GRAM PANCHAYAT SOHANGARH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is filed by the petitioner - Gram Panchayat through its Sarpanch challenging the validity of the order dated 26.06.2021 (Annexure-15) passed by the District Collector, Rajsamand, whereby the District Collector, Rajsamand has directed the Sub Divisional Officer, Deogarh to allot land for the purpose of construction of Gram Panchayat Bhawan of Gram Panchayat, Sohangarh at Araji No.369 of Village Sirodhaniya, District Rajsamand instead of Araji No.466 of Village Sirola. It is further prayed that the respondents may be directed to construct the Gram Panchayat Bhawan in Gram Panchayat, Sohangarh at Khasra No.466 of Village Sirola.

(2.) As per the averments made in this writ petition, the Sub Divisional Officer, Deogarh, District Rajsmand vide Order dated 11.08.2020 (Annexure-6) allotted the land of Khasra No. 466 of Village Sirola for the purpose of construction of Gram Panchayat Bhawan of Gram Panchayat Sohangarh. It is claimed by the petitioner that the said land was allotted by the Sub Divisional Officer, Devgarh as per the resolution of Gram Sabha of Gram Panchayat, Sohangarh. It is also claimed that the land of Araji No. 466 of Village Sirola is most suitable land for the purpose of construction of Gram Panchayat Bhawan of Gram Panchayat Sohangarh.

(3.) It appears that some complaints were filed by some of the Ward Panchas and other villagers objecting the allotment of land of Araji No. 466 of Gram Panchayat of Village Sirola for the purpose of construction of Gram Panchayat Bhawan of Gram Panchayat Sohangarh and taking cognizance of said complaints, the District Collector, Rajsamand had invited objections from interested persons and thereafter provided opportunity of hearing to all the concerned persons. The District Collector after providing opportunity of hearing to all the concerned including Sarpanch of the petitioner Gram Panchayat, has passed the impugned order dated 26.06.2021.