Leelaram Lokmitra Son Of Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7726 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 14051/2021

Leelaram Lokmitra Son Of Late Shri Ganpat Ram, Aged About 70
Years, R/o Raipur Ahiran, Buhana, Pacherikalan, Jhunjhunu-
Rajasthan.
                                                                          ----Petitioner
                                        Versus
1.     State Of Rajasthan, Through Its Principal Secretary,
       Revenue           Department,            Government           Of     Rajasthan,
       Secretariat, Jaipur.
2.     The District Collector, Jhunjhunu.
3.     Sub Divisional Officer, Sub Division Buwana, District,
       Jhunjhunu, Rajasthan.
4.     Tehsildar, Tehsil- Bhuwana, Jhunjhunu.
5.     The Sarpanch, Gram Panchayat- Raipur Ahiran, Buhana,
       Pacherikalan, Jhunjhunu- Rajasthan.
6.     Nanda Son Of Shri Heta, Aged About 68 Years, Resident
       Of    Village-         Raipur       Ahiran,        Buhana,         Pacherikalan,
       Jhunjhunu - Rajasthan
7.     Amara Son Of Shri Bholla, Aged About 69 Years, Resident
       Of    Village-         Raipur       Ahiran,        Buhana,         Pacherikalan,
       Jhunjhunu - Rajasthan Representative The Other 10
       Encroachers.
                                                                     ----Respondents

For Petitioner(s) : Mr. M.S. Raghav For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment

16/12/2021

Petitioner in this Public interest Litigation has raised

grievance about encroachments on public land which are not being

removed. For such purpose the petitioner has also made a

(2 of 2) [CW-14051/2021]

representation to the Collector, Jhunjhunu on 20.09.2021. The

Collector has also taken cognizance of the representation as can

be seen from communication dated 21.09.2021 at Annexure-4 to

the petition.

In terms of the judgment of this Court in the case of

Jagdish Prasad Meena and Ors. Vs. State of Rajasthan and

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

issues shall have to be gone into by the concerned authorities. It

is expected that the representation of the petitioner shall be

considered preferably within a period of six months from today.

The petition is disposed of.

(UMA SHANKER VYAS),J (AKIL KURESHI),CJ

KAMLESH KUMAR/N.Gandhi/4

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