JAGDISH PRASAD MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Application No. 97071/2018 has been filed for taking on record legal heirs of deceased-Respondent No. 9, Ram Phool Meena. For the reasons mentioned in the application, the application is allowed. Legal heirs of deceased-Respondent No. 9 are taken on record. Amended Cause Title annexed with the application be taken on record.

(2.) Mr. Mohar Pal Meena, learned counsel, who appears on behalf of Respondent No. 17 and 20, submits that he will take instructions of legal heirs of Respondent No. 9 and file Vakalatnama on their behalf.

(3.) Mr. Anil Mehta, learned Additional Advocate General submits that private respondents have already been evicted from the pasture land where they were sitting as trespassers and in fact, they have been punished under Sec. 91 of the Rajasthan Land Revenue Act, 1956 vide order dt. 7/11/2017 passed by the Tehsildar concerned with sentence of 90 days and penalty equal to 50 times of the land revenue which comes to Rs.23.00.