GRAM PANCHAYAT SHIALAWAS KHURD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) -

(2.) THESE two writ applications challenge the validity of the Government Notification No. F. l/97/lsg/67/lit. dated 10-12-68, published in the Rajasthan Rajpatra Part VI (Ka) dated 11. 12. 68 and the subsequent notification No. F. I/97/lsg/67/lit. dated 16. 8. 69, published in the Rajasthan Rajpatra Pt. VI (Ka) purporting to exclude some areas from the limits of Shialawas Khurd Panchayat Circle and Bandi Kui Jagir Panchayat Circle and including them in the limits of the Bandikui Municipality and it is prayed that the said notifications be quashed and the respondents be restrained from giving effect to and acting upon these notifications.