DEV LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant Public Interest Litigation petition has been filed with the following prayer:-

(2.) In that view of the matter, the writ petition stands disposed off, in view of the directions issued by the Division Bench in the matter of Jagdish Prashad Meena (supra) and the petitioner is at liberty to make a representation before PLPC and the respondents are directed to decide the same within a period of two months.

(3.) It is further directed that in the inquiry for removal of encroachment, the persons, who are alleged to be encroachers, shall be afforded an opportunity of hearing.