Sharwan Kumar vs State Of Rajasthan
2021 Latest Caselaw 10273 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7111/2021

Sharwan Kumar S/o Shri Ram, Aged About 65 Years, By Caste Jat, Resident Of Village Delwan, Tehsil Shri Dungargarh, District Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Secretariat, Jaipur.

2. The Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur.

3. District Collector, Bikaner.

4. Sub Division Officer, Shri Dungargarh, Bikaner.

5. Sarpanch, Gram Panchayat Delwan, Panchayat Samiti Shri Dungargarh, Bikaner.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. AR Godara
For Respondent(s)          :



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

07/07/2021

This writ petition has been filed by the petitioner being

aggrieved with the order dated 31.12.2020 passed by the District

Collector, Bikaner whereby, the District Collector, Bikaner has

alloted 0.40 hactare land of village Delwan for the purpose of

construction of Gram Panchayat Bhawan and 0.40 hactare land of

another khasra is recorded as gochar in view of the said allotment.

Learned counsel for the petitioner has submitted that the

petitioner is claiming that the District Collector has alloted the said

land without there being any resolution of the Gram Panchayat

(2 of 2) [CW-7111/2021]

and simply on the basis of the request made by the present

Sarpanch. Learned counsel for the petitioner has further submitted

that though the petitioner has approached the District Collector

and raised his grievance regarding the allotment of land for the

construction of the Gram Panchayat Bhawan and for alloting

another appropriate land for the same, but the District Collector

has not taken into consideration the said representation of the

villagers.

Having heard learned counsel for the petitioner and after

going through the material available on record, I am not inclined

to interfere in this writ petition because this Court is of the opinion

that the matter regarding construction pubic utility building is

purely an administrative matter which is in domain of the

government and its functionaries and further the petitioner has

failed to point out violation of any provision of law/rules in the

allotment of land for the purpose of construction of Gram

Panchayat Bhawan hence, I do not find any merit in this case, and

the writ petition is dismissed.

However, the petitioner is free to move appropriate

representation before the concerned authorities ventilating his

greivances and if any such representation is filed by the petitioner,

it is expected that the said authority shall deal with the same

strictly in accordance with law.

(VIJAY BISHNOI),J

Surabhii/21-

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