MUKNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is preferred by the petitioner seeking directions to the respondents to remove the illegal and unauthorized encroachment made by encroachers on the land comprising Khasra No.219, 143, 172, 586/172, 702/226, 226, 227, 442, 445, 403, 804/702 and 183 of village Aabsar,Teshil Sujangarh, District Churu, which is alleged to have been recorded in the revenue record as 'Gair Mumkin Pasture', 'Johad Paytan Land' and 'Gair Mumkin Public Way'.

(2.) Learned counsel appearing for the petitioner submits that despite representations being made by the petitioner the District Collector, Churu, the respondents have not taken any steps for removal of the encroachment made over the land in question.

(3.) The respondents are under an obligation to remove the encroachment made on the public utility land, Gochar and Oran land etc. 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 reads as under: