SURESH THANVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard and considered the submissions advanced at bar and, have gone through the material available on record.

(2.) The petitioner Suresh Thanvi has approached this Court by way of this writ petition in the nature of PIL with the following prayers:

(3.) The grievance which the petitioner has raised in this writ petition is that the land reserved for public park is being put to other commercial uses viz. marriages parties, etc. in contravention of the directions given by this Court in the case of Gulab Kothari Vs. State of Rajasthan (D.B. Civil Writ Petition No.1554/2004) decided on 12/1/2017. A grievance has also been raised that unauthorised constructions have been raised on the land in question and hence, the same should be ordered to be demolished.