Rajesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 5428 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Writ Contempt No. 665/2021

Rajesh Kumar S/o Shri Mangi Ram, Aged About 30 Years, Resident Of Ward No. 13, Village Harpaloo Kushala, Post- Harpaloo Tal, Tehsil-Rajgarh, District Churu (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary To The Government, Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. Shri Sanwar Mal Verma, District Collector, Churu.

3. Shri Pankaj Kumar, The Sub Divisional Officer Rajgarh, District Churu.

4. Shri Amarjeet Babal, Block Development Officer Panchayat Samiti, Rajgarh, Tehsil - Rajgarh District Churu.

5. Shri Ranveer Soni, Village Development Officer Gram Panchayat, Harpaloo Kushala, Tehsil - Rajgarh, District Churu.

                                                                       ----Respondents


For Petitioner(s)            :     Mr. B.R. Jajra
For Respondent(s)            :     Mr. Ramdayal Choudhary, Deputy
                                   Government Counsel



            HON'BLE MR. JUSTICE SANDEEP MEHTA
           HON'BLE MR. JUSTICE RAMESHWAR VYAS

                                        Order

12/04/2022

The petitioner Rajesh Kumar has filed the instant

contempt petition in reference to the order dated 13.10.2020

passed by the Division Bench in D.B. Civil Writ Petition

No.9762/2020, whereby the respondents were directed to act in

accordance with the earlier judgments of this court in the cases of

(2 of 2) [WCP-665/2021]

Gulab Kothari Vs. State of Rajasthan & Ors. [DBCWP

No.1554/2004 decided on 12.01.2017] and Jagdish Prasad

Meena & Ors. Vs. State of Rajasthan & Ors. [D.B. Civil Writ

Petition (PIL) No.10819/2018 decided on 30.01.2019] and

to remove the encroachments, if any, on the Government lands.

Mr. Ramdayal Choudhary, learned Deputy Government

Counsel, drew the court's attention to the orders passed by the

Single Bench of this court on 21.10.2021 and 16.03.2022 in S.B.

Civil Writ Petition No.14343/2021 (School Development and

Management Committee, Harpalu Kushala Vs. State of Rajasthan

& Ors.] and S.B. Civil Writ Petition No.3895/2022 [Rajkumar Vs.

State of Rajasthan & Ors.] respectively, whereby on the prayer

made by some of the alleged encroachers, order of status quo has

been passed regarding the land in question.

In view of the above, apparently, the respondents

cannot take steps for removal of the alleged encroachments

because status quo order has been passed by this court regarding

the same land. Thus, leaving the petitioner at liberty to renew the

prayer made in this contempt petition at an appropriate stage

after disposal of the writ petitions pending before the learned

Single Bench, the instant contempt petition is disposed of for the

present.

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

37-Pramod/-

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