Neetu Sharma W/O Rohit Sharma vs State Of Rajasthan ...
2023 Latest Caselaw 4878 Raj/2

[2023:RJ-JP:22809]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9054/2020

1.       Neetu Sharma W/o Rohit Sharma, Aged About 23 Years,
         R/o 102, Railway Colony, Bandanwara, Bhinay District
         Ajmer
2.       Sunil Sharma S/o Rajendra Prasad, R/o 102, Railway
         Colony, Bandanwara, Bhinay District Ajmer
3.       Aruna Sharma W/o Rajendra Prasad, R/o Erawat Chock,
         Chawandiya, Satwaria, District Ajmer
4.       Suresh Kumar S/o Babu Lal, R/o Bandanwara, Bhinay
         District Ajmer
5.       Fateh Singh S/o Ranjit Singh, R/o Bandanwara, Bhinay
         District Ajmer
6.       Devi Lal S/o Sultan, R/o Bandanwara, Bhinay District
         Ajmer
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through District Collector, Ajmer
2.       Sdo, R/o Bhinay, District Ajemr
3.       Tehsildar, Tehsil Bhinay District Ajemr
                                                                 ----Respondents

For Petitioner(s) : Mr. Devanshu Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

14/09/2023

1. Instant writ petition has been filed with the following

prayer:-

"i) By an appropriate writ, order of direction in the nature thereof the respondents may kindly be directed to remove the encroachment raised by the encroachers upon the land of public Road as well as Nala

[2023:RJ-JP:22809] (2 of 2) [CW-9054/2020]

and also take effective legal action against them and punish them suitably."

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

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

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 petitioners

are 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 /30

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