Surajmal Moga S/O Shri Parasaram vs The State Of Rajasthan
2022 Latest Caselaw 2830 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

              D.B. Civil Writ Petition (PIL) No. 2338/2022

   Surajmal Moga S/o Shri Parasaram, Aged About 56 Years, R/o
   Dhani Moga Wali, Ward No. 4, Reengus, Tehsil Khandela, District
   Sikar (Rajasthan).
                                                                       ----Petitioner
                                       Versus
   1.     The State Of Rajasthan, through its Chief Secretary, Govt.
          Of Rajasthan, Secretariat, Jaipur.
   2.     The District Collector, Sikar.
   3.     The Sub-Divisional Officer, Khandela, Tehsil Khandela,
          District Sikar.
   4.     The Tehsildar, Tehsil Khandela, District Sikar.
   5.     The Executive Officer, Municipal Board Reengus, District
          Sikar.
                                                                    ----Respondents

For Petitioner(s) : Mr. Sultan Singh Kuri Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

04/04/2022

Instant Public Interest Litigation petition has been filed with

the following prayer:-

"It is therefore, most respectfully prayed that your

lordships may graciously be pleased to accept and

allow this writ petition and may kindly call for record

if this Hon'ble Court so pleases and;

(i) By way of issue an appropriate writ, order or

direction to, respondents may kindly be directed to

remove the encroachment from Gair Mumkin Public

(2 of 2) [CW-2338/2022]

Way bearing Khasra No.68, 70, 77, 80, 81, 99, 207,

1109, 1106 situated at Revenue Village, Reengus,

District Sikar specially from Road started from

Khatushyamji to Village Lakhani & Others Village in

Revenue Village Reengus, District Sikar in the

interest of public at large.

(ii) Any other order which this Hon'ble Court deemed

just and proper in the facts and circumstances of the

case may also be passed in favour of the petitioner."

A Division Bench of this Court in the matter of Jagdish

Prashad Meena & Ors. Vs. State of Rajasthan & Ors., D.B.

Civil Writ Petition (PIL) No. 10819/ 2018 vide order dated

30.01.2019 has directed creation of Public Land Protection Cell

(PLPC) for rural areas in every district.

Counsel for the petitioner submitted that he may be

permitted to submit a representation before the PLPC and

respondents be directed to dispose of the same within a period of

two months.

In that view of the matter, the writ petition stands disposed

off, in view of the directions issued by the Division Bench in the

matter of Jagdish Prashad Meena (supra) and the petitioner is

at liberty to make a representation before PLPC and the

respondents are directed to decide the same within a period of

two months.

In case, any proceedings are initiated, the occupants and the

alleged encroachers shall be afforded an opportunity of hearing.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-11

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