Durga Devi vs State Of Rajasthan
2022 Latest Caselaw 11715 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10103/2022

Durga Devi W/o Dhanraj, Aged About 60 Years, Adarsh Nagar, Marwar Junction, Tehsil Marwar Junction, District Pali (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Office-In-Charge, Satarkta Branch, Collectorate (District Collector), Pali, District Pali.

2. The Tehsildar, Marwar Junction, District Pali.

                                                                  ----Respondents


For Petitioner(s)           :    Mr. Bheru Lal Choudhary
For Respondent(s)           :



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

20/09/2022

This writ petition is filed by the petitioner essentially claiming

that the respondents-Authorities are bent upon to remove her

from her old possession. The petitioner is claiming that a notice

under Section 91 of the Land Revenue Act, 1956 (hereinafter

referred to be as 'the Act of 1956') was served upon her on

26.07.2021, however, copy of the said notice is not annexed with

this writ petition.

Learned counsel for the petitioner has submitted that the

petitioner is claiming that meeting of the Grievance Redressal

Committee was convened in the Chairmanship of District Collector

Pali on 16.06.2022 wherein, the District Collector has issued a

direction to remove the encroachments made on the public way. It

(2 of 2) [CW-10103/2022]

is also submitted that the petitioner has not encroached over the

land of public way.

Having heard learned counsel for the petitioner and after

going through the material available on record, this Court is of the

opinion that if the petitioner has not made any encroachment over

the land of public way, then, she is not required to worry about

the directions given by the Grievance Redressal Committee

wherein, the District Collector Pali has simply passed an order that

the encroachments made on the public way situated in Khasra No.

50/642 of village Marwar Junction be removed.

In such circumstances of the case, I do not find any merit in

this writ petition and the same is hereby dismissed.

Stay petition is also dismissed.

(VIJAY BISHNOI),J Surabhii/14-

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