SHRIRAMJI MANDIR TRUST Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, petitioner has challenged the order dated 06.04.2021, whereby the Deputy Director (Regional), Local Self Government, Jodhpur (hereinafter referred to as 'the Appellate Authority'), while exercising appellate power under Section 194(12) of the Rajasthan Municipalities Act, 2009 (hereinafter referred to as 'the Act of 2009'), has allowed the appeal filed by the respondent No.3.

(2.) Precisely stated, the facts are that an order came to be passed by this Court on 24.07.2020, in a writ petition (SBCWP No.5826/2020; Himanshu Garg v. State and Anr.), filed by respondent No.3, whereby the respondent Municipal Board, Abu Road was directed to consider petitioner's representation/ grievance in accordance with law.

(3.) In furtherance of the petitioner's representation and order dated 24.07.2020, the Municipal Board passed an order dated 28.09.2020 and found the objection/ representation filed by the respondent No.3 to be without substance, in light of judgments of this Court rendered in the cases of Daulat Ram Bhandari v. State (SBCWP No.1740/2008) and Ashok Kumar Bankliwal and Ors. v. Municipal Council, Abu Road (SBCWP No.2415/2006).