DAJA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects ignored.

(2.) Heard learned counsel for the petitioner as well as learned Additional Advocate General for the State.

(3.) Petitioner has made a complaint about the encroachments on Gochar land. Earlier the Jaipur Bench of this Court inJagdish Prasad Meenav.State of Rajasthan[D.B. Civil Writ Petition (PIL) No. 10819/2018 - vide order dated 30.01.2019] took note of the fact that large number of writ petitions were filed before the Court styled as public interest litigation which pertained to encroachments over the pasture land/land of 'Johad'/'talab'/river/river bed/public way/Shamshan/Kabristan etc. and directed the Chief Secretary of the State to devise a permanent mechanism, which should be operational in every district of the State where the concerned District Collector should be required to periodically notify for the information of the general public to lodge the complaints/representations with regard to such encroachments with a specially designated Public Land Protection Cell (for short 'PLPC') for rural areas. It was further directed by this Court that PLPC should be headed by District Collector and function under his direction and supervision. Further direction for the manner in which the PLPC is to function.