Rakesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 7685 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6130/2022 Rakesh Kumar S/o Ramkumar Singh, Aged About 35 Years, Rakesh Trading Co., In Front Of Haji Katla, Sujangarh Dist Churu.

----Petitioner Versus

1. State Of Rajasthan, Through Collector, Churu

2. Village Development Officer, Gram Panchayat Bobasar Bidawatan, Panchayat Samiti Sujangarh, Dist Churu.

3. Sarpanch, Gram Panchayat Bobasar Bidawatan, Panchayat Samiti Sujangarh, Dist Churu.

4. Modi Public Cheritable Trust, Sujangarh, Churu

----Respondents

For Petitioner(s) : Mr. V.K.Bhadu

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

23/05/2022

The petitioner is aggrieved by so called illegal construction

raised by the respondent No.4 - trust in the agricultural land

without converting the same for commercial/residential purposes.

It appears that the petitioner has already filed a complaint

before the Lokayukta, Secretariat raising the very same grievance.

In such circumstances, when the petitioner has already

approached the different forum for redressal of his grievance, I do

not find case for interference.

Hence, this writ petition is dismissed.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

34-AjaySingh/-

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