Jaswant Singh vs State Of Rajasthan
2021 Latest Caselaw 15664 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12644/2019

Jaswant Singh S/o Jangir Singh, Aged About 72 Years, Resident Of Handa Colony (22 P.S.), Raisinghnagar, District Sri Ganganagar (Raj.).

----Petitioner Versus

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

2. Director, Local Self Government, Department Of Local Bodies, Rajasthan, Jaipur.

3. District Collector, Sri Ganganagar.

4. Sub Divisional Officer, Raisinghnagar, District Sri Ganganagar (Raj.).

5. The Chief Executive Officer - Cum Authorized Officer, Municipality, Raisinghnagar, District Sri Ganganagar, (Raj.).

6. The Commissioner, State Election Commission, Rajasthan, Jaipur.

                                                                    ----Respondents


For Petitioner(s)           :     Mr. Hans Raj
For Respondent(s)           :     Mr. Sunil Benilwal, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment/Order

18/10/2021

The present writ petition has been filed with the following

prayers :-

" (a) the impugned draft of delimitation of wards for Municipality, Raisinghnagar issued by respondent No.5 (Annexure-3) and all consequential notification or orders (if any) relating to holding the Municipal Election, 2019 of Raisingnagar Municipality may kindly be quashed and set-aside.

(2 of 2) [CW-12644/2019]

(b) the respondents may kindly be directed to publish the draft of delimitation of wards for Municipality, Raisingnagar afresh after including the Handa Colony, (22 P.S.), Tehsil Raisinghnagar, District Sri Ganganagar in the draft of delimitation after following the Statutory provisions and guidelines/instructions and then to invite objections thereon afresh."

Learned counsel for the petitioner submits that since the

Election of Raisinghnagar Municipality, 2019 is already over,

therefore, he does not want to press this petition with liberty to

move appropriate representation for redressal of his grievances

before the competent authority.

Learned counsel for the respondents submits that in case the

representation is filed for the redressal of the grievances before

the appropriate competent authority, the same will be dealt with in

accordance with law.

Considering the submissions made at the Bar, the present

writ petition is dismissed as not pressed with the liberty as

aforesaid.

(VINIT KUMAR MATHUR),J 3-SunilS/-

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