BHARAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the prayer to quash and set aside the Budget declaration dtd. 3/3/2022 (Annex.2), whereby Hon'ble the Chief Minister of Rajasthan while presenting Budget on 3/3/2022 for the year 2022-23, has made a declaration for establishing a Sub Tehsil at Hamirwas Bada (Rajgarh), District Churu along with several other Sub Tehsils in various Districts of the State of Rajasthan.

(2.) As per the petitioner, who is Sarpanch of Gram Panchayat Chandgothi of District Churu, the Budget declaration for establishing Sub Tehsil at Hamirwas Bada is not justified. It is mentioned in the writ petition that many Sarpanchs of the area are also opposing the establishment of Sub Tehsil at Hamirwas Bada. It is claimed in the writ petition that most suitable place for establishing Sub Tehsil is Chandgothi and not Hamirwas Bada.

(3.) Having heard learned counsel for the petitioner and having gone through the material available on record, this Court is of the opinion that establishment of Sub Tehsil in a District is purely an administrative matter and this court cannot interfere in such matters while exercising powers under Article 226 of the Constitution of India until and unless it is demonstrated that the action of the State Government of establishing the new Sub Tehsil is in violation of any law or suffering from malafidies.