Subhash Chandra vs State Of Rajasthan
2021 Latest Caselaw 17707 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 16451/2021

Subhash Chandra S/o Late Shri Surjaram, Aged About 59 Years, Resident Of Ward No. 13, Village Lalanawas, Nathawaniya, Tehsil Nohar, District Hanumangarh.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur.

2. The District Collector (Plpc Cell), Hanumangarh, Rajasthan.

3. The Sub Divisional Officer, Nohar, District Hanumangarh.

4. Assistant Conservator Of Forest, District Hanumangarh (Raj.).

5. Tehsildar (Revenue), Nohar, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Moti Singh.

For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

25/11/2021

The petitioner by way of public interest litigation, seeks

removal of the encroachments made over the Khasra No.116, 117,

118, 136, 196/84, 24, 5, 62, 63 and 64. In so far as the issue

regarding encroachment over the public utility land is concerned,

in the case of Jagdish Chand Meena vs. State of Rajasthan

and others (D. B. Civil Writ Petition (PIL) No. 10819/2018-

decided on 11.12.2019), this Court has directed the State

Government to constitute the PLPC and dealt with the issue of

encroachment of public utility land.

(2 of 2) [CW-16451/2021]

Since the issue has already been addressed in the previous

judgment, we are not inclined to pass a fresh order, however, the

petitioner may submit the representation/complaint before the

PLPC concerned and Committee shall look into the matter and

decide the representation within a period of four months from the

date of receipt of the representation/complaint of the petitioner.

With these observations, the writ petition stands disposed of.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

Ashutosh-5

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