Alok Sharma, J. - (1.) Counsel for the petitioner submitted that property of Gram Panchayat Tilanju, Tehsil Malpura District Tonk including the pasture land, land allotted to hospital and designated roads are being constantly encroached and despite representations to the Collector Tonk and the Sub Divisional Officer Tonk no effective actions are being taken which is causing annoyance to the Gram Panchayat and obstructing the discharge of its duties to the public under the Rajasthan Panchayati Raj Act, 1994 (hereafter 'the Act of 1994').
(2.) Reply to petition has been filed on behalf of Tehsildar Malpura and SDM Malpura stating that on complaints received requisite steps have been taken and encroachments removed. And if further encroachments are found they will be similarly removed.
(3.) Mr. Laxmikant Sharma, counsel for the petitioner submitted that no sooner the encroachers are removed, they return, and complaints thereafter are of no avail. He prayed that the respondents be directed to exercise their powers effectively including coercive powers statutorily conferred to ensure that encroachments are not a recurring menace.;