Rajasthan High Court - Jaipur
Shivram Meena And Ors vs State Of Raj And Ors on 12 December, 2017
Author: M.N.Bhandari
Bench: M.N.Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Writ Miscellaneous Application No. 648 / 2017
Petitioners:-
1. Shivram Meena S/o Shri Gangabishan Meena, Aged About 40
Years, By Caste Meena, Resident of Meenapara, Tehsil
Baswa, Dist. Dausa.
2. Roshan Saini S/o Shri Punya Ram Saini, Aged About 36
Years, By Caste Mali, Resident of Meenapara, Tehsil Baswa,
Dist. Dausa.
3. Laxman S/o Late Shri Bhourya, Aged About 75 Years, By
Caste Mali, Resident of Meenapara, Tehsil Baswa, Dist.
Dausa.
Versus
Respondents:-
1. State of Rajasthan through Chief Secretary, Govt. of Rajasthan, Secretariat, Jaipur, Rajasthan.
2. The Principal Secretary, Department of Panchyati Raj. Govt.
of Rajasthan, Government Secretariat, Jaipur, Rajasthan.
3. The Collector, Dausa, Rajasthan.
4. The Tehsildar, Tehsil Baswa, Dist. Dausa, Rajasthan.
5. The Sarpanch, Gram Panchyat, Pundarpada, Tehsil Baswa, Dist. Dausa, Rajasthan.
...Respondents in Writ Petition.
Applicants:-
1. Vinod Son of Harinarayan, Aged 26 Yrs.
2. Babulal Son of Ananda, Aged 60 Yrs, Plot No. 60.
3. Mahender Son of Kanhaiyalal, Aged 24 Yrs 4. Birbal Son Ganguram, Aged 60 Yrs, Plot No. 61
5. Rajendra Son of Hariram, Aged 25 Yrs
6. Moolchand Son of Hariram, Aged 30 Yrs, Plot No. 61
7. Mukesh Son of Hariram, Aged 26 Yrs, Plot No. 61
8. Mukesh Son of Kanhaiyalal, Aged 26 Yrs, Plot No. 64
9. Mohan Lal Son of Ramnarayan, Age 26 Yrs
10. Bishanlal Son of Ramnarayan, Aged 24 Yrs. Plot No. 61 (2 of 4) [WMAP-648/2017]
11. Arjunlal Son of Shravanlal Aged 40 Yrs
12. Suresh Son of Mangilal, Aged 28 Yrs. Plot No. 71
13. Sohan Son of Mangilal, Aged 35 Yrs. Plot No. 71
14. Narendra Son of Ramesh , Aged 32 Yrs, Plot No. 12 15. Lalit Son of Ramesh, Aged 28 Yrs, Plot No. 02
16. Harinarayan Son of Punyaram, Aged 50 Yrs, Plot No. 63
17. Kailash Son of Kanhaiyalal, Aged 28 Yrs, Plot No. 70 18. Puran Son of Hetram, Aged 30 Yrs, Plot No. 62
19. Naresh Son of Birbal, Aged 35 Yrs, Plot No. 63
20. Sunil Kumar Bairwa Son of Birbal, Aged 24 Yrs, Plot No. 63 21. Pinky Son of Birbal, Aged 28 Yrs, Plot No. 63
22. Tarachand Son of Shriram, Aged 28 Yrs
23. Lal Chand Son of Shriram, Aged 24 Yrs
24. Jagdish Son of Punyaram, Aged 55 Yrs, Plot No. 63
25. Lakshman Son of Shravanlal, Aged 45 Yrs, Plot No. 61
26. Chatram Son of Baluram, Aged 24 Yrs, Plot No. 68
27. Mangilal Son of Ananda, Aged 55 Yrs
28. Ratanlal Son of Mangilal, Aged 24 Yrs, Plot No. 60
29. Mahendra Son of Puranmal, Aged 24 Yrs, Plot No. 61
30. Vijendra Son of Puranmal, Aged 26 Yrs, Plot No. 61
31. Rajendra Son of Ramkishan, Aged 28 Yrs, Plot No. 73
32. Punaram Son of Ramkishan, Aged 30 Yrs, Plot No. 73
33. Omprakash Son of Kanhaiya Lal, Aged 35, Plot No. 6
34. Kanhiya, Son of Ramsi, Aged 60 Yrs, Plot No. 64
35. Harphool, Son of Brijmohan, Aged 28 Yrs, Plot No. 73
36. Ramswaroop, Son of Harsahay, Aged 55 Yrs, Plot No. 01
37. Rajesh, Son of Ramswaroop, Aged 28 Yrs, Plot No. 58
38. Bhagwan Sahay, Son of Bishnya, Aged 26 Yrs, Plot No. 65
39. Chandu Lal, Son of Ananda, Aged 45 Yrs, Plot No. 60
40. Ummed, Son of Khyaliram, Aged 38 Yrs, Plot No. 66
41. Lekhraj, Son of Khyaliram, Aged 34 Yrs. Plot No. 66
42. Khyaliram, Son of Chhajuram, Aged 55 Yrs, Plot No. 66
43. Rameshwar, Son of Ramsahay, Aged 45 Yrs, Plot No. 75
44. Kishan, Son of Ramsahay, Aged 55 Yrs
45. Mahesh, Son of Ramswaroop, Aged 25 Yrs, Plot No. 58
46. Hareti Lal, Son of Kanhaiya Aged 40 Yrs, Plot No. 02 (3 of 4) [WMAP-648/2017]
47. Ramkishan, Son of Kishorya, Aged 65 Yrs
48. Kailash, Son of Bishan Lal, Aged 24 Yrs, Plot No. 65.
All Residents of Village Meenapara, Pundarpada, Bairwa Ki Dhani, Tehsil Baswa, Dist. Dausa, Rajasthan. _____________________________________________________ For Petitioner(s) : Mr.Kapil Sharma For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE M.N.BHANDARI Order 12/12/2017 This miscellaneous application has been filed to seek recalling of the order dated 10 th May, 2017. It is on the ground that the petitioners are having houses on the pasture land thus should not be dispossessed.
Learned counsel for the petitioners could not show title of the land, though, made a reference of the loan provided by the Government to Indira Awas Beneficiaries, but, Annexure - 7 is an unsigned document and, otherwise, in view of the judgment of the Apex Court in the case of Jagpal Singh & Ors. Vs. State of Punjab & Ors. reported in (2011) 11 SCC 396, regularisation or allotment of the pasture land is not permissible.
In view of the above, I do not find any reason to recall the order dated 10th May, 2017, as otherwise, the direction therein is only to remove encroachment, if exists, on the pasture land, that too, in accordance to the provisions of law.
The miscellaneous application is accordingly dismissed.
(4 of 4) [WMAP-648/2017] (M.N.BHANDARI) J.
Preeti, PA/10