DALRAJ DOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed this public interest litigation in connection with illegal encroachment on the pasture land bearing Khasra No. 392, 393, 399, 400 total measuring 222 Bigha, 3 Biswa; Khasra No. 384, 215/1, measuring 10 Bigha, 19 Biswa and Khasra No. 306, 308, 314, 356, 358, 380, 395, 397, Khasra No. 1/1, 1/2, 2/1, 110/1, 243/1 situated at Revenue Village Dehlod, Tehsil Newai, District Tonk.

(2.) Learned counsel for the petitioners has submitted that this Court vide order dated 01.03.2019 passed in Anand Kumar v. State of Rajasthan (D.B.P.I.L. Petition No. 4419/2019) has directed the petitioner therein to approach the respondents by filing a detailed representation, who were further required to examine the grievances of the petitioner therein and do the needful within a period of three months from the date of filing of the representation.

(3.) Order dated 01.03.2019 passed in Anand Kumar v. State of Rajasthan (D.B.P.I.L. Petition No. 4419/2019) reads as under: