BHERDAAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) Brief facts of this case, as revealed from the record of the case, are that on 20/8/2009, one Vijay Kumar submitted an application/complaint before the District Collector, Sriganganagar seeking a direction for removal of the illegal encroachments from Chak 6 SPM, Tehsil Sardulshahar, District Sriganganagar. Also vide letter dtd. 7/9/2009, the matter was forwarded by the Government of Rajasthan, Revenue (Colonization) Department, Jaipur to the District Collector, Sriganganagar, for taking the necessary action in the matter. Further, letter dtd. 18/9/2009 by the Lokayukta Secretariat, Rajasthan, in regard to the same issue, was forwarded for necessary action to the District Collector, Sriganganagar.