JUGAL CHATURVEDI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed this public interest litigation in connection with illegal encroachment and obstruction over public way.

(2.) Learned counsel for the petitioners has submitted that this Court vide order dated 01.03.2019 passed in Anand Kumar Vs. State of Rajasthan & Others (D. B. P.I.L. Petition No. 4419/2019) has directed the petitioner therein to approach the respondents by filing a detailed representation, who were further required to examine the grievances of the petitioner therein and do the needful within a period of three months from the date of filing of the representation.

(3.) Order dated 01.03.2019 passed in Anand Kumar Vs. State of Rajasthan & Others (D. B. P.I.L. Petition No. 4419/2019) reads as under: