) for rural areas in every district.

Counsel for the petitioner submitted that he may be

permitted to submit a representation before the PLPC and

respondents be directed to dispose of the same within a period of

two months.

In that view of the matter, the writ petition stands disposed

of, in view of the directions issued by the Division Bench in the

matter Jagdish Prashad Meena (supra) and the petitioner is

at liberty to make a representation before PLPC and the

respondents are directed to decide the same within a period of

two months after issuing notice to the alleged encroachers.

(INDRAJIT MAHANTY),CJ

BRIJ MOHAN GANDHI /jkp/26

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