- (1.) This writ petition has been filed seeking setting aside of proposal No. 3 of Gram Panchayat Karnikot and the decision taken/ order passed on 26-5-2010 by the Gram Panchayat Karnikot for issue of Patta No. 9 in favour of Rajeev Gandi Seva Kendra.
(2.) The petitioners claim themselves to be resident of Gram Panchayat Karnikot and aggrieved of the issue of Patta No. 9 dated 26-5- 2010 of a parcel of land ad-measuring 50' X 50' in favour of Rajeev Gandhi Sewa Kendra (herein after 'Kendra') at village Karnikot District Sikar, on the ground that the land in question belongs to Government Primary School Karnikot.
(3.) It is submitted that when the decision to issue the Patta in favour of the Kendra was taken, the villagers of village Karnikot objected to the same, but the Gram Panchayat Karnikot failed to consider the same in accordance with law and illegally proceeded to issue Patta No. 9 in favour of the Kendra. Counsel for the petitioners contends that the villagers had also taken Major-nama on 15-4-2011 to oppose the action of the Gram Panchayat Karnikot in issuance of Patta No. 9 in favour of the Kendra, out of the premises of the School.;