Kishna Ram vs State Of Rajasthan And Others

The petitioner has filed the instant writ petition in the nature of Public Interest Litigation with the following prayers:-

A) That construction of boundary wall as well as shops and cabins raised over the Khasara No.94 which is recorded as “Gair Mumkin Rasta” of Gram Panchayat Hathi Tala may kindly be declared illegal and same may be lay-off/removed in the large public interest.

B) That construction of house, boundary wall as well as shops and cabin raised over the Khasra No.182/67 & Khasra No.216/141 which is recorded as “Pasture Land” of Gram Panchayat Hathi Tala may kindly be declared illegal and same may be lay-off/removed in the large public interest.

C) That respondent authorities may further be directed to ensure a strict compliance of the directions contained in the judgment passed by the Hon’ble Supreme Court in Jagpal Singh’s case in its true letter and spirit.

In view of the above, the petitioner is directed to submit a representation to the District Collector, Barmer, who shall, initiate the proceedings for removal of encroachments, if any, in terms of the guidelines laid down by this Court in the case of Jagdish Prasad Meena & Ors Vs. State of Rajasthan & Ors. passed in D.B. Civil Writ Petition (PIL) No.10819/2018 decided on 30.01.2019. These proceedings shall be concluded within a period of six months from today.

The instant writ petition is disposed of.