Rajasthan High Court - Jodhpur
Rameshwar Lal Jat vs The State Of Rajasthan ... on 6 December, 2023
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
[2023:RJ-JD:42371-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Writ Contempt No. 815/2023
1. Rameshwar Lal Jat S/o Bhagwan Lal Jat, Aged About 41
Years, Village Bhagal, Gram Panchayat Potala, Tehsil
Bhadesar, Chittorgarh, Rajasthan.
2. Prakash Chandra Suthar S/o Lakshmi Lal Jat, Aged About
26 Years, Village Bhagal, Gram Panchayat Potala, Tehsil
Bhadesar, Chittorgarh, Rajasthan.
3. Suresh Chandra Prajapat S/o Hajari Lal Jat, Aged About
32 Years, Village Bhagal, Gram Panchayat Potala, Tehsil
Bhadesar, Chittorgarh, Rajasthan.
4. Shyam Lal Jat S/o Kishan Lal Jat, Aged About 26 Years,
Village Bhagal, Gram Panchayat Potala, Tehsil Bhadesar,
Chittorgarh, Rajasthan.
5. Puran Mal Meghwal S/o Goverdhan Lal Meghwal, Aged
About 26 Years, Village Bhagal, Gram Panchayat Potala,
Tehsil Bhadesar, Chittorgarh, Rajasthan.
6. Prakash Chandra Jat S/o Uday Lal Jat, Aged About 35
Years, Village Bhagal, Gram Panchayat Potala, Tehsil
Bhadesar, Chittorgarh, Rajasthan.
7. Shanker Jat S/o Mathra Lal, Aged About 33 Years, Village
Bhagal, Gram Panchayat Potala, Tehsil Bhadesar,
Chittorgarh, Rajasthan.
8. Rameshwar Lal Jat S/o Kishan Lal Jat, Aged About 38
Years, Village Bhagal, Gram Panchayat Potala, Tehsil
Bhadesar, Chittorgarh, Rajasthan.
9. Kalu Singh S/o Laxman Singh, Aged About 50 Years,
Village Bhagal, Gram Panchayat Potala, Tehsil Bhadesar,
Chittorgarh, Rajasthan.
10. Rameshwar Lal S/o Uday Lal Jat, Aged About 37 Years,
Village Bhagal, Gram Panchayat Potala, Tehsil Bhadesar,
Chittorgarh, Rajasthan.
11. Ganpat Singh S/o Pratap Singh, Aged About 38 Years,
Village Bhagal, Gram Panchayat Potala, Tehsil Bhadesar,
Chittorgarh, Rajasthan.
12. Kalu Ram Jat S/o Narayan Ji, Aged About 34 Years,
Village Bhagal, Gram Panchayat Potala, Tehsil Bhadesar,
Chittorgarh, Rajasthan.
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[2023:RJ-JD:42371-DB] (2 of 3) [WCP-815/2023]
13. Kalu Lal S/o Udai Lal Prajapat, Aged About 28 Years,
Village Bhagal, Gram Panchayat Potala, Tehsil Bhadesar,
Chittorgarh, Rajasthan.
14. Mangi Lal S/o Pratbhut Kumar, Aged About 59 Years,
Village Bhagal, Gram Panchayat Potala, Tehsil Bhadesar,
Chittorgarh, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Revenue Department, Government Of Rajasthan, Jaipur
2. Aparna Arora, Principal Secretary, Revenue Department,
Government Of Rajasthan, Jaipur
3. Shri Arvind Kumar Poswal, District Collector, Chittorgarh.
4. Shri Gunwanti Lal Mali, Tehsildar, Bhadesar, District
Chittorgarh.
5. Shri Anuj Sharma, Sub Divisional Officer, District
Chittorgarh.
----Respondents
For Petitioner(s) : Mr. Jitendra Choudhary
For Respondent(s) : Mr. Sunil Beniwal, AAG
Mr. Kunal Upadhyay
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE MUNNURI LAXMAN
Judgment / Order
06/12/2023
This contempt petition is filed by the petitioners alleging that
the order passed by this Court on 19.05.2022 in D.B. Civil Writ
Petition No.7069/2022 has not been complied with.
This court, vide order dated 19.05.2022, has disposed of the
writ petition filed by the petitioners while directing the concerned
Public Land Protection Cell (PLPC) to treat the writ petition filed by
[2023:RJ-JD:42371-DB] (3 of 3) [WCP-815/2023]
the petitioners as complaint and to take a decision on the said
complaint within a period of four weeks.
Compliance report is filed on behalf of the respondents,
wherein it is stated that pursuant to the order passed by this
Court, the PLPC has identified the encroachments made over the
public place/land and notices under Section 91 of the Rajasthan
Land Revenue Act, 1956 have been issued to the alleged
encroachers and after providing opportunity of hearing to them,
eviction orders have already been passed.
It is submitted that on account of Assembly Elections, the
encroachments have not been removed pursuant to the eviction
order, however, as the Assembly Elections are over, the
respondents will now remove the encroachments pursuant to the
eviction orders expeditiously.
In view of the above noted facts, we are of the view that
substantial compliance of the order passed by this Court has been
made and no further order is required to be passed in this
contempt petition.
Hence, this contempt petition is disposed of.
Notices discharged.
(MUNNURI LAXMAN),J (VIJAY BISHNOI),J
77-DivyaTak/-
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