PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs :- "(i) the impugned order dated 31.01.2020 (Ann.15) passed by District Collector, Jodhpur may kindly be declared highly illegal, arbitrary, unjust and same may kindly be quashed and set aside. (ii) the respondent District Collector, Jodhpur may kindly be directed to redraw the lot for reservations of wards of Panchayat Samiti Aau in pursuance of the wards formed vide notification dated 28.01.2020 (Ann.14) (iii) Any other appropriate writ, order or direction which this Hon'ble Court deems just and proper may kindly be passed in favour of the petitioner."
(3.) Learned counsel for the petitioner submitted that the petitioner is a resident of Village Krishan Nagar, which is a part of the newly created Panchayat Samiti, Aau.;