V.Patil, J.C.Verma, J. - (1.) Heard the learned Counsel for the petitioner. The petitioner is aggrieved by the proposal of re-constitution of the Panchayat concerned. In the writ petition he has sought for the direction to the respondents to revise the revenue map of Panchayat Samiti Neem Ka Thana, District Sikar and thereafter reconstitute the village Panchayats Chhaja Ka Nangal, Ramsinghpura, Mothuka and Bopipa in Panchayat Samiti Neem Ka Thana, District Sikar as given out in para 8 of the writ petition. Alternately, he has sought for a direction that the respondents should not make any change in the existing constitution of village Panchayats Chhaja Ka Nangal, Ramsinghpura and Mothuka in Panchayat Samiti Neem Ka Thana, District Sikar.
(2.) Learned Counsel for the petitioner contended that the proposal of reconstitution of Panchayat adversely effects the villagers of the village Haripura Tehsil Neem Ka Thana; the petitioner is interested in the welfare of the villagers of the said village and hence, he has filed this writ petition to serve the public interest of the village.
(3.) Learned Counsel for the petitioner pointed out that because of reconstitution of the Panchayats, the villagers of this village are put to a great inconvenience, hence there is need to entertain the writ petition;