VIJAY BISHNOI,J. - (1.) This writ petition has been filed by the petitioner with the following prayers:
(2.) It is, therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to allow the writ petition, call for the record and :- i) By an appropriate writ, order or direction, the impugned order dated 20.04.2021 (Annex-10) passed by the Sub Divisional Officer, Shiv may kindly be quashed and set aside. ii) By an appropriate writ, order or direction, the respondents be restrained to raise further construction at the said proposed land i.e. Khasra No. 336 for construction of Gram Panchayat Bhawan and status quo in this regard, may kindly be ordered to be maintained. iii) By an appropriate writ, order or direction, the respondents may kindly be directed to build the Panchayat Bhawan at Khasra no. 376/239 which was eariler allotted vide order dated 02.09.2020 for the construction of Panchayat Bhawan. iv) Without prejudice from above prayer, by an appropriate writ, order or direction, the respondents may kindly be directed that a lot the new land nearest and suitable place of the all villages of the Gram Panchayat, Laxmipura. v) Any other appropriate order or direction which this Hon'ble Court may deem fit just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. vi) Costs of the writ petition may kindly be awarded to the petitioner.
(3.) Learned counsel for the petitioner has submitted that earlier, the land of Khasra No.376/239 was earmarked for the purpose of construction of Panchayat Bhawan, however later on, the Gram Panchayat Laxmipur, Panchayat Samiti Shiv had passed a resolution and requested the authorities concerned to allot land of Khasra No.336 for the purpose of construction of Gram Panchayat Bhawan and the authorities concerned, considering the request of the Gram Panchayat, had allotted 2.10 bighas of Khasra No.336 for the construction of Gram Panchayat Bhawan, where the Gram Panchayat is now raising construction.;