KRISHAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present public interest petition the grievance urged is that'Gochar' lands are being used for non-agricultural purposes which is contrary to the provision of Rajasthan Tenancy Act, 1955.

(2.) The State has sought liberty to file an additional affidavit. The additional affidavit filed is taken on record. The relevant extract of the affidavit read as follows :-

(3.) During the course of hearing, an order of State Government dtd. 30/7/2019 permitting use of the concerned land for non-agricultural purposes and reserving land to the extent of 68.13 Bigha as alternative land in terms of the proviso to Rule 7(2) of the Rajasthan Land Tenancy Rules has been produced, and the same is hereby taken on record.