RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Preferring present petition under Article 226 of Constitution of India, petitioners have assailed constitution and declaration of Nagar Panchayat, Dharampur, District Mandi, H.P., vide impugned notification dtd. 20/12/2024, issued by the respondents, alleging the same to be arbitrary, illegal and violative of Articles 14 and 243Q of Constitution of India.

(2.) Respondents have defended the constitution of Nagar Panchayat in reference, with submission that impugned notification was issued after fulfilling all legal formalities, by exercising the power of conferred upon respondents to do so, for better development and improved arrangements in the area in reference, after giving due rt consideration to the objections raised by the local inhabitants for fulfilling long standing demand of large number of people of the area.

(3.) Vide notification dtd. 23/11/2024, Department of Urban Development, Government of Himachal Pradesh had invited objections, if any, from inhabitants of the area, specified in the schedule annexed with the notification for proposed declaration of Nagar Panchayat, Dharampur, within a period of two weeks from the date of publication of notification in Rajpatra, (e-Gazette) of Himachal Pradesh, through Deputy Commissioner, Mandi.