Ajay Kumar Meena Son Of Shri Vijay ... vs State Of Rajasthan
2021 Latest Caselaw 2106 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 7857/2020

Ajay Kumar Meena Son Of Shri Vijay Singh Meena, Aged About
25 Years, Resident Of Village Palanheda, Tehsil Mahwa, District
Dausa
                                                                        ----Petitioner
                                       Versus
1.        State Of Rajasthan, Through The Secretary, Public Works
          Department,       Government           Of     Rajasthan,      Government
          Secretariat, Jaipur
2.        The District Collector, District Dausa
3.        The Tehsildar, Tehsil Mahwa, District Dausa
4.        Sub Divisional Officer, Mahwa, District Dausa
5.        The   Assistant        Engineer,       Public       Works     Department,
          Government Of Rajasthan, Mahwa, District Dausa
6.        The    Junior      Engineer,          Public       Works      Department,
          Government Of Rajasthan, Mahwa, District Dausa
                                                                     ----Respondents

For Petitioner(s)            :     Mr. Neeraj Joshi
For Respondent(s)            :     Mr. Kuldeep Sharma for
                                   Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

01/03/2021

For the reasons stated in the application No.1/2021 for early

listing, the same is allowed.

On the oral request of the learned counsel for the petitioner,

the matter was heard today for admission.

Issue notice. Notices are accepted by Shri Akshay Sharma,

learned Additional Government Counsel, on behalf of the

respondents.

                                                                               (2 of 2)                   [CW-7857/2020]



                                         This   writ   petition     has     been      filed    seeking    removal   of

                                   encroachment        from   the      land     of     Khasra        No.1235,   Village

Palanheda, Tehsil Mahawa, District Dausa entered in the revenue

record as 'Gairmumkin Rasta'.

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 petitioner shall submit his

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

Land Protection Cell (for short "the PLPC"), Dausa 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

PRAGATI/58

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