BANSHI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this public interest litigation in connection with illegal encroachment over gair mumkin charagah land bearing Khasra No. 510 situated at Village Doomoli Khurd, Tehsil Buhana, District Jhunjhunu.

(2.) Learned counsel for the petitioner has submitted that this Court vide order dated 01.03.2019 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 dated 01.03.2019 passed in Anand Kumar v. State of Rajasthan and Others (D. B. P.I.L. Petition No. 4419/2019) reads as under: