TARA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been preferred by the petitioner seeking directions to the respondents to remove encroachment made over the 'Gochar land' comprising Khasra(s) No.1084 and 1036, 'Gair Mumkin Nadi (River)' comprising Khasra No.933, and 'Gair Mumkin Rasta (Way) comprising 767, alleged to be recorded in the revenue record of village Khaud, Panchayat Samiti Rani, Tehsil Rani, District Pali as Gochar Land, Gair Mumkin Nadi and Gair Mumkin Rasta, respectively.

(2.) In Gulab Kothari v. State of Rajasthan and Ors.(D.B.C.Writ Petition No.1554/04), this Court vide order dated 12.1.2017 issued directions to the State Authorities to remove all the encroachments over the pasture land in the following terms:

(3.) That apart, pending consideration of the said matter, the directions have been issued to the State Authorities in the following terms: