Harpal Gurjar And Anr vs State Of Raj And Ors
2021 Latest Caselaw 2094 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 10809/2017

1.      Harpal Gurjar S/o Shri Kanha Gurjar
2.      Jagdish S/o Shri Shreelal Gurjar, Both Are Resident Of
        Village Mandaliya, Tehsil Niwai, District Tonk Raj.
                                                                   ----Petitioners
                                    Versus
1.      The State Of Rajasthan Through District Collector, Tonk.
2.      Sub Divisional Magistrate, Tehsil Niwai, District Tonk.
3.      Tehsildar, Niwai, District Tonk
4.      Sarpanch, Gram Panchayat Sindra, Tehsil Niwai, District
        Tonk.
                                                                 ----Respondents

For Petitioner(s) : Mr. Amit Singh Shekhawat For Respondent(s) : Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

26/02/2021

This writ petition has been filed for removal of encroachment

on pasture land situated at village Mandaliya Patwar Halka Sindra,

Tehsil Niwai, District Tonk.

Learned counsels appearing for the respective parties submit

that the controversy involved herein is squarely covered by a

Division Bench Judgment of this Court dated 30.01.2019 in the

case of Jagdish Prasad Meena & Ors. Vs. State of Rajasthan

& Ors.: DB Civil Writ Petition (PIL) No.10819/2018.

In view thereof, this writ petition is disposed of in the light of

the judgment passed by Division of this Court this Court in case of

Jagdish Prasad Meena (supra). The petitioners shall submit

(2 of 2) [CW-10809/2017]

their complaint/representation with the concerned authority i.e.

Public Land Protection Cell (for short "the PLPC") Tonk within a

period of seven days from today which shall be decided by the

PLPC within a period of three months from the date of receipt of

complaint/representation vide speaking order.

(MAHENDAR KUMAR GOYAL),J

Manish/102

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