- (1.) This writ petition has been filed by the petitioners ostensibly in public interest contending that the charagah land in village Hadota, Gram Panchayat Hadota, Tehsil Chomu, District Jaipur has been allotted to the respondent No. 4 - Mahatma Jyotiba Pholey Vidhyapeeth Samiti, which is going to affect the interest of the villagers adversely as they would not be left with any land for grazing the cattle.
(2.) A show cause notice was issued to the respondents on the aforesaid averment in response to which separate replies have been filed by the respondent-State and the institution - respondent No. 4 - Mahatma Jyotiba Pholey Vidhyapeeth and it has been stated therein that only 4.83 hectares of 1 the land had been allotted to the respondent No. 4 for setting up the institution in the year 2005 and even after the allotment, the balance area of charagaha land would be left to more than 26 hectares in the entire village. Thus, there is sufficient land in village for grazing the cattle.
(3.) The petitioners are dissatisfied with this reply and it was sought to be 1 argued that in one plot of land, bearing khasra No. 1414, the area is 9.40 hectares and out of that if more than 4 hectares has been allotted to the respondent No. 4 - institution, the balance area would not be sufficient for grazing the cattle.;