Rajasthan High Court - Jaipur
Harikrishna Mina S/O Sh. Nathulal Mina vs State Of Rajasthan on 3 October, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition (PIL) No. 18525/2018
Harikrishna Mina S/o Sh. Nathulal Mina, Aged About 38 Years, By
Caste Mina, Resident Of Village Chareda, Tehsil Nangal
Rajawatan, District Dausa, Presently Working As Sarpanch Gram
Panchayat, Chareda, Panchayat Samiti Lawan, District Dausa
(Rajasthan) (Pan No.AUBPM8042M, Mobile No.9414145056)
----Petitioner
Versus
1. State Of Rajasthan, (Revenue Department) Through Addl.
Chief Secretary, Revenue Department, Government Of
Rajasthan, Secretariat, Jaipur
2. The Commissioner, Rural Development And Panchayati
Raj Department, Rajasthan, Secretariat Premises, Jaipur
3. District Collector, District Dausa, Dausa
4. Tehsildar, Tehsil Nangal Rajawatan, District Dausa
5. Gram Panchayat, Baijwadi, Panchayat Samiti Lawan,
District Dausa (Rajasthan) Through Its Sarpanch /
Secretary
----Respondents
For Petitioner(s) : Shri Ganesh Meena
For Respondent(s) :
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Judgment 03/10/2018 This writ petition in the style of Public Interest Litigation has been filed by Harikrishan Mina aggrieved by the fact that the pasture land of Revenue Village Chareda, which earlier form part of Village Chak Chareda has been transferred to Gram Panchayat Baijwadi in the reformation of existing Gram Panchayats and constituting new Gram Panchayats.
(2 of 2) [CW-18525/2018] It is contended that after the aforesaid transfer of the pasture land to revenue Village Chak Chareda, no pasture land has been left with the Village Chareda. It is also argued that Village Chak Chareda does not have any population and the action of the respondents in transferring the pasture land was only with a view to grab the pasture land. The residents of the Gram Panchayat Chareda have constructed Community Centre in the pasture land of Revenue Village Chak Chareda and for that purpose 0.04 hectares land out of total area of 46.16 hectares of khasra no.69 of Village Chak Chareda was set apart for that purpose by the District Collector, Dausa vide order dated 4.4.2011. It is contended that now the residents of village Baijwadi are interfering with the use of that Community Centre by the residents of Village and Gram Panchayat Chareda.
For the dispute like the present one, we do not deem it appropriate to entertain the present petition as PIL. However, the petitioner may approach the Collector, Dausa, who shall examine the grievance of the petitioner and do the needful as warranted by law.
The writ petition is disposed of accordingly. (GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J RS/28 Powered by TCPDF (www.tcpdf.org)