Smt. Shirin vs State Of Rajasthan
2022 Latest Caselaw 8616 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7725/2022

Smt. Shirin S/o Shri Abdul Munaf, Aged About 32 Years, Main Road, Sajjangarh, District Banswara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The District Collector, Banswara (Raj.).

3. The Executive Engineer, Pwd Circle, Kushalgarh, District Banswara (Raj.).

4. The Sub Divisional Officer, (Sdo), Sajjangarh, District Banswara (Raj.).

5. The Tehsildar, Sajjangarh, District Banswara (Raj.).

6. The Vikas Adhikari, Panchayat Samiti, Sajjangarh, District Banswara (Raj.).

7. Sarpanch, Gram Panchayat, Sajjangarh, District Banswara (Raj.).

                                                                 ----Respondents


For Petitioner(s)         :     Ms. Mehali Mehta
For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/07/2022

This writ petition has been filed on behalf of the petitioner

alleging therein that several illegal encroachments are existing

upon the land which forms part of 50 feet wide government way

and public toilet situated in Sajjangarh, District Banswara and the

petitioner and other citizens have made several complaints to the

authorities concerned to remove the said encroachments on the

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Government land, but the authorities concerned did not act upon

the said representations and have also not taken any action

against the illegal encroachments.

Having heard learned counsel for the petitioner and after

going through the material available on record, this Court deems it

appropriate to dispose of this writ petition with liberty to the

petitioner to move an appropriate representation before the Public

Land Protection Cell of District Banswara within a period of two

weeks.

The Public Land Protection Cell, Banswara shall consider the

representation of the petitioner objectively after providing

opportunity of hearing to all the concerned and may pass

appropriate order in accordance with law within a period of eight

weeks thereafter.

Ordered accordingly.

Stay petition is also disposed of.

(VIJAY BISHNOI),J 115-mohit/-

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