Rajasthan High Court - Jodhpur

Yogesh Kumar vs The State Of Rajasthan on 1 November, 2022

Bench: Sandeep Mehta, Kuldeep Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 16107/2022

1. Yogesh Kumar S/o Kani Ram Ji, Aged About 32 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

2. Hitesh S/o Manilal, Aged About 30 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

3. Anil S/o Dawala, Aged About 33 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

4. Vinod S/o Dawala, Aged About 28 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

5. Mukesh S/o Manulal, Aged About 40 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

6. Mitthal S/o Sudiya Ji, Aged About 37 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

7. Bharat S/o Hakariya Ji, Aged About 41 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

8. Praveen S/o Dhanroop Ji, Aged About 45 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

9. Ravi S/o Badar Ji, Aged About 31 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

10. Ranveer S/o Billu Ji, Aged About 35 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

11. Kantilal S/o Panna Ji, Aged About 45 Years, R/o Village And Post Tanda Mangla, Tehsil Sajjangarh, District Banswara (Rajashan).

                                                                  ----Petitioners
                                    Versus
1.     The   State      Of     Rajasthan,          Through       Its   Secretary,



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       Department          Of     Revenue,            Government       Secretariat,
       Rajasthan, Jaipur.

2. The District Collector, Banswara.

3. The Sub Divisional Officer, Sajjangarh, District Banswara.

4. The Tehsildar, Sajjangarh, District Banswara.

5. The Development Officer, Panchayat Samiti Sajjangarh, District Banswara.

6. Gram Panchayat Tada Mangla, Panchayat Samiti Sajjangarh, District Banswara Through Its Sarpanch.

7. Pannalal S/o Gautam Lal, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

8. Ambalal S/o Dalichand, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

9. Jagdish S/o Dalichand, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

10. Ramlal S/o Kaliya, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

11. Nanalal S/o Pannalal, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

12. Rasik S/o Bhagwan Lal, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

13. Tulsi Ram S/o Ramesh Chandra., R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

14. Ramu S/o Ratanlal, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

15. Dileep S/o Harendra, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

16. Munaf S/o Majid, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

17. Nikhil S/o Nathu Sharma, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

18. Jaswant S/o Pannalal, R/o Tada Mangla, Tehsil Sajjangarh, District Banswara (Rajasthan).

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Pawan Singh





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              HON'BLE MR. JUSTICE SANDEEP MEHTA
              HON'BLE MR. JUSTICE KULDEEP MATHUR

                                       Order

01/11/2022

The petitioners have approached this Court by way of this

writ petition (PIL) with the following prayers:-

"(i) The impugned action of the private respondents Nos.7 to 18 and other persons while making encroachment upon the land falling in Khasra Nos.1907, Village Tada Mangla, Patwar Halka Tanda Mangla, Tehsil Sajjangarh, District Banswara and the impugned action of the respondent authorities while not removing the said encroachment, may kindly be declared illegal, arbitrary, unjust and so also violative of provisions of Constitution of India as well as Rajasthan Land Revenue Act.

(ii) the respondent authorities may kindly be directed to remove the illegal encroachment from the land falling in Khasra Nos.1907, Village Tada Mangla, Patwar Halka Tanda Mangla, Tehsil Sajjangarh, District Banswara and the private respondents and other encroachers may kindly be dispossessed from the land in question."

Having heard and considered the submissions advanced by

counsel representing the petitioners and, having gone through the

material available on record, we are of the firm view that the

petitioners have available to them a suitable remedy for

ventilating their grievances by virtue of the Division Bench

Judgment of this Court in the case of Jagdish Prasad Meena &

Ors. Vs. State of Rajasthan & Ors. passed in D.B. Civil Writ

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Petition (PIL) No.10819/2018 decided on 30.01.2019

wherein this Court directed as below:-

"This Court is inundated with large number of writ petitions, styled as public interest litigation, from almost all the Districts of the State, with allegations of encroachment over the pasture land/ land of 'johad', 'talab'/ river/river bed/public way/Shamshan/Kabristan etc. In all such petitions, common allegation is that despite repeated complaints/representations to the concerned revenue officers, no steps are taken by them to remove the encroachment. This results in number of writ petitions being filed by the complainants/representationists before this Court. This Court has been passing orders in such matters requiring the respective District Collectors to examine the factual content of the allegations and take steps to remove the encroachments so as to secure such land.

In order therefore to provide a pan-Rajasthan solution to this ever persisting problem, we deem it appropriate to direct the Chief Secretary of the State to devise a permanent mechanism, which should be operational in every District of the State where the concerned District Collector should be required to periodically notify for the information of the general public to lodge the complaints/representations with regard to such encroachments with a specially designated Public Land Protection Cell (for short 'PLPC') for rural areas. The PLPC should be headed by District Collector and function under his direction and supervision. The PLPC shall get such complaints/representations enquired into by deputing concerned Sub Divisional

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Officer/Tehsildar/Naib Tehsildar so as to verify whether or not such encroachments have actually taken place on such land. If the allegations are found to be substantiated, appropriate steps in accordance with law be immediately taken for removal of the encroachments and appropriate penal action be also taken against the trespassers. The complaints/representations received in the PLPC should be decided by passing speaking order, informing the respective complainant/ representationist about the action taken. This would obviate the necessity of such complainants/ representationists approaching this Court directly by way of public interest litigation. If this practice is put in place, this Court would not be inclined to directly entertain such public interest litigation or would do so only in the event of inaction on the part of the concerned PLPC. The PLPC aforementioned shall also keep in view the guidelines issued by the Supreme Court in Jagpal Singh & Others Vs. State of Punjab & Others, (2011) 11 SCC 396 wherein all the State Governments of the country were directed that they should prepare schemes for eviction of illegal/ unauthorised occupants of the Gram Sabha/GramPanchayat/Poramboke/ Shamlat land and the same must be restored to the Gram Sabha/Gram Panchayat for the common use of villagers of the village. The said scheme should provide for the speedy eviction of such illegal occupants, after giving them a showcause notice and a brief hearing. It was further held therein that long duration of the illegal encroachment/occupation of land or huge expenditure in making construction thereon or political connections of trespassers are no justification for regularizing such illegal occupation.

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                                            Regularization       should        be       permitted       only    in

exceptional cases where lease has been granted under some government notification e.g. to landless labourers or members of Scheduled Castes/Scheduled Tribes or where there is already a school, hospital, dispensary, 'shamshan', 'kabristan' or other public utility of the like nature on the land."

Thus, the petitioners are relegated to submit a

representation to the District Collector concerned, who shall assign

the matter to the PLPC constituted under the directions of this

Court.

The PLPC shall have a thorough enquiry conducted into the

representation of the petitioners in light of the directions given by

this Court in the case of Jagdish Prasad Meena (Supra) and

decide the same within a period of 'three months' from the date of

submission thereof.

In case, any adverse order is passed, the petitioners shall be

at liberty to challenge the same as per law.

The writ petition is disposed of in the above terms.