DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed this public interest litigation in connection with illegal encroachment and obstruction over pasture land and gair mumkin rasta.

(2.) Learned counsel for the petitioners has submitted that this Court vide order dtd. 1/3/2019 passed in Anand Kumar v. State of Rajasthan and 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 dtd. 1/3/2019 passed in Anand Kumar v. State of Rajasthan and Others (D.B.P.I.L. Petition No. 4419/2019) reads as under: