RATAN SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition in the nature of Public Interest

(2.) The petitioner has raised a grievance against the action ofthe respondents in using 2.10 Bighas of Gochar land bearing Khasra No.313 at Village Lorta Haridasota, Tehsil Sekhala, District Jodhpur for the purpose of raising construction of a Panchayat Bhawan.

(3.) We have heard and considered the submissions advanced by learned counsel representing the petitioners and the learned AAG and, have gone through the material available on record.