Moda Ram Bhadu vs State Of Rajasthan (2023:Rj-Jd:39915)
2023 Latest Caselaw 9946 Raj

Rajasthan High Court - Jodhpur

Moda Ram Bhadu vs State Of Rajasthan (2023:Rj-Jd:39915) on 21 November, 2023

Author: Rekha Borana

Bench: Rekha Borana

[2023:RJ-JD:39915]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 486/2020

1.       Moda Ram Bhadu S/o Shri Dharma Ram Bhadu, Aged
         About 45 Years, R/o Kukano Ki Dhani, Post Alay, Tehsil
         And District Nagaur, Rajasthan.
2.       Shankr Lal S/o Shri Hardas Ram, Aged About 50 Years, R/
         o Dhundhwalo Ki Dhani, Tehsil And District Nagaur,
         Rajasthan.
3.       Hema Ram S/o Shri Bhiya Ram, Aged About 54 Years, R/o
         Dhundhwalo Ki Dhani, Tehsil And District Nagaur,
         Rajasthan.
4.       Amana Ram S/o Shri Jora Ram, Aged About 62 Years, R/o
         Dhundhwalo Ki Dhani, Tehsil And District Nagaur,
         Rajasthan.
5.       Kesa Ram S/o Shri Dhana Ram, Aged About 52 Years, R/o
         Naya Gaon, Tehsil And District Nagaur, Rajasthan.
                                                                       ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Additional Chief Secretary To
         The Government Of Rajasthan, Rural Development And
         Panchayati    Raj   Department,    Secretariat,    Jaipur,
         Rajasthan.
2.       District Collector Nagaur, District Nagaur, Rajasthan.
3.       Chief Executive Officer, Zila Parishad Nagaur, District
         Nagaur, Rajasthan.
4.       Sub Divisional Officer, Nagaur, District Nagaur, Rajasthan.
5.       Development Officer, Panchayat Samiti Nagaur, District
         Nagaur, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Sajjan Singh Rathore
For Respondent(s)             :     Mr. Sunil Beniwal, AAG



              HON'BLE MS. JUSTICE REKHA BORANA

Judgment

21/11/2023

1. The present writ petition had been preferred for seeking a

direction to the respondent Department to start the construction

of the Panchayat Bhawan of Gram Panchayat Dhundhwalo Ki Dhani

on the land in khasra No.1705/1788.

[2023:RJ-JD:39915] (2 of 2) [CW-486/2020]

2. Learned counsel for the petitioners submits that after filing of

the present writ petition, vide order dated 24.06.2020 as issued

by the State Department, a decision has been taken that the

Gram Panchayat Bhawan would be constructed on the same site.

3. It has further been submitted that even the writ petition

assailing the order dated 24.06.2020 by certain persons has been

dismissed.

4. Learned counsel for the respondents does not refute the

above submission and he rather admits that the decision has been

taken by the State Government to construct the Gram Panchayat

Bhawan on the said land.

5. In view of the submissions made, the present writ petition is

disposed of. However, it is expected of the State authority to act

upon its decision within a reasonable time and take it to a logical

conclusion.

6. Stay petition and all pending applications, if any, also stand

dismissed.

(REKHA BORANA),J 12-KashishS/-

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