Dr. Jitendra Singh S/O Shri Laxman ... vs State Of Rajasthan ...
2023 Latest Caselaw 5797 Raj/2

[2023:RJ-JP:28235]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12348/2019

Dr. Jitendra Singh S/o Shri Laxman Singh, Aged About 33 Years,
R/o Sultana, Tehsil Chirawa, District Jhunjhunu
                                                                          ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,          Through         Its     Chief   Secretary,
         (Panchayati Raj) Govt. Of Rajasthan, Secretariat, Jaipur
2.       District Collector, Jhunjhunu.
3.       Tehsildar, Chirawa, District Jhunjhunu
4.       Executive Engineer, Pwd,division Jhunjhunu
5.       Assistant Engineer, Pwd, Sub Division Bagar District
         Jhunjhunu.
6.       Sarpanch, Gram Panchayat Sultana, District Jhunjhunu.
7.       Secretary,           Gram           Panchyat            Sultana,        District
         Jhunjhunu(Rajasthan)
                                                                       ----Respondents

For Petitioner(s) : Ms. Karishma Rathore for Mr. Arun Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/10/2023

1. Instant writ petition has been filed with the following

prayer:-

"i) Issue a writ, order or direction in the nature thereof thereby directing to the respondents to remove the illegal encroachment from the gaurav path of village sultana (sultan main bus stand to jodiya road)."

2. A Division Bench of this Court in the matter of Jagdish

Prashad Meena & Ors. Vs. State of Rajasthan & Ors.,

[2023:RJ-JP:28235] (2 of 2) [CW-12348/2019]

D.B.Civil Writ Petition (PIL) No. 10819/ 2018 vide order

dated 30.01.2019 has directed creation of Public Land Protection

Cell (PLPC) for rural areas in every district for the redressal of

grievances regarding encroachment of public land.

3. In that view of the matter, the writ petition stands disposed

off, in view of the directions issued by the Division Bench in the

matter of Jagdish Prashad Meena (supra) and the petitioner is

at liberty to make a representation before PLPC and the

respondents are directed to decide the same within a period of

four months.

4. Considering that this petition has been disposed off at the

motion stage without issuing notice to the respondents, it is made

clear that this Court has not commented upon the merits of the

case, but only directed inquiry on the complaint as per the order

passed in the case of Jagdish Prashad Meena (supra).

5. It is further directed that in the inquiry for removal of the

encroachment, the persons, who are alleged to be encroachers,

shall be afforded an opportunity of hearing and any proceeding

against them be initiated and completed in accordance with law.

(GANESH RAM MEENA),J

ARTI SHARMA /63

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