SHANTI Vs. JODHPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This writ petition has been filed on behalf of the petitioner essentially being aggrieved with the allotment of 500 square meters of land of Khasara No. 62/5 of Village Imam Nagar for the purpose of construction of new Panchayat Bhawan of Gram Panchayat Imam Nagar Rabadiya. The said allotment was made by the respondent No. 1 - Jodhpur Development Authority, Jodhpur (hereinafter to be referred as 'the respondent No. 1 - JDA') vide allotment letter dtd. 12/10/2021.

(2.) The petitioner has also challenged the order dtd. 10/3/2022 passed by the District Program Coordinator Mahatma Gandhi NREGA and District Collector, Jodhpur (hereinafter to be referred as 'the District Collector, Jodhpur'), whereby it has sanctioned the amount of Rs.39.12 lac for the purpose of construction of new Gram Panchayat Bhawan and a multipurpose hall for the use of self help group as well as for panchayat use at Gram Panchayat Imam Nagar Rabadiya.

(3.) The petitioner is Up-Sarpanch of Gram Panchayat Imam Nagar Rabadiya, Panchayat Samiti Dhwa, District Jodhpur and is claiming that the land allotted for the purpose of construction of new Panchayat Bhawan is not suitable place for the same. It is also claimed that as per the orders and guidelines issued by the State Government from time to time, at least 3 acres (5 bighas) of land is required for the purpose of construction of Panchayat Bhawan but the respondent No. 1 - JDA has allotted less than 3 acres (5 bighas) of land for the said purpose. It is further claimed that allotment of the land by the respondent No. 1 - JDA was made only at the request of Sarpanch alone and the entire Gram Panchayat was not taken into confidence before the allotment of the land in question.