- (1.) Grievance of the petitioner is that cognizance of the notice (Annexure-2) is not being taken by the District Collector. As per the petitioner there is an encroachment on Gochar land comprised in Khasra No.1792, Village Singod Khurd. Jamabandi (Annexure-1) would show that the land comprised in Khasra No.1792 is Charagah land.
(2.) We dispose of the petition directing the District Collector, Jaipur to treat the writ petition as a representation to him and take necessary action. If encroachment is found action as per law against the encroachee would be taken. The petitioner shall obtain a certified copy of the present decision and along with the writ petition and the annexures submit the same in the Office of the District Collector, Jaipur, who shall then comply with the mandamus issued.;