Badu Ram Meena S/O Shri Failiram ... vs State Of Rajasthan
2022 Latest Caselaw 4654 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Civil (PIL) Writ Petition No. 9660/2022

Badu Ram Meena S/o Shri Failiram Meena, Aged About 60 Years,
R/o Jhalatala, Tehsil Laxmangarh District Alwar Rajasthan. MOB-
9950056491.
                                                                        ----Petitioner
                                        Versus
1.     State        Of    Rajasthan,          Through         Principal     Secretary,
       Department Of Revenue, Government Of Rajasthan,
       Government Secretariat, Jaipur.
2.     The District Collector, Alwar.
3.     Sub Divisional Officer, Laxmangarh, Alwar, District Alwar.
4.     Tehsildar, Laxmangarh, Alwar, District Alwar.
5.     Patwari Jhalatala, Tehsil Laxmangarh District Alwar.
                                                                     ----Respondents

For Petitioner(s) : Mr. Girish Khandelwal Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Judgment / Order

08/07/2022

Instant Public Interest Litigation petition has been filed with

the following prayer:-

"(a) It is, therefore, humbly prayed that this PIL writ petition may be allowed and by an appropriate writ, order and direction the respondent authorities may be directed to remove the encroachments from the land Khasra No.272, 1014 of Village Jhalatala, Tehsil Laxmangarh District Alwar.

(b) Any other order or direction which this Hon'ble Court may deem fit and proper be also 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.

(2 of 2) [CW-9660/2022]

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.

Learned counsel for the petitioner submitted that he may be

permitted to submit a representation before the PLPC and

respondents be directed to dispose off 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.

Considering that this petition has been disposed off at the

motion stage without issuing notice to the respondents including

private respondents, it is made clear that this Court has not

commented upon the merits of the case but only directed inquiry

on the complaints as per the order passed in the case of Jagdish

Prashad Meena (supra).

It is further directed that in the inquiry for removal of

encroachment, the persons, who are alleged to be encroachers,

shall be afforded an opportunity of hearing.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-12

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