BADRINARAYAN MEENA S/O SH. MANGLA RAM MEENA Vs. STATE OF RAJASTHAN THROUGH SECRETARY, PANCHAYATI RAJ DEPARTMENT

JUDGEMENT

(1.) By this writ petition, a prayer is made to restrain the respondents from unwarranted activities on the plot belonging to the petitioner.

(2.) It is stated that a plot was allotted to the petitioner by Gram Panchayat yet the respondents are trying to grab the land and to raise construction of boundaries. Accordingly, the respondents may be restrained to take possession of the land belonging to the petitioner.

(3.) I have considered the submissions and find that the petitioner is having remedy to maintain a suit for permanent injunction where all the factual issues can be looked into and if need be, the commissioner report can also be sought, but, instead of taking efficacious alternative remedy, this writ petition has been filed to invoke the jurisdiction of this Court under Article 226 of the Constitution of India.