VIJAY BISHNOI,J. - (1.) This writ petition is preferred seeking the following reliefs: "1. Impugned proposal No.2 and the minute of meeting dated 05.02.2021n and letter dated 09.02.2021 (Annexure-18) and impugned order dated 123.02.2021 (Annexure-19) may kindly be quashed and set aside. 2. The respondents authorities be directed to accept the offered unutilized school building and land falling Khasra No.569/126 of village Poshal for the purpose of construction of Panchayat Bhawajn Headquarter for Gram Panchayat Poshal or allotment of land surrendered by getting administrative permission of Khasra No.679/432 and 680/432."
(2.) Learned counsel for the petitioner has submitted that earlier lands of Khasra No.679/432 & 680/432 were earmarked for the purpose of construction of Panchayat Bhawan, however, later on, the Gram Sabha of Gram Panchayat has illegally passed a resolution that the Gram Panchayat Bhawan be constructed in Khasra No.106. It is submitted that the said proposal of the Gram Panchayat is accepted by the authorities concerned and they have decided to construct the Gram Panchayat Bhawan of Gram Poshal in Khasra No.106. Learned counsel for the petitioner has submitted that the petitioners and other villagers have already represented themselves before the authorities concerned with a prayer that change of place for the purpose of construction of Gram Panchayat Bhawan is illegal. It is also submitted that the earlier land, proposed for the purpose of construction of Gram Panchayat Bhawan, is more suitable than the new earmarked land. It is, therefore, prayed that the authorities concerned be directed to construct new Panchayat Bhawan in Khasra No.679/432 & 680/432.
(3.) Having heard learned counsel for the petitioner and after going through the material available on record, I do not find any case for interference in this writ petition.;