RAGHUNATH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners approached this Court in public interest alleging existence of encroachment on Khasra Nos. 238, 169, 172, 178-179 and 181, Village Mandal Jodha, Tehsil Degana, District Nagaur.

(2.) At the time of entertaining this petition on 27/3/2019, following order was made :

(3.) Reply has been filed by the first respondent, alleging that others have encroached upon the public land; the petitioners denied the allegation but, at the same time, admitted that some encroachment in and around the khasra numbers exist. It is also stated that regular local proceedings have been initiated for removal of encroachment upon public land. Furthermore, it is stated as follows: