MOHINI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this writ petition for the following reliefs:-

(2.) The petitioner has preferred this writ petition on the count that when she went to raise construction on her premises, she received letter dtd. 22/2/2019 (Annex.4) wherein SHO, P.S. Kotwali, Jaisalmer stated that the petitioner's property i.e. House No. 2999, Bhaiya Pada, Jaisalmer has certain issue with persons belonging to a particular community and, therefore, the petitioner should make necessary construction only if the demonstrators in-question give consent to such construction.

(3.) Mr. Karan Singh Rajpurohit, learned Additional Advocate General, appearing submits that the letter dtd. 22/2/2019 on the basis of which apprehensions is being raised by the petitioner is a forged one and such a letter has not been issued by the Authority concerned. Learned AAG further assures this Court that inquiry/ investigation has been initiated by the Police Department as regard who is author of that document. Learned AAG further submits that if the petitioner makes any construction/renovation/repairs etc., in accordance with law, then she shall be given proper protection by the SHO, P.S. Kotwali, Jaisalmer and appropriate steps shall be taken to ensure that no law and order problem arises. Learned AAG has produced status report dtd. 20/5/2019 received from the office of Dy. SP Circle Jaisalmer, which is taken on record.