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Judgment
This writ petition is filed by the petitioner seeking following reliefs:-
It is therefore, most humbly and respectfully prayed that this writ petition may kindly be allowed and by an appropriate writ, order or
direction :
(i) The act and action of the respondent authorities ma kindly be condemned for demolishing the house of the petitioner without any
prior notice or information.
(ii) The respondent authorities may kindly be directed to pay the compensation to the petitioner for his house.
(iii) The respondent authorities may kindly be directed to regularize the plot of the petitioner forthwith.
(iv) The respondent authorities may kindly be restrained from interfering in peaceful possession of the petitioner over the plot in
question.
(v) Any other appropriate writ, order or direction which this Hon''ble court deems just and proper may kindly be passed in favour of
the petitioner.
As per the petitioner he was in possession of a piece of land situated in Ward No.40 which is now falling in Ward No.42, Suresia Kacchi Basti,
Hanumangarh Junction, Tehsil and District Hanumangarh since 1993.
It is claimed that he has constructed a Kaccha Pucca house over the said plot and is also in possession of Voter ID Card, Ration Card, etc. It is
further averred that name of the petitioner finds place in the Kacchi Basti Survey conducted in the year 2004 and his name is also figured in the
Rajeev Gandhi Awas Yojna as beneficiary.
It is contended that on 11.08.2017 when the petitioner was on duty in Gogamedhi Mela as Home Guard, the respondent authorities illegally
demolished his house without giving any notice. It is contended that the petitioner has filed a representation before the District Collector,
Hanumangarh on 18.08.2017 with a prayer for taking action against the respondent authorities for their illegal act but no attention was given to the
said representation.
After hearing learned counsel for the petitioner and after going through the material available on record, this Court does not find any case for
interference as the petitioner has failed to show any title over the land from which the respondent authorities have allegedly removed the
encroachment. However, the petitioner is free to avail appropriate remedy available to him under the Civil Law for the action of the respondent
authorities.
With these observations this writ petition is dismissed.