Bhima Ram vs State Of Rajasthan
2022 Latest Caselaw 8599 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4563/2022

1. Bhima Ram S/o Prabhu Ram, Aged About 67 Years, Sardarpura Ki Dhani, Rana, Tehsil Rohat, District Pali, Rajasthan.

2. Khangar Ram S/o Prabhu Ram, Aged About 58 Years, Sardarpura Ki Dhani, Rana, Tehsil Rohat, District Pali, Rajasthan.

3. Japur Ram S/o Prabhu Ram, Aged About 74 Years, Sardarpura Ki Dhani, Rana, Tehsil Rohat, District Pali, Rajasthan.

4. Durga Ram S/o Prabhu Ram, Aged About 64 Years, Sardarpura Ki Dhani, Rana, Tehsil Rohat, District Pali, Rajasthan.

5. Thanaram S/o Prabhu Ram, Aged About 63 Years, Sardarpura Ki Dhani, Rana, Tehsil Rohat, District Pali, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Additional Divisional Commissioner, Jodhpur, Rajasthan.

2. The District Collector, Pali, Rajasthan.

3. The Tehsildar (Revenue), Rohat, District Pali, Rajasthan.

4. The Sub Divisional Officer (Revenue), Rohat, District Pali, Rajasthan.

5. Chogaram S/o Nenaram, Sardarpura Ki Dhani, Tehsil Rohat, District Pali, Rajasthan.

6. Hararam S/o Nenaram, Sardarpura Ki Dhani, Tehsil Rohat, District Pali, Rajasthan.

7. Pemaram S/o Jetharam, Sardarpura Ki Dhani, Tehsil Rohat, District Pali, Rajasthan.

8. Vagtaram S/o Jetharam, Sardarpura Ki Dhani, Tehsil Rohat, District Pali, Rajasthan.

9. Padmaram S/o Bhoma, Sardarpura Ki Dhani, Tehsil Rohat, District Pali, Rajasthan.

10. Ranaram S/o Dayaram, Sardarpura Ki Dhani, Tehsil Rohat, District Pali, Rajasthan.

                                                                ----Respondents



                                                                                (2 of 2)                 [CW-4563/2022]



                                   For Petitioner(s)           :     Mr. Sampat Prajapat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/07/2022

This writ petition has been filed by the petitioners raising a

grievance that some encroachments have been made on the

public land situated in Khasra Nos.224 and 235 of village Rana,

Tehsil Rohat, District Pali and despite orders passed by the

concerned authorities such as the District Collector, Additional

District Collector and Sub-Divisional Officer concerned, the

encroachments have not been removed.

It is noticed that earlier also, the petitioners have preferred

S.B. Civil Writ Petition No.397/2022 raising the same grievance

and this Court vide order dated 10.01.2022 has disposed of the

above-referred writ petition with a direction to the competent

authority of the Public Land Protection Cell, Pali to consider the

petitioners' representation expeditiously preferably within a period

of eight weeks from the date of receipt of certified copy of the said

order.

Keeping in view the fact that since this Court has already

passed order in same kind of writ petition and gave similar reliefs

vide order dated 10.01.2022, I am not inclined to entertain this

writ petition, which is dismissed as such.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

33-AjaySingh/-

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