Borunda Truck Transport Seva Samiti vs Gram Panchayat (2026:Rj-Jd:12724)
2026 Latest Caselaw 4095 Raj

Rajasthan High Court - Jodhpur

Borunda Truck Transport Seva Samiti vs Gram Panchayat (2026:Rj-Jd:12724) on 17 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:12724]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3434/2026

Borunda Truck Transport Seva Samiti, Borunda Through Its Vice
President Shri Ganpat Singh Tak S/o Shri Sugan Singh Tak, Aged
About 66 Years, R/o Village Borunda, Tehsil Piparcity, District
Jodhpur (Raj.).
                                                                     ----Petitioner
                                      Versus
1.       Gram Panchayat, Borunda, Tehsil Pipar City, District
         Jodhpur (Raj.).
2.       Block Development Officer, Pipar City, Jodhpur.
3.       Sub-Divisional Officer, Pipar City, Jodhpur.
4.       District Collector, Jodhpur.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Rohitash Singh Rathore
For Respondent(s)          :     --



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

17/03/2026

1. By way of filing the present writ petition, the petitioner has

prayed for the following reliefs:-

"It is, therefore, humbly and respectfully prayed that this writ petition of the Petitioner may kindly be allowed: -

A. By an appropriate writ order or direction, the respondents Authorities may kindly be directed to clear all four passage of the complex of the petitioner union/samiti an it appears in the map annexed. B. By an appropriate writ, order or direction. the respondent authorities may kindly be directed to demolish/remove construction keepers the illegal raised by the local shop and residents on passages and of the complex of the parking space petitioner union/samiti. C. Any other appropriate writ, order or direction, which this Hon'ble Court may deem just and proper in the facts and circumstances of the case, may kindly be passed in favour of the Petitioners. D. Writ petition filed by the Petitioner may kindly be allowed with costs."

2. After hearing learned counsel for the petitioner, this Court

deems it just and proper to dispose of the present writ petition

(Uploaded on 17/03/2026 at 05:56:00 PM)

[2026:RJ-JD:12724] (2 of 2) [CW-3434/2026]

with a direction to the petitioner to file a fresh representation

before SDM/SDO, Pipar City raising his grievances. Upon receipt of

such representation, the SDM/SDO, Pipar City shall consider and

decide the same in accordance with law as expeditiously as

possible preferably within a period of eight weeks from receipt

thereof.

3. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievances and the same may

not be construed to be an order to decide the representation in a

particular manner.

4. With the aforesaid direction, the instant writ petition as well

as the stay petition(s) if any, also stand disposed of.

(KULDEEP MATHUR),J 72-sonia/-

(Uploaded on 17/03/2026 at 05:56:00 PM)

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