VIJAY BISHNOI,J. - (1.) This writ petition has been filed on behalf of the petitioner being aggrieved with the action of the respondent Nos.1 to 5 of constructing the Gram Panchayat Bhawan of Gram Panchayat Kolurathoron at Khasra No.220/1 and 220/2 of village Kolurathoron. The petitioner is demanding that the respondents be directed to construct Gram Panchayat Bhawan of Gram Panchayat Kolurathoron at Khasra No.195/1 of the said village.
(2.) In this writ petition, the petitioner has prayed the following reliefs :- "It is, therefore, most respectfully prayed that this Writ Petition may kindly be accepted and allowed; a) by an appropriate writ order or direction the impugned order Annexure-19 and 20 may kindly be quashed and set aside; b) by an appropriate writ order or direction the respondents may be directed to construct the Panchayat Bhawan at 5 bighas land of Khasra No.195/1 Gram Panchayat Kolurathoron instead of 2 bighas land of khasra No.220/1 and 220/2 as per factual report Annexure-10; c) by an appropriate writ order or direct, the respondents may be directed that if the Panchayat Bhawan is not constructed at 5 bighas land situated at khasra No.195/1 then the said gifted land may be returned to petitioner without any further delay and gift deed 29.08.2016 may be declared null and void. d) any other appropriate writ, order or direction which this Hon'ble Court deems just and proper on the facts and in the circumstances of the case may also be passed in favour of the petitioners; and e) the costs of this writ petition may be awarded to the petitioner against the respondents."
(3.) Reply to the writ petition has been filed on behalf of the respondents, wherein, it is stated that as a matter of fact, earlier also, a PIL being D.B. Civil Writ Petition No.13596/2017 - Madhu Ram & Anr. Vs. State of Rajasthan & Ors. was preferred before this Court claiming relief that the respondents be directed to construct the Panchayat Bhawan at Khasra No.195/1 of Gram Panchayat Kolurathoron instead of land of Khasra No.220/1 and 220/2, however, the said writ petition came to be dismissed by the Division Bench of this Court on 1.11.2017 while observing that a decision to construct a Panchayat Bhawan on a particular place is purely an administrative decision and no interference therein is required by this Court while invoking the powers under Article 226 of the Constitution of India unless having a definite case of malafides.;