- (1.) The instant writ petition has been filed by the petitioners for seeking direction against the respondents not to dispossess them from their residential houses/shops. The petitioners have further prayed that long possession/occupation of the petitioners may not be disturbed by the respondents only in the garb of the order dated 6th March, 2020 passed by the Division Bench in the case of Dalraj Doi & Anr. Vs. State of Rajasthan & Ors. (DB Civil Writ Petition (PIL) No.3482/2020).
(2.) Learned counsel for the petitioners submitted that one PIL in the name of Dalraj Doi was filed before this Court alleging illegal encroachment on the pasture land of different khasra numbers, including Khasra No.314, situated at revenue Village Dehlod, Tehsil Niwai, District Tonk.
(3.) Learned counsel submitted that this Court did not entertain the writ petition and only directed the petitioners in the PIL to approach the District Collector, Tonk by filing a detailed representation and in that case, grievances of the petitioners were to be examined by the District Collector within the period of three months.;