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Judgment
This writ petition (PIL) is directed against the order dated 13.11.19 issued by the District Collector, Jodhpur, allotting the land measuring 5 bighas
comprising khasra no.18 of the category Barani-III situated in Village Rampura, Tehsil Bhopalgarh under the provisions of Rajasthan Land Revenue
(Allotment of Unoccupied Government Agricultural Land for the Construction of Schools, Colleges, Dispensaries, Dharamshalas and Other Building
of Public Utility), Rules, 1963 for construction of the building of Police Station, Aasop.
Precisely, the case set out by the petitioner is that the construction of the Police Station in khasra no.18 is likely to impact and significantly obstruct the
flow of water towards reservoir located in khasra no.27 inasmuch as, the part of the land falling between the road and boundaries of khasra no.18
would be used as road.
There is nothing on record suggesting that the land comprising khasra no.18 allotted for construction of the building of Police Station, Aasop is part of
the catchment area of the reservoir.
Drawing the attention of the Court to the site map and the documents on record, learned AAG submitted that as a matter of fact, the land comprising
khasra no.18, categorized as Barani-III is surrounded by the khatedari lands of the agriculturists and in no manner it could be considered to be the land
forming part of the catchment of the reservoir located in khasra no.27.
Learned AAG fairly submitted that while constructing the building of the Police Station, all requisite care shall be taken to ensure that on account of
the construction of the building of the Police Station, water flowing towards the reservoir is not obstructed.
In this view of the matter, we are not inclined to entertain the present writ petition (PIL).
Dismissed accordingly.