BOT LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This petition, styled as public interest litigation, has been filed by the petitioner seeking issuance of directions to the authorities to remove encroachments from the disputed land, which, according to the petitioner has been recorded in Jamabandi as playground of the school.

(3.) According to the petitioner, the playground of the school has been illegally leased out to large number of the persons by the Gram Panchayat without any authority of law and when complaints were made, the competent authority initiated proceedings under Sec. 91 of the Land Revenue Act (for short, 'the Act') and orders of eviction have been passed and appeal has also been dismissed. Even then, it is contended, the State authorities are sitting over the matter and not removing the encroachments despite the orders of eviction passed against many persons including those in respect of whom eviction orders have been passed and appeal has been dismissed.