SAWAI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking directions to the respondents to remove the encroachment made upon the land comprising Khasra Nos.514/327 and 515/327 of village Mandaliya, Panchayat Samiti- Shiv, District Barmer, which was allotted and reserved for Government school for village Mandaliya, Panchayat Samiti- Shiv, District Barmer.

(2.) Learned counsel appearing for the petitioners submits that despite representation dtd. 6/7/2021 (Annex.11) being submitted, the District Collector, Barmer has not taken any steps for removal of the encroachment made over the land reserved for school.

(3.) The respondents are under an obligation to consider the grievances raised by the petitioners keeping in view the directions issued by this Court in the case of Gulab Kothari (supra) and the directions/guidelines issued by a Coordinate Bench at Jaipur in D.B. Civil Writ (PIL) Petition No.10819/2018 : Jagdish Prasad Meena and Ors. v. State of Rajasthan and Ors. vide order dtd. 30/1/2019, which reads as under: