Rajendra Prasad Sharma S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 6799 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   D.B. Civil Writ Petition No. 22508/2018

                                   Rajendra Prasad Sharma
                                                                                                       ----Petitioner
                                                                       Versus
                                   State Of Rajasthan & Others.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Vimal Chand Chaudhary Advocate on behalf of Mr. D.D. Khandelwal Advocate.

For Respondent(s) : Mr. Yashodhar Pandey Advocate on behalf of Mr. Anil Mehta, Additional Advocate General

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order 19/10/2022

Learned counsel for respondents, referring to affidavit dated

27.07.2022, would submit that in order to prepare a concrete

action plan, the efforts made so far may have not yielded result

because the flow of Nala is not on a fixed path, but the enquiry

made so far reveals that the private lands are also likely to be

involved. As Nala is not shown in any revenue map, it is now

proposed to conduct GPS survey. After GPS survey is carried out,

respondents would be preparing a concrete action plan.

Considering the submission, eight weeks time is granted to

do the needful. In the next affidavit, a concrete action plan would

be submitted before the Court so that appropriate direction may

be issued.

Matter be listed after eight weeks.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-69

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