Ramavtar Meena S/O Shri Lakhan ... vs State Of Rajasthan
2022 Latest Caselaw 3610 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              D.B. Civil Writ Petition (PIL) No. 6333/2022

   Ramavtar Meena S/o Shri Lakhan Meena, Aged About 34 Years,
   R/o Village Badapura, Post Bhawali, Tehsil Masalpur, District
   Karauli, Rajasthan.
                                                                            ----Petitioner
                                        Versus
   1.     State of Rajasthan, Through Chief Secretary, Government
          Of Rajasthan, Government Secretariat, Jaipur (Raj.)
   2.     Additional     Chief      Secretary,        (Mines          And    Petroleum),
          Government         of    Rajasthan,          Government            Secretariat,
          Jaipur.
   3.     Principal Secretary, Revenue Department, Government of
          Rajasthan, Government Secretariat, Jaipur.
   4.     Divisional Commissioner, Bharatpur Region, Bharatpur,
          Rajasthan.
   5.     The District Collector, Karauli. District Karauli, Rajasthan.
   6.     Sub Divisional Officer, Karauli, District Karauli, Rajasthan.
   7.     Tehsildar     Masalpur,        Tehsil     Masalpur,          District   Karauli,
          Rajasthan.
   8.     State Pollution Control Board, Through Its                              Member
          Secretary, 4, Institutional Area, Jhalana Dungri, Jaipur
          Rajasthan.
   9.     Hindustan       Petroleum          Corporation             Limited,     Through
          Regional Manager, 3-, Talwandi Main Road, Rangwadi,
          Kota Rajasthan.
                                                                       ----Respondents

For Petitioner(s) : Mr. Anoop Agarwal, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

07/05/2022

Heard.

(2 of 2) [CW-6333/2022]

Taking into consideration the nature of relief sought in this

petition regarding proper demarcation on the land to find out

whether the part of the Government land is included in the

construction of petrol pump apart from the private land situated in

Khasra Nos. 1142, 1143 & 1144 and further taking into

consideration that on complaints made, inquiry has already been

initiated vide order dated 30.03.2022 passed by the Additional

Divisional Commissioner, Bharatpur, we are not inclined to pass

any order in this case as on the date. The Additional Divisional

Commissioner has ordered recently on 30.03.2022 and since

thereafter the petitioner has approached this Court without

awaiting the result of that case. Therefore, at this stage, no order

is required to be passed.

Writ petition is accordingly dismissed.

In case, there is inordinate delay in conclusion of inquiry, it

will open for the petitioner to revive the petition.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /11

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