Rajasthan High Court
Gyarsi Lal Saini Son Of Shri Chanda ... vs State Of Rajasthan on 2 May, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 6024/2022
Gyarsi Lal Saini Son Of Shri Chanda Lal Saini, Aged About 75
Years, Resident Of Tejaji Wali Dhani, Village And Post Katwa,
Lalsot, District Dausa (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Revenue
Department, Govt. Of Rajasthan, Govt. Secretariat, Jaipur
(Raj.)
2. District Collector, Dausa, District Dausa (Raj.)
3. Sub Divisional Magistrate, Lalsot, District Dausa (Raj.)
4. Tehsildar, Tehsil Lalsot, District Dausa (Raj.) (Pan
Numbers, Bank Account Numbers And Mobile Numbers Of
Respondents Are Not Available).
----Respondents
For Petitioner(s) : Mr. Brijesh Yadav Advocate with Mr.
Mahander Meena Advocate.
HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
HON'BLE MR. JUSTICE SAMEER JAIN
Judgment / Order
02/05/2022
Instant Public Interest Litigation petition has been filed with
the following prayer:-
"It is therefore, most respectfully prayed that your
lordships may graciously be pleased to accept and allow
this writ petition and
(i) issue a writ order or direction in the nature thereof
thereby call for the entire record of the land and may
kindly direct the respondents authorities to demolish the
illegal encroachment upon land bearing Khasra 528,
812/502 Rakba 578 Beegha, 16 Biswa situated at Village
Khatwa, Tehsil Lalsot, District Dausa and punished to
(2 of 2) [CW-6024/2022]
respondents and encroachers for its deliberate action in
the larger interest of justice.
(ii) issue any other order or direction which this Hon'ble
Court may deep fit, just and proper in the facts and
circumstances of the case may also passed in favour of
petitioner.
(iii) Cost of the writ petition be also awarded in favour of
the petition."
A Division Bench of this Court in the matter of Jagdish
Prashad Meena & Ors. Vs. State of Rajasthan & Ors., D.B.
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.
Counsel for the petitioner submitted that he may be
permitted to submit a representation before the PLPC and
respondents be directed to dispose of 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.
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.
(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ
Sanjay Kumawat-19
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