- (1.) HEARD Mr.B.S.Charan, learned counsel for the petitioners and Mr.G.R.Punia, learned Additional Advocate General, appearing on behalf of the respondents.
(2.) PETITIONERS are before this court complaining that the operative portion of the judgment and order dated 4.3.2011 passed in DBCWP No.1048/2011 "Prema Ram vs. State of Raj.", as extracted hereinbelow, has been consciously and wilfully disobeyed by the respondents: "Accordingly, the writ petition is disposed of with the direction to the Collector, Nagaur to look into the matter and to ensure that the encroachments are removed as expeditiously as possible in accordance with law. No costs." The respondents in reply, while denying the accusation, have stated that in compliance of the above order, the respondent No.3 Tehsildar, Nagaur in the presence of the Sarpanch and the prominent villagers launched a drive for removal of the trespassers on 29.11.2012, in course whereof most of the encroachments were removed. According to the respondents, the Sarpanch of the Gram Panchayat and the other prominent persons of the locality also assured the district administration that the remaining encroachments would also be cleared within a short time. However, in view of the delay that was noticed in this regard, the respondent No.3 proceeded to the spot and out of 24 encroachments, 21 were removed with the help of police force and other staff on 3.12.2012. The respondents further stated that out of the remaining three encroachers, who had dwelling houses on the land involved, one more was also removed later.
(3.) IN his additional reply, the respondent No.3 also brought on record the fact that the remaining encroachments had also been removed as well on 18.2.2013.;