Narendra Kumar Jain, J. - (1.) HEARD the learned counsel for Petitioners.
(2.) PETITIONERS have preferred this writ petition with a prayer to issue an appropriate writ, order or direction directing the Respondents to remove encroachment from pasture land bearing Khasra Nos. 11 and 89, land of playground bearing Khasra No. 122/2 of Government Upper Primary School, Dhani Sampat Singh and land of burial ground bearing Khasra No. 122, situated at Dhani Sampat Singh, Tehsil Buhana, District Jhunjhunu. It is pleaded in the writ petition that Petitioners are resident of Village Dhani Sampat Singh, Gram Panchayat Kajalan, Panchayat Samiti Buhana, District Jhunjhunu, the aforesaid land has been encroached upon by number of persons, Petitioners approached the Respondents for taking necessary action in this regard, but No. action has been taken by them, thereafter Petitioners submitted a written representation (Annexure -4) to the District Collector, Jhunjhunu, but No. action was taken and ultimately, Petitioners served a notice for demand of justice in this behalf dated 08.03.2011 (Annexure -7) before coming to this Court, but even after expiry of more than five months, No. action has been taken by the Respondents, therefore, Petitioners have preferred this writ petition.
(3.) I have considered the submissions of the learned counsel for Petitioners and examined the contents of writ petition as well as documents annexed with the writ petition and I find that despite representation of Petitioners and resolution of Gram Panchayat, Respondents have not taken any action in respect of encroachment made on the above referred land, whereas it was a duty of the Respondents to take necessary action in this regard in accordance with law. Petitioners also sent a notice for demand of justice, but No. heed was given to it.;