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Ramlal vs State Of Rajasthan
2022 Latest Caselaw 14120 Raj

Citation : 2022 Latest Caselaw 14120 Raj
Judgement Date : 1 December, 2022

Rajasthan High Court - Jodhpur
Ramlal vs State Of Rajasthan on 1 December, 2022
Bench: Pankaj Mithal, Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 17028/2022

Ramlal S/o Sh. Bhiyaram Ji, Aged About 37 Years, Dudawaton Ka Baas, Satheen, District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Revenue, Secretariat, Jaipur.

2. District Collector, Jodhpur, Collectorate Campus, Paota, Jodhpur.

3. Tehsildar, Pipar City, Office Of Tehsildar, Pipar City, Jodhpur.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Falgun Buch
                                Mr. Gopal Krishna Chhangani
                                Mr. Ramdeen Choudhary
For Respondent(s)         :     ---



HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MR. JUSTICE DINESH MEHTA

Order

01/12/2022

Heard learned counsel for the petitioner.

The petitioner is aggrieved by the encroachments made over

the public land i.e. Khasra No. 665 which is an oran land, Khasra

No. 665/1 which is land belonging to crematorium and Khasra No.

572 which is a Nadi land.

The aforesaid grievance of the petitioner regarding the

encroachments upon certain lands can very well be looked into by

the District Collector at his own level in terms of the Division

Bench Judgment of this Court in the case of Jagdish Prasad

(2 of 2) [CW-17028/2022]

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

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

In view of the aforesaid facts and circumstances, we dispose

of the writ petition with the direction to the District Collector

concerned to get the matter considered by the PLPC in accordance

with law most expeditiously within a period of three months by a

speaking order after hearing the parties concerned.

In case the petitioner is not satisfied with the order of the

PLPC, he is at liberty to take recourse to the remedies as may be

available to him in law.

(DINESH MEHTA),J (PANKAJ MITHAL),CJ

3-Jayesh/-

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