Govind Singh vs State Of Rajasthan And Ors

Heard learned counsel for the petitioners as well as learned Addl. Advocate General for the State.

Petitioners have made a complaint about the encroachments on Gochar Land of Khasra Nos.394, 177, 522, 641, 519, 513 and 505 and encroachment upon the road passing through Salwa Khurd to Bara Khurd and encroachment made on Gair Mumkin Rasta towards Nawodi Naadi of the revenue village Salwa Khurd, Tehsil- Pipar City, Jodhpur Earlier the Jaipur Bench of this Court in Jagdish Prasad Meena Vs. State of Rajasthan & Ors. [D.B. Civil Writ Petition (PIL) No.10819/2018 - vide order dated 30.01.2019] took note of the fact that large number of writ petitions were filed before the Court styled as public interest litigation which pertained to encroachments over the pasture land/land of 'Johad'/'talab'/river/river bed/public way/Shamshan/Kabristan etc. and directed the Chief Secretary of the State to devise a permanent mechanism, which should be operational in every district of the State where the concerned District Collector should be required to periodically notify for the information of the general public to lodge the complaints/representations with regard to such encroachments with a specially designated Public Land Protection Cell (for short 'PLPC') for rural areas. It was further directed by this Court that PLPC should be headed by District Collector and function under his direction and supervision. Further direction for the manner in which the PLPC is to function.

Learned Additional Advocate General brings to our notice a notification dated 24.04.2019 issued by the Revenue (Gr.6) Department, Govt. of Rajasthan in compliance of the directions issued by this Court in the case of Jagdish Prasad Meena (supra). The notification clearly issued directions to all the Collectors in the State of Rajasthan to constitute such PLPCs in each district.

In this background, the petitioners are directed to approach PLPC, Jodhpur by filing representation for ventilating their grievances regarding alleged encroachments on the Gochar Land of Khasra Nos.394, 177, 522, 641, 519, 513 and 505 and encroachment upon the road passing through Salwa Khurd to Bara Khurd and encroachment made on Gair Mumkin Rasta towards Nawodi Naadi of the revenue village Salwa Khurd, Tehsil- Pipar City, Jodhpur. The PLPC shall objectively consider the petitioners' grievances and if found correct, direct appropriate action against the encroachers within a period of three months from the date of submission of the representation.

Accordingly, the writ petition stands disposed of.