Rajasthan High Court - Jaipur
Feliram Bairwa Son Of Shri Kanhaiya Ram ... vs State Of Rajasthan on 4 September, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 14792/2019
1. Feliram Bairwa Son Of Shri Kanhaiya Ram Bairwa, Aged
About 61 Years, Resident Of Village Jhanjhiya Ka Bas,
Post Abhaneri, Tehsil Baswa, District Dausa, (Raj.)
2. Jagan Lal Son Of Shri Bhonri Lal, Aged About 60 Years,
Resident Of Village Jhanjhiya Ka Bas, Post Abhaneri,
Tehsil Baswa, District Dausa, (Raj.)
3. Kailash Chand Saini Son Of Shri Mool Chand, Aged About
45 Years, Resident Of Village Jhanjhiya Ka Bas, Post
Abhaneri, Tehsil Baswa, District Dausa, (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary, Rural
Development And Panchayatiraj Department, Govt.
Secretariat, Jaipur (Raj.)
2. Secretary Cum Commissioner, Rural Development And
Panchayatiraj Department, Govt. Secretariat, Jaipur (Raj.)
3. Divisional Commissioner, Jaipur Division Jaipur (Raj.)
4. District Collector (Panchayat), District Dausa (Raj.)
5. Sub Divisional Magistrate, Bandikui, District Dausa (Raj)
----Respondents
For Petitioner(s) : Mr. Lakhan Singh Meena on behalf of Mr. Babu Lal Bairwa For Respondent(s) : Mr. Sajit Jakhar, Asst. G.C. HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 04/09/2019 Counsel for the petitioner does not put in appearance as he is expressing his unavailability to argue the case.
I have considered the prayer made in the writ petition. (Downloaded on 06/06/2021 at 07:24:38 PM)
(2 of 2) [CW-14792/2019] The petitioner has prayed to direct the respondents to divide the Gram Panchayat Abhaneri into two Gram Panchayats.
Demarcation of Gram Panchayats and allotting particular villages to a Gram Panchayat is an administrative power of the State Government wherein no judicial review is required and no rights of any person are either taken away or granted on account of formation or division of Gram Panchayats. Gram Panchayats should constiute under Article 243 C of the constitution of India in terms of the State Government Policies.
In view thereof, the writ petition under Article 226 of the Constitution of India would not lie for the prayer as made above.
The writ petition is found to be wholly frivolous and the same is accordingly dismissed.
(SANJEEV PRAKASH SHARMA),J MADAN MEENA /374/284 (Downloaded on 06/06/2021 at 07:24:38 PM) Powered by TCPDF (www.tcpdf.org)