NATHU RAM GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The State's reply shows that the allegations in the writ petition with respect to encroachment on Gair Mumkin Escape, are true. The State, however, submits that the various individuals have not only approached this Court but also approached the Board of Revenue and have also obtained status-quo order.

(2.) The information given by the State in tabular form in extract is reproduced below:

(3.) In view of the above, the Single Bench dealing with the SBCWP Nos. 4848/2019, 4714/2019, 4837/2019 and 5601/2004 is requested to decide the writ petitions expeditiously.