Onkar Singh vs State Of Rajasthan
2023 Latest Caselaw 512 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 17448/2022

Onkar Singh S/o Hukam Singh, Aged About 37 Years, R/o Dholiya, Baru, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. The Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur.

3. The District Collector, Jodhpur.

4. The Tehsildar, Bap

5. The Naib Tehsildar, Sekhasar

6. The Gram Panchayat, Baru.

                                                                ----Respondents


For Petitioner(s)         :    Ms. Deepika Purohit
For Respondent(s)         :    --

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

Order

12/01/2023

The petitioner has filed the instant writ petition in the nature

of Public Interest Litigation alleging encroachment over the public

land of Gram Panchayat Baru, Tehsil Bap, Dist. Jodhpur.

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

(2 of 2) [CW-17448/2022]

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.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

47-Divya/-

Powered by TCPDF (www.tcpdf.org)