SATYENDRA SINGH Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) We haver heard learned counsel appearing for the parties.

(2.) By this writ petition, the petitioner has made the following prayers:-

(3.) In pursuance to the order dated 17.3.2015, the Sub Divisional Officer, Buhana District Jhunjhunu has carried out the inspection on 2.4.2015, after taking direction from the District Collector, Jhunjhunu. In his report dated 6.4.2015, he has categorically stated that despite the status quo orders dated 28.10.2013 and 6.11.2013 and the order passed on 17.3.2015, by which the constructions were stopped, the University is carrying on the constructions unabated. He found fresh construction materials including bajri, rodi, cement, tiles, pipe, aluminum widows etc. on the spot. He also found on the the date of inspection that even the cement had not dried up and the constructions were made 2-3 days before. The gates of the doors were locked to carry out the constructions inside including flooring and light fittings. At a little distance from the building, the machine of making cement bricks/tiles interlocks, structures and bricks were also found. The Sub Divisional Officer took phonographs and also made video-graphy of the entire inspection. The site inspection report dated 2.4.2015 showing the details of the constructions made from 2012 to 2015 of four floors of the building, photographs, DVD etc. have been annexed with the report dated 6.4.2015.