1. In the wake of onslaught of Covid-19, lawyers have been advised to refrain from coming to the Courts.

2. Learned counsel for the petitioner submits that the issue is squarely covered by the judgment rendered by this court in Purakharam Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.4403/2021) decided on 16.03.2021. The order dated 16.03.2021 reads as follows :-

"In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

The present writ petition has been preferred against the removal of petitioner from ‘Gochar’ land.

Counsel for the petitioner fairly informs this Court that the issue is also being adjudicated by Hon’ble Division Bench of this Court in D.B.C.W. No.18443/2018 (Satpal & Ors. Vs. State & Ors.)

Counsel for the petitioner submits that there are various grave irregularities on the part of State while pursuing the process of removal of encroachment and due process of law has not been adhered. Counsel for the petitioner further submits that not only due process of law has not been adhered to but the respondents are in a hurried manner are trying to remove the petitioner from his possession, which can be explained by him on merits.

This Court on seeing prayer and issue raised by the petitioner in the present writ petition is of the view that since the dispute of removal of encroachment on subject land is already been adjudicated by Hon’ble Division Bench of this Court in D.B.C.W. No.18443/2018 (Satpal & Ors. Vs. State & Ors.), therefore, it would not be appropriate for this Court to make any intervention at this stage, however, in the interest of justice as well as to maintain judicial discipline, the present writ petition is disposed of with liberty to the petitioner to take up his cause before Hon’ble Division Bench, which is already adjudicating the issue in-question.

It is needless to say that all rights of the petitioner shall be subject to final outcome of adjudication in the matter of Satpal (supra)."

2. In light of the aforequoted judgment, the present writ petition is disposed of in the same terms. All pending applications stand disposed of accordingly.