Rajasthan High Court - Jodhpur
Bhaga Ram Meena vs State Of Rajasthan on 12 July, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8748/2021
1. Bhaga Ram Meena S/o Dhana Ram Meena, Age 53 years
2. Ganesh Ram S/o Dhanaram Meena, Age 45 Years,
3. Mangi Lal Meena S/o Dhanaram Meena, Aged About 47
Years,
4. Bada Ram Meena S/o Dhanaram Meena, Aged About 41
Years,
5. Magan Lal Meena S/o Dhanaram Meena, Aged About 50
Years,
6. Khuma Ram Meena S/o Dharma Meena, Aged About 43
Years,
7. Babu Lal Meena S/o Dharma Meena, Aged About 60
Years,
8. Chhoga Ram Meena S/o Dharma Ram Meena, Aged About
67 Years,
9. Hakma Ram Meena S/o Dharma Meena, Aged About 47
Years,
10. Ramesh Kumar Meena S/o Chamma Meena, Aged About
47 Years,
11. Pukhraj Meena S/o Amra Meena, Aged About 24 Years,
12. Lila Ram Meena S/o Padama Meena, Aged About 44
Years,
13. Mahendra Kumar Meena S/o Mohan Lal Meena, Aged
About 28 Years,
14. Goamaram Meena S/o Deva Meena, Aged About 27 Years,
15. Rata Ram Meena S/o Sauda Ram Meena, Aged About 60
Years,
16. Narayan Lal Meena S/o Soda Meena, Aged About 52
Years,
17. Pappu Kumar Meena S/o Joga Meena, Aged About 35
Years,
18. Duja Ram Meena S/o Joga Ram Meena, Aged About 43
Years,
19. Vira Ram Meena S/o Nattha Meena, Aged About 75 Years,
20. Dhana Ram Meena S/o Heera Meena, Aged About 50
Years,
(2 of 3) [CW-8748/2021]
21. Heera Ram Meena S/o Gamna Ji Meena, Aged About 60
Years,
22. Ashok Kumar S/o Bhawa Ram, Aged About 54 Years,
23. Mohan Lal S/o Prema, Aged About 62 Years,
All petitioners are resident of Gopeshwar Marg, Meena
Vas, Near F.C.I. Godowan, Pindwara, Tehsil Pindwara,
District Sirohi, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Its Secretary Cum
Commissioner, Rural Development And Panchayati Raj
Department, Rajasthan, Jaipur.
2. Director, Local Self Government Department, Rajasthan,
Jaipur.
3. Distirct Collector, Sirohi
4. Sub Divisional Officer, Tehsil Pindwara, District Sirohi.
5. Tehsildar, Pindwara, Tehsil District Sirohi.
6. Patwari, Pindwara, Tehsil District Sirohi.
7. Nagar Palika Pindwara, Through Its Chairman District
Sirohi.
8. Executive Engineer, Nagar Palika Pindwara, District Sirohi.
----Respondents
For Petitioner(s) : Mr. Pritam Joshi
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
12/07/2021
This writ petition is filed by the petitioners essentially being
aggrieved with the notices dated 29.06.2021 passed by the
Municipal Board, Pindwara, District Sirohi, whereby the petitioners
have been asked to vacate their alleged encroachment from the
land of Khasra No.898 recorded as Gair Mumkin, Paytan Land.
(3 of 3) [CW-8748/2021]
After attempting to argue the matter on merits for quite
some time, learned counsel for the petitioners has submitted that
this writ petition be disposed off with liberty for the petitioners to
move appropriate representation before the Executive Officer,
Municipal Board, Pindwara, District Sirhoi in support of their claim
that they have not made any encroachment over the land of
Khasra No.898 recorded as Gair Mumkin Paytan land.
In such circumstances, this writ petition is disposed of with
liberty to the petitioners to move appropriate representation
before the Executive Officer, Municipal Board, Pindwara, District
Sirohi in response to the impugned notices. If any such
representation is filed by the petitioners within a period of one
week from today, the Executive Officer, Municipal Board, Pindwara
District Sirohi shall consider and decide the same strictly in
accordance with law, before proceeding further.
Stay petition also stands disposed of.
(VIJAY BISHNOI),J
35-amit/-
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