SURAJ PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed the instant Writ Petition (Public Interest Litigation) with a grievance that the private respondents have made encroachments on the Public Way, Gochar Land & Sivay Chak Land at Village Sinchana, Tehsil Marwar Junction, District Pali.

(2.) The petitioner claimed that he has submitted numerous complaints to the concerned authorities in this regard, but, no action has been taken thereupon.

(3.) In view of the averments made in the writ petition, we are of the firm view that the controversy at hand is squarely covered by the following observations made by the Division Bench of 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:-