ZILA JAT MAHASABHA Vs. STATE OF RAJATHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, perused the memo of writ petition. This writ petition is in the form of Public Interest Litigation. The petitioner has prayed for the following relief:-

(2.) Learned counsel for the petitioner has made reference of Annexure-2, which is the detail of proceedings of the meeting under the Chairmanship of Secretary, Local Self- Government. It is the contention of learned counsel for the petitioner that this Committee has taken a decision that one statue of a great personality in one city/ town will be sufficient. This decision was taken and sent to Collector Dholpur. Learned counsel for the petitioner submits that despite of the aforesaid decision a group of persons has managed to instal the statue of his dignitary, though such statue is already installed in Bharatpur City. He submitted that now the persons of this group are sitting on Dharna and they have made it prestige issue to instal the statue at the place in dispute and if it is not done it may disturb law and order situation. The petitioner prayed for direction to respondents for Installation of the statue of Maharaja Jaswant Singh on disputed site.

(3.) It is the matter of installation of statue of dignatary of City/Town/Village, which ultimately concern of the District Administration or the State Government Officers sitting at Secretariate. Jaipur. Where a group of persons is desirous for installation of statue of a dignitary in such matters the decision has to be taken by District Administration or by the High Power Committee. Such dispute or - dinarily should not be brought directly to the Court and moreso, where in matter of installation of statue State Government alleged to have already taken a decision. In case the Collector or other District Authorities is not accepting the same and rather acting contrary to the same the matter is to have been brought to the notice of the State Governent. Where any District Officer of District Administration goes contrary to the decision taken by the Committee sitting at Secretariate, Jaipur, certainly it is to be viewed seriously by State Government and appropriate action is to be taken against erring officer, but it is not the stage where this writ petition should have been filed.