HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 18277/2024
1. Jai Singh S/o Shri Sriram, Aged About 61 Years, R/o Village Keharpura, Haminpur, Jhunjhunu, District Jhunjhunu- 333031 (Rajasthan).
2. Ashish Kumar S/o Shri Chandar Bhan, Aged About 31 Years, R/o Village Keharpura, Haminpur, Jhunjhunu, District Jhunjhunu- 333031 (Rajasthan). ----Petitioners
Versus
1. The State Of Rajasthan, Through Its Principal Secretary, Department Of Revenue, Secretariate, Jaipur (Raj.)
2. The Registrar, Board Of Revenue, Ajmer, District Ajmer (Raj.).
3. The District Collector, Jhunjhunu, District Jhunjhunu (Rajasthan).
4. The Sub-Divisional Officer, Chirawa, Jhunjhunu, District Jhunjhunu (Raj.).
5. The Tehsildar, Tehsil Pilani, District Jhunjhunu (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order
02/01/2025
Amended cause title is taken on record. This writ petition is directed against inaction of the respondents in not removing the illegal encroachment on the land of Khasra number, as described in the memo of the writ petition, recorded in the revenue record as "Gair Mumkin Johad" despite submission of legal notice.
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[CW-18277/2024] This writ petition is disposed of in following term(s) as requested by the learned counsel for the petitioners:-
The District Collector, Jhunjhunu is directed to take a conscious decision on the legal notice dated 08.07.2024 served upon him/her in the light of directions issued by a Division Bench of this Court in the case of Jagdish Prasad Meena & Ors. versus State of Rajasthan & Ors.: DB Civil Writ Petition (PIL) No.10819/2018.
Pending application(s), if any, also stands disposed of.
(MAHENDAR KUMAR GOYAL),J
Manish/11
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