Ramcharan Meena S/O Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 6445 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 D.B. Civil Writ Petition No. 7294/2021

Ramcharan Meena S/o Shri Raghunath Meena, Aged About 36
Years, R/o Village Baghpura, Post Chhareda, Tehsil Nangal
Rajawatan, District Dausa (Rajasthan).
                                                                     ----Petitioner
                                    Versus
1.     The State Of Rajasthan, Through Principal Secretary,
       Department Of Revenue, Government Of Rajasthan,
       Secretariat, Jaipur (Raj.).
2.     The District Collector, Dausa, Collectorate, District Dausa
       (Raj.).
3.     The Sub-Divisional Officer, Nangal Rajawatan, District
       Dausa (Raj.).
4.     The Tehsildar, Tehsil Nangal Rajawatan, District Dausa
       (Raj.).
5.     The Block Development Officer, Panchayat Samiti Laawan,
       District Dausa (Raj.).
6.     Smt.      Pooja     Meena         (Sarpanch),             Gram   Panchayat
       Chhareda, District Dausa (Raj.).
7.     Shri Sitaram S/o Shri Mahadev Meena, Aged About 45
       Years, R/o Village Baghpura, Post Chhareda, Tehsil Nangal
       Rajawatan, District Dausa (Raj.).
8.     Shri Hansraj Meena S/o Shri Sitaram Meena, Aged About
       23 Years, R/o Village Baghpura, Post Chhareda, Tehsil
       Nangal Rajawatan, District Dausa (Raj.).
9.     Shri Manohar Meena S/o Shri Sitaram Meena, Aged About
       20 Years, R/o Village Baghpura, Post Chhareda, Tehsil
       Nangal Rajawatan, District Dausa (Raj.).
                                                                  ----Respondents

For Petitioner(s)         :     None present
For Respondent(s)         :     Mr. Ashish Uppadhyay Sharma

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Order

(2 of 2) [CW-7294/2021]

15/11/2021

Present petition has been filed with the prayer firstly for

removal of encroachment on the Government Gair Mumkin Abadi

Land on Khasra No.2833 of Village Bhagpura, Post Chhareda,

Tehsil Nangal Rajawatan, District Dausa and second to create

Public Land Protection Cell in rural areas of the old district of

Rajasthan for removal of the encroachment from the public land.

Taking judicial note of the fact that PLPC i.e. Public Land

Protection Cell has been created in almost all the districts of the

State and same are functioning, second prayer of the petitioner as

prayed for has already been taken care of by the State of

Rajasthan.

Sofar as first prayer of the petitioner is concerned, he may

approach the PLPC in view of the judgment passed by this Court in

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

Ors. (decided on 30.01.2019) and file representation before

the PLPC. The same shall be considered and decided by the PLPC

within a period of six months from the date of filling of the

representation. The private respondents Nos.7 to 9 would also be

at liberty to present their case before PLPC and submit all the

evidence in support of the same. The authorities shall, after giving

opportunity of hearing both to the petitioner and the respondents,

decide the matter and if it reaches to the conclusion that

encroachments do exist, take appropriate action thereupon.

With these observations this petition is disposed of.

                                   (REKHA BORANA),J                                                 (AKIL KURESHI),CJ

                                   KAMLESH KUMAR/N.GANDHI/46









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