- (1.) We have heard learned counsel for the petitioner and learned Advocate General as well as learned counsel for the respondents.
(2.) In this writ petition filed in public interest, the following prayers have been made:- "It is therefore humbly prayed that this Hon'ble Court may graciously be pleased to call for the entire record relating to the grievances of the villagers and after considering the same may graciously be pleased to admit and allow this PIL in favour of the villagers of village and further be leased to direct the respondent authorities of the State of Rajasthan to take steps for removing illegal encroachments upon the charagah land, gairmumkin rasta and stop illegal mining from the gairmumkin nadi at the village of Kishanpura, Gram Panchayat Nandera, Tehsil Baswa, District Dausa and further also be directed to demarcate the questioned area for the purpose of charagah, gairmumkin and gairmumkin river and also to carry out boundary wall around the questioned area and further be pleased to direct the respondent authorities to initiate criminal proceedings, other legal proceedings for conviction and imposition of punishment on the encroachers under the provisions of law and Rules and grant compensation in lieu of losses, caused due to illegal activities in the questioned area."
(3.) On 27.4.2015, this Court passed an following order as follows:- "This writ petition, in public interest, has been filed by a farmer of the Village Kishanpura, Gram Panchayat Nandera, Tehsil Baswa, District Dausa. He has made a complaint that the land in dispute in Araji Khasra Nos.11, 12, 14, 16 to 23, 66, 67, 92 to 98, 227, 677/13, 1 to 5, 228, 229, 236 and 239, is a 'Charagah' land. There is a Gair Mumkin river and Gair Mumkin Rasta, which is being continuously encroached, and is also being used for mining of 'Bajri', and illegal cutting of the green trees. Let notices of this petition for respondent Nos.1 to 6, be served in the Office of the Advocate General in the High Court, Bench at Jaipur. Issue notice to the respondent Nos.7 to 9. Steps will be taken within a week. The S.D.O., Baswa, District Dausa, will carry out an inspection, and prepare a report on the allegations made in the writ petition. The report will be made a part of the reply, to be filed by the respondent Nos.1 to 6. List on 26.05.2015.";