BHAGARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is directed against the notices issued by the Tehsildar, Bali, to the petitioners for removal of encroachment made by them on the land measuring 2.55 Hectare comprising Khasra No. 540, of Village Boya, Tehsil Bali, District Pali, pursuant to the directions issued by this Court vide order dtd. 4/4/2018 passed in DBCW (PIL) No. 4464/2018 (Madho Singh v. The District Collector, Pali and Ors.).

(2.) In the said petition, petitioner therein, Madho Singh, espousing the cause of the public prayed for removal of encroachment made in Khasra Nos. 427, 428, 540 and 596 of Village Boya, categorized in the revenue record as "xxx xxx.

(3.) After due consideration, the Division Bench while disposing of the petition issued directions in the following terms:-