SOMYA GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up for considering the prayer of interim relief as prayed by the petitioners in the stay application filed along-with the writ petition.

(2.) Learned Senior Counsel Mr.Rajendra Prasad submitted that the impugned order dated 25.02.2021 has been passed by the respondents whereby the State Government has exercised its power under sub-Section (4) of Section 49 read-with Section 327 of the Rajasthan Municipalities Act, 2009 (hereafter the Act of 2009).

(3.) Learned Senior Counsel submitted that the petitioner No.1 is elected Mayor and Ex-Officio Chairman of the Executive Committee of the Jaipur Municipal Corporation, Jaipur Greater and petitioner Nos.2 to 21 are elected Chairmen of 20 constituted committees of the Municipal Corporation, Jaipur Greater, so elected in the meeting held on 28.01.2021.