BALVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking directions to the respondents to remove encroachment made over the land comprising Khasra No.102 of Village Chhayan-II, Tehsil Pokran, District Jaisalmer, which is alleged to be recorded as gair mumkin rasta in the revenue record.

(2.) In Gulab Kothari v. State of Rajasthan and Ors.(D.B.C.Writ Petition No.1554/04), this Court while dealing with the issue with regard to encroachments inter-alia on public road and footpath, observed:

(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: