NAVEEN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been preferred by the petitioners seeking directions to the respondents to remove encroachment made over the 'Gocfrar'/pasture land comprising Murabba No.53 measuring 7 hectares alleged to be recorded in the revenue record of village Ber (Patwar Halka Gadhi Chhani), Tehsil Bhadra, District Hanumangarh, as pasture land.

(2.) In Gulab Kothari vs. State of Rajasthan and Ors.(D.B.C.Writ Petition No.1554/04), this Court vide order dtd. 12/1/2017 while issuing directions to the State Authorities to remove all the encroachments in the State of Rajasthan inter-alia over the Pasture land, observed:

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