BHANWAR LAL NAGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner Bhanwar Lal Naga with the following prayers:-

(2.) The petitioner submitted a reply to the charge-sheet dtd. 2/12/2011 denying the charges levelled against him stating inter alia that the order dtd. 11/11/2009 passed in (Application No.40/2009), Tehsildar Shiv v. Gulam S/o Peera filed under Sec. 177(1) of Rajasthan Tenancy Act, 1955 was rejected in accordance with law. Further it was stated that vide review order dtd. 4/1/2010, permission for use of land for religious/commercial purpose without conversion of agriculture land by raising construction was withdrawn. In the reply, it was also stated that since the order dtd. 11/11/2009, was passed while discharging judicial functions, the protection under Sec. 3 of the Judges Protection Act, 1985 is available to the petitioner. Representations/notice for demand of justice dtd. 8/11/2013, 27/12/2014 and 26/1/2015 were submitted by the petitioner requesting the respondents to drop the charges levelled against him in the charge-sheet dtd. 23/9/2011, but to no avail.

(3.) Heard learned counsel for the parties and perused the material available on record.