- (1.) This writ petition in the form of public interest litigation has been filed by petitioners, who are residents of village Radoli, post Saingarpura, Tehsil and District Karauli, praying for a direction to the respondent authorities to ensure demolition of illegal encroachment upon the land bearing khasra no.987/1 measuring 222 bigha situated at village Chhitar-ki-Jhopadi, Halka Saingarpura, land bearing khasra no.1459 measuring 118 bigha situated at village and Halka Saingarpura and land bearing khasra no.111 measuring 104 bigha as also land bearing khasra no.241 measuring 183 bigha, situated at village Aadihudpura, Halka Saingarpura, Tehsil and District Karauli.
(2.) It is contended that the petitioners are social activists and have been regularly participating in the social activities. They use to protest illegal activities being carried by antisocial persons. They are active members of the concerned Gram Panchayat. The petitioners and other villagers submitted a representation to the respondent authorities with regard to the pasture lands, referred to above, to get the same free from illegal encroachment, owing to which the local residents of the villages have been suffering a lot as the area of pasture land has been reduced, which affected their cattle. The respondent authorities on the said representation have not taken any step to ensure removal of encroachment on the lands in question. Hence this writ petition.
(3.) Learned counsel has cited a judgment of the Supreme Court in Jagpal Singh and Others Vs. State of Punjab and Others - (2011) 11 SCC 396 and submitted that therein the Supreme Court has directed all the State Government to prepare a scheme for eviction of illegal/unauthorized occupants.;