MRS. NORTI Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) By this writ petition, filed in public interest, the petitioner has prayed for a direction to set aside the decision taken by the Jaipur Development Authority in respect of formulating the residential scheme under the name of Hari Vihar over the pasture land falling in Khasra No.516 of Village Panwaliya, Panchayat Samiti Sanganer, Jaipur.

(2.) It is stated that the land is classified as pasture land, and on which a school is running. The Gram Panchayat was also given responsibility for protection of the plantation of trees on the land, and that at present a large number of green trees are standing on the land.

(3.) The petitioner has relied on the Jamabandi (revenue records) to establish that the land in Khasra No.516 is recorded as 'Charagah land'.