PRADEEP NANDRAJOG,J. - (1.) Filed in public interest grievance is to the encroachments on land comprised in Khasra No.279, 306, 307, 334 and 354 in village Tausar. Jamabandi annexed as Annexure-1 to the writ petition shows that land is 'Gair Mumkin Gochar' land i.e. grazing land for the benefits of all villagers.
(2.) Various representations made to the Collector have been annexed with the writ petition and the grievance is that the Collector is not looking into the representations. Photographs filed along with the writ petition show permanent constructions being made.
(3.) Whether photographs pertain to the site are not has to be determined by the competent authority. Suffice to it state that it is the duty of the Collector to ensure that no encroachments are made on Gochar land.;