- (1.) Petitioners, residents of Village Harshwara, Tehsil Raniwara, District Jalore, have ventilated their grievances by this writ petition against the order dated 25 th August, 2014 (Annex.5) passed by the District Collector, Jalore. From the facts averred, in the writ petition, it emerges out that earlier Village Harshwara was part of Gram Panchayat Kuda. In order to make alterations in the limits of panchayati raj institutions, the State Government on its own motion exercised power under Section 101 of the Rajasthan Panchayati Raj Act, 1994 (for short, 'Act of 1994') and thereupon Panchayati Raj Department issued a2 circular on 11th July, 2014, which was addressed to all the District Collectors of Rajasthan for the proposed alterations.
(2.) The requisite time table was also prescribed in the Circular. Subsequently, on 21 st July, 2014, certain guidelines were issued for making such alterations followed by yet another communication dated 8 th August, 2014 for strict adherence of guidelines. Pursuant to circular/guidelines, the District Collector, Jalore, on 12 th August, 2014, issued a notice inviting objections and the same was also displayed on the website of the Collectorate accompanying the list of Gram Panchayats and proposed alterations in the limits of gram panchayats/creation of new gram panchayats within Panchayat Samiti Raniwara. As per the list, Gram Panchayat Kuda, which was having population of 9510, was proposed to be bifurcated into two gram panchayats, i.e., Gram Panchayat Kuda already in existence, and creation of a new Gram Panchayat Harshwara. Details about the population of respective Gram Panchayats were incorporated in the list.
(3.) It appears that due to some ministerial error, instead of gram panchayat Metriwara, it was mentioned as Gram Panchayat Harshwara in the list. Immediately on realizing this mistake, the District Collector, Jalore issued a corrigendum in the form of letter/order dated 25th August,3 2014, which is impugned in the present writ petition. In the letter dated 25 th August, 2014, the District Collector has clarified that due to bona fide mistake, proposed newly created gram panchayat was shown at Harshwara, whereas, in fact, it was intended for Metriwada. Against Corrigendum (Annex.5), villagers of Harshwara including Sarpanch of Gram Panchayat Kuda submitted a representation. Pradhan of Panchayat Samiti Raniwara also ventilated his grievance, in this behalf, before the District Collector. From the averments contained in the writ petition, it is not borne out that how and in what manner representation of the villagers of Harshwara is considered by the District Collector, Jalore. From the pleadings, it can be gathered that still the said representation as well as the letter of Pradhan, Panchayat Samiti, Raniwara is under consideration before the District Collector Jalore. On behalf of the petitioners, nothing has been placed on record to show that final outcome of the representation has been conveyed to them by the District Collector, Jalore.;