DURGA RAM MALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the aforesaid three writ petitions arise out of the same impugned order dated 30.3.2011, the arguments have been-heard together and they are being disposed of by this common order.

(2.) By way of the instant writ petitions, the petitioners have sought the following relief:

(3.) Adumbrated in brief, the facts of the case are that on 21st January, 2011, Collector, Churu asked Shri Ranjeet Singh Rathore, the Executive Officer, Municipal Board, Sardar Shahar to go to bus stand, Sardar Shahar and stop some persons who were likely to encroach upon the government land situated at the south east of bus sand. Collector, Churu also directed him to put the board of Municipality on the land. Collector had sent the S.I. of Municipal Board also who found there Inder Chand, Raj Karan and many other persons including the petitioners who were encroaching upon the govt. land by laying stone slabs and fencing the same with barbed wire. The complainant immediately approached Tehsildar and asked for help. He took the Municipality staff alongwith him on the spot where the staff of the Municipality prevented them from committing trespass, but in return, they started abusing the staff and insulted the sweepers of Municipality by calling generic or communal abuses. They also gave them beating and jostled with the staff. The complainant Ranjeet Singh lodged the FIR No. 25/2011 with Police Station, Sardar Shahar and the police commenced the investigation.