Chandrapal Singh Meena S/O Shri ... vs Shri Seva Ram Swami ...
2023 Latest Caselaw 5262 Raj/2

[2023:RJ-JP:24783]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 606/2018

                                           In

                   S.B. Civil Writ Petition No.13212/2017

1.       Chandrapal Singh Meena S/o Shri Shishu Pal Singh
         Meena, aged about 49 years.
2.       Smt. Sona Devi W/o Shri Ram Singh Meena
3.       Shri Shishupal Singh Meena S/o Shri Gulab Chand
         Meena , Ward Panch Ward No.13
4.       Ramesh Gathala S/o Shri Baluram Gathala
5.       Harinarayan S/o Shri Shyam Lal
6.       Banshidhar S/o Shri Ganesh Ram
         All R/o Village Gulabbadi, Gram Panchayat Mahar Khurd,
         Tehsil Shahpura, District Jaipur (Raj.)
                                                                    ----Petitioners
                                       Versus
1.       Shri Seva Ram Swami, Principal Secretary, Revenue
         Department, Government of Rajasthan, Govt. Secretariat,
         Jaipur.
2.       Shri Sidharth Mahajan, District Collector, Jaipur.
3.       Shri Ravi Vijay Gupta, Sub-Divisional Officer, Panchayat
         Samiti, Shahpura, District Jaipur.
4.       Shri Surya Kant Sharma, Tehsildar, Tehsil Shahpura
         District Jaipur.
5.       Smt. Urmila Devi, Sarpanch, Gram Panchayat Mahar
         Khurd, Panchayat Samiti, Shahpura, District Jaipur (Raj.)
6.       State Of Rajasthan, Through Its Principal Secretary,
         Revenue Department, Government Of Rajasthan, Govt.
         Secretariat, Jaipur.
                                                  ----Respondents-Contemnors

For Petitioner(s)            :     Mr. R.D. Meena
For Respondent(s)            :     Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:24783] (2 of 2) [CCP-606/2018]

22/09/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 23.08.2017 whereby, the

respondents were directed to take action against the encroachers

on the pasture land of Khasra No.1448.

Learned counsel for the respondents, inviting attention of

this Court towards the 'Mauka report dated 21.09.2023', would

submit that 12 encroachers were found on the land of Khasra

No.1448, out of whom, four encroachers have already been

removed and remaining 8 encroachers have obtained interim

order(s) from this Court against their dispossession and action

would be taken against them as per law. He, therefore, prays for

dismissal of the contempt petition.

Learned counsel for the petitioners does not dispute the

aforesaid position.

In view thereof, this Court is satisfied that there has been

substantial compliance of the order dated 23.08.2017.

Resultanlty, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/s-269

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