PRATAP SINGH SHEKHAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition in the nature of Public Interest Litigation has been preferred by the petitioner raising a grievance that the private respondents Nos.4, 5, 6 and 7 are indulging in illegal religious conversion of citizens of Ganganagar area and that illegal construction of religious place is being raised on agricultural land in violation of the Rajasthan Religious Building and Places Act 1954. For fortifying this assertion, the petitioner has placed on record certain photographs in an attempt to establish that these lands are recorded as irrigated agricultural lands in the Jamabandi, but construction of religious place is being raised thereupon. However, the photographs give no indication whatsoever that the building for religious purposes is being raised thereupon.

(2.) We are of the firm view that the writ petition has been filed with very vague assertions and involves seriously disputed questions of facts. Hence, the petitioner is given liberty to submit a representation to the competent authority along with a copy of this order for ventilating his grievances. It is expected that such representation shall be considered objectively and decided as per law by a reasoned order within a period of three months from the date of submission thereof. The writ petition is disposed of, accordingly.