JABBAR SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-10-224
HIGH COURT OF RAJASTHAN
Decided on October 22,2019

JABBAR SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

DINESH MEHTA, J. - (1.) By way of the present writ petition, the petitioners have challenged the recommendation of the District Collector whereby the headquarter of Gram Panchayat 'Sriram Nagar' has been recommended to be Magasar.
(2.) Narrating the facts briefly, Mr. Rajesh Joshi, learned Senior Counsel argued that by way of notification dated 29.07.2019, the State Government proposed to form a new Gram Panchayat in the name of Sriram Nagar comprising of village Sriram Nagar with a population of 1599 and Magasar having population of 978.
(3.) Residents of concerned villages had no objections to such proposal, but Member of Legislative Assembly - Mr. Kishan Ram Vishnoi, however, wrote a letter dated 29.08.2019 to the District Collector, Jodhpur mandating that headquarter of Gram Panchayat Sriram Nagar be kept in village Magasar.;


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