Arun Bhansali, J. - (1.) This writ petition has been filed with the prayer that the delimitation of wards for Municipal Board, Taranagar, Churu, be done as per Annex.5 to 7 and be notified accordingly.
(2.) Further a direction has been sought that the recommendation made after the decision of this Court be not accepted qua the reconstitution of the wards for said Municipal Board, Taranagar and the State be restrained from issuing fresh reconstitution or reconstitute the wards as per the desires of the persons, who have raised objections.
(3.) It is inter alia indicated in the writ petition that the petitioner had approached this Court earlier by filing SBCWP No.13874/2019, which petition came to be decided by order dated 18.9.2019 based on the communication dated 21.8.2019 issued by the Director, Local Self Government, with the submission that the petitioner's grievance has been redressed. Based on which, the petition was disposed of and it was directed that if any of the petitioner's grievance remains, he shall be free to take appropriate remedies.;