HARI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed with the following prayer:-

(2.) Succinctly stated, the facts of the case are that the petitioners, who have been residing on Khasra No. 5, situated at Chopasni Jagir, have constructed kacha-pakka houses and have been living there for the past 15 to 20 years. They possess electricity connections, Aadhaar Cards, Ration Cards, and Voter ID Cards. A complaint was submitted to the District Vigilance Committee, alleging, inter alia, certain encroachments over the catchment area of the Ummed Sagar Dam. Consequently, on 17/4/2025, the Committee decided to remove the petitioners from the area in question, treating them as encroachers. Notices were issued, to which the petitioners submitted replies. However, the respondents have now begun dislodging the petitioners from the land in question without providing any alternative shelter. Hence, this petition.

(3.) Learned counsel for the petitioners submits that the petitioners have been in occupation of land falling in Khasra No. 5 of Chopasni Jagir for the past 1520 years, during which time they constructed residential houses and obtained electricity connections. The petitioners also hold Aadhaar Cards, Ration Cards, and Voter ID Cards, which reflect their possession of the land in question.