Ramku Devi vs State Of Rajasthan
2022 Latest Caselaw 8598 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 9181/2022

Ramku Devi W/o Parabha Ram, Aged About 51 Years, By Caste Kalbi, R/o Dharnawas, Tehsil Chitalwana, District Jalore (Raj.).

----Petitioner Versus

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

2. District Collector, Jalore

3. Tehsildar, Chitalwana, Distt. Jalore

4. Gram Panchayat, Itada, Tehsil Chitalwana, Distt. Jalore (Raj.) Through Its Sarpanch

5. Daya Ram S/o Samela Ji, By Caste Prajapat, R/o Dharnawas, Tehsil Chitalwana, District Jalore (Raj.)

----Respondents

For Petitioner(s) : Mr. Teja Ram For Respondent(s) : ----

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/07/2022

The petitioner has alleged that certain miscreants have

encroached on Gochar land being Khasra Nos.763 and 766 in

village Dharnawas, Tehsil Chitalwana, District Jalore.

Before approaching this Court, the petitioner has submitted

representations to the District Collector, Jalore and other

competent authorities raising this very grievance.

In this view of the matter, the petitioner is directed to submit

copy of this order to the District Collector, Jalore along with the

fresh copy of the representation whereupon appropriate action in

(2 of 2) [CW-9181/2022]

light of the judgment of this Court in the case of Jagdish Prasad

Meena & Ors. Vs. State of Rajasthan & Ors. passed in D.B.

Civil Writ Petition (PIL) No.10819/2018 decided on

30.01.2019, shall be taken within a period of four months from

the date of submission of copy of this order.

The writ petition is disposed of accordingly.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 39-KshamaD/-

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