Rajesh Kumar vs State Of Rajasthan And Others

The petitioner Rajesh Kumar has filed the instant contempt petition in reference to the order dated 13.10.2020 passed by the Division Bench in D.B. Civil Writ Petition No.9762/2020, whereby the respondents were directed to act in accordance with the earlier judgments of this court in the cases of Gulab Kothari Vs. State of Rajasthan & Ors. [DBCWP No.1554/2004 decided on 12.01.2017] and Jagdish Prasad Meena & Ors. Vs. State of Rajasthan & Ors. [D.B. Civil Writ Petition (PIL) No.10819/2018 decided on 30.01.2019] and to remove the encroachments, if any, on the Government lands. Mr. Ramdayal Choudhary, learned Deputy Government Counsel, drew the court’s attention to the orders passed by the Single Bench of this court on 21.10.2021 and 16.03.2022 in S.B. Civil Writ Petition No.14343/2021 (School Development and Management Committee, Harpalu Kushala Vs. State of Rajasthan & Ors.] and S.B. Civil Writ Petition No.3895/2022 [Rajkumar Vs. State of Rajasthan & Ors.] respectively, whereby on the prayer made by some of the alleged encroachers, order of status quo has been passed regarding the land in question.

In view of the above, apparently, the respondents cannot take steps for removal of the alleged encroachments because status quo order has been passed by this court regarding the same land. Thus, leaving the petitioner at liberty to renew the prayer made in this contempt petition at an appropriate stage after disposal of the writ petitions pending before the learned Single Bench, the instant contempt petition is disposed of for the present.