DURG SINGH BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition, the petitioner is seeking directions to the respondents to remove the encroachments made over the land comprising khasra nos. 58, 71, 157 and 159 of village Jajiwal Bhatiyan, Tehsil and District Jodhpur, alleged to be set apart for pasture land.

(2.) The issue with regard to diversion and unauthorised occupation over the pasture land is pending consideration before this court in the matter of'Gulab Kothari v. State of Rajasthan and Ors." [Civil Writ (PIL) No.1554/04 and other connected petitions]. In the said petitions, while examining the various provisions of the Rajasthan Tenancy Act, 1955, Rajasthan Panchayati Raj Act, 1994, Rajasthan Panchayati Rules 1996 and Rajasthan Tenancy (Government) Rules, 1955, the Division Bench of this court vide order dated 12.1.17 held:

(3.) In D.B.C.Writ Petition (PIL) No.10819/18 "Jagdish Prasad Meena and Ors. v. State of Rajasthan and Ors.", a Bench of this Court at Jaipur with a view to provide a pan-Rajasthan solution for persisting problem of encroachment on the land of public way, johar paitan, river bed etc., issued directions as under: