Shobhalal Regar vs State Of Rajasthan
2021 Latest Caselaw 15283 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13578/2021

1. Shobhalal Regar S/o Gheesulal Regar, Aged About 43 Years, Ward No.3, Devgarh, District Rajsamand (Raj.), At Present Chairman, Municipal Board Devgarh District Rajsamand (Raj.)

2. Pradeep Singh S/o Ram Singh, Aged About 41 Years, Ward No.15, Rajputon Ka Mohalla, Devgarh District Rajsamand (Raj.), At Present Vice Chairman, Municipal Board Devgarh District Rajsamand (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary To The Government Department Of Local Self, Secretariat Jaipur (Raj.)

2. Municipal Board Devgarh, District Rajsamand (Raj.), Through Its Executive Officer.

3. Krishan Gopal Mali, Executive Officer Municipal Board Devgarh, District Rajsamand (Raj.)

----Respondents

For Petitioner(s) : Mr. B.S. Sandhu, Mr. S.K. Shreemali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

Learned counsel for the petitioners has submitted

that the elections for the Municipal Board, Devgarh (for

short 'the Municipal Board') were held in January, 2021,

however, despite requests made by the petitioners, who

are Chairman and Vice Chairman of the Municipal Board

respectively and several requests made by the members

(2 of 2) [CW-13578/2021]

of the Municipal Board, the Executive Officer has not

convened/called for meeting of the Municipal Board. It is

further submitted that the Executive Officer has not

called for meeting of the Municipal Board only with the

intention to restrain the petitioners and the other

members of the Municipal Board to constitute committees

as per Section 55 of the Rajasthan Municipalities Act,

2009 (for short 'the Act of 2009'). It is also submitted

that on the one hand, the Executive Officer has not called

for meeting of the Municipal Board to constitute

committees under Section 55 of the Act of 2009 and on

the other hand, he has recommended the State

Government for constitution of committees as per the

directions of the local MLA, who belongs to the ruling

party.

Issue notice. Issue notice of the stay petition as well.

In the meantime, effect and operation of the order

dated 23.9.2021 (Annex.18) passed by the State

Government constituting committees of the Municipal

Board, Devgarh, Distt. Rajsamand shall remain stayed.

(VIJAY BISHNOI),J

124-msrathore/-

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