VIJAY NARAYAN SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have filed this writ petition under Article 226 of the Constitution of India with the following prayers:

(2.) As per the averments made in the writ petition, the building of Gram Panchayat, Diggi is situated at the location which is convenient to the local residents, but the District Collector, Tonk has alloted one Bigha land at KhasraNo.3418/1 at Diggi for the construction of new building of Gram Panchayat, Diggi, District Tonk, which would cause inconvenience to the residents.

(3.) It appears that the petitioners have submitted certain representation before the authorities for raising their grievance for recalling the order of allotment dtd. 19/7/2019 and the building of Gram Panchayat be shifted in a Government Higher Secondary School, Diggi which is lying vacant.