MOHAMMAD RAFIQ,J. - (1.) This Court passed an order on 31st July, 2018 in Writ Petition No. 390/2015 and other connected matters listed on that date, directing the respondent-State to remove the encroachments from Shastri Nagar Kabristan, Jaipur. It was directed that land for the Kabristan has been admitted to be 33 bigha, 15 biswa, which is required to be vacated immediately. It was also observed that there were also encroachments on the balance land of 6 bigha and 13 biswa. This Court therefore directed that unless possession holders show their title, they will not be allowed to remain in possession and would be removed from the land of Kabristan.
(2.) Learned counsel appearing on behalf of the petitioners in Civil Writ Petition Nos. 827/2017, 1629/2017, 1689/2017, 1690/2017, 10104/2017, 12453/2018 and 12828/2018 submitted that it was in the context of encroachments of Shastri Nagar Kabristan that this Court directed that all the matters of Kabristan be listed before the Division Bench and no matter will be placed before the Single Judge. Office has also listed matters of Kabristan pertaining to different parts of the State, rather than listing matters pertaining to Shastri Nagar Kabristan only before the Division Bench.
(3.) In view of above, Civil Writ Petition Nos. 827/2017, 1629/2017, 1689/2017, 1690/2017, 10104/2017, 12453/2018 and 12828/2018 are ordered to be detached/de-linked from the bunch of petitions listed today before the Court and the same may be listed before the regular Single Bench as the intention of this Court is only to ensure compliance of it's order dated 31st July, 2018 and to see that matter pertaining to Shastri Nagar Kabristan is listed before the Single Bench to avoid the possibility of any conflicting orders.;