Roshan Singh Kharvad vs District Collector, Rajsamand
2023 Latest Caselaw 1203 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 1811/2023

1. Roshan Singh Kharvad S/o Laxman Singh Kharvad, Aged About 26 Years, R/o Kharwado Ki Bhagal, Sanduko Ka Guda, Aantri, Kelwara, Kumbhalgarh, Rajasthan.

2. Nathu Singh S/o Prithvi Singh, Aged About 34 Years, R/o Ward No 2, Sanduko Ka Guda, Aantri, Kelwara, Kumbhalgarh, Rajasthan.

----Petitioners Versus

1. District Collector, Rajsamand, Rajasthan.

2. Sub Divisional Magistrate, Kumbhalgarh, Rajsamand

3. Tehsildar, Kumbhalgarh, Rajsamand

4. Development Officer, Panchayat Samiti Kumbhalgarh, Rajsamand

5. Village Development Officer, Aantri, Kumbhalgarh, Rajsamand

----Respondents

For Petitioner(s) : Mr. Rituraj Singh Rathore

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

30/01/2023

The petitioners have filed the instant writ petition in the

nature of Public Interest Litigation with the following prayers:-

1. By an appropriate writ order or direction respondents may kindly be directed to demarcate/ascertain through proper survey encroachments on the Gochar/Charnot land of the village in question.

                                                                             (2 of 2)                       [CW-1811/2023]


                                                  2.   By     an     appropriate          writ     order   or   direction

respondents may kindly be directed to remove all encroachments on the Gochar/Charnot land of the village in question.

This Court is apprised that proceedings have already been

initiated for removing encroachments by the PLPC formed under

the direction of District Collector, Jodhpur.

In view of the above, it is directed that the PLPC shall try to

conclude the proceedings undertaken by it in light of this Court's

judgment in the case of Jagdish Prasad Meena & Ors. Vs.

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

(PIL) No.10819/2018 decided on 30.01.2019 within a period

of six months from today.

The instant writ petition is disposed of.

(RAJENDRA PRAKASH SONI),J (SANDEEP MEHTA),J

81-Devesh/-

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