Ratan Lal Son Of Shri Shanker Lal vs State Of Rajasthan ...
2023 Latest Caselaw 6335 Raj/2

[2023:RJ-JP:32042-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             D.B. Civil Writ (PIL) Petition No. 7706/2023

1.       Ratan Lal Son Of Shri Shanker Lal, Aged About 48 Years,
         Resident Of 244/30, Pratap Nagar, Meyo Link Road,
         Ajmer.
2.       Lal Chand Son Of Shri Punam Chand, Aged About 46
         Years, Resident Of House No. 255/30, Pratap Nagar, Meyo
         Link Road, Ajmer.
3.       Smt. Shakuntala Wife Of Shri Dhan Singh, Aged About 57
         Years, Resident Of House No. 241/30, Pratap Nagar, Meyo
         Link Road, Ajmer.
4.       Smt. Neeru Wife Of Shri Sanjay, Aged About 39 Years,
         Resident Of House No. 244/30, Pratap Nagar Bhatta,
         Meyo Link Road, Ajmer.
5.       Rohitash Son Of Shri Prem Singh, Aged About 34 Years,
         Resident Of House No. 244/30, Pratap Nagar, Bhatta,
         Meyo Link Road, Ajmer.
                                                                        ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Chief Secretary, Government
         Of Rajasthan, Secretariat, Jaipur.
2.       District   Magistrate           And       District         Collector,   Ajmer,
         Collectorate Office, District- Ajmer, (Rajasthan)
3.       Ajmer Development Authority, Through Its Secretary,
         Todarmal Road, Infront Of Revenue Board Office, Ajmer.
4.       Tehsildar, Ajmer, Tehsil And District - Ajmer.
5.       Smt. Rajeshwari Wife Of Late Shri Ashok Kumar, Resident
         Of House No. 172/35, Ashok Nagar Bhatta, Prakash Road,
         Ajmer.
6.       Rishi Khatumara Son Of Late Shri Ashok Kumar, Resident
         Of House No. 172/35, Ashok Nagar Bhatta, Prakash Road,
         Ajmer.
7.       Ashwani Khatumara Son Of Late Shri Ashok Kumar,
         Resident Of House No. 172/35, Ashok Nagar Bhatta,
         Prakash Road, Ajmer.
8.       Ravi Khatumara Son Of Late Shri Ashok Kumar, Resident
         Of House No. 172/35, Ashok Nagar Bhatta, Prakash Road,


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                                    [2023:RJ-JP:32042-DB]                   (2 of 2)                        [CW-7706/2023]


                                                Ajmer.
                                    9.          Girish Khatumara Son Of Late Shri Ashok Kumar, Resident
                                                Of House No. 172/35, Ashok Nagar Bhatta, Prakash Road,
                                                Ajmer.
                                    10.         Mahesh Kumar Son Of Shri Ramswaroop, Resident Of 60,
                                                Saraswati Nagar, Dholabhata Road Meyo Link Road,
                                                Ajmer.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Alok Chaturvedi, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

31/10/2023

This petition has been filed as PIL seeking direction for

removal of encroachment on public land/Nala. As the petitioners

have filed this petition without approaching Tehsildar seeking

eviction by instituting proceedings under Section 91 of the

Rajasthan Land Revenue Act, 1956 or the competent authority

(Development Authority), with the liberty to approach proper

authority by moving appropriate application, this writ petition is

dismissed.

(PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /25

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