JABAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners under Article 226 of the Constitution of India with the following prayers:-

(2.) Brief facts of the case are that this petition has been filed against the recommendation dtd. 20/8/2020 and proposal sent by Tehsildar Samdadi on 13/10/2020 with regard to allotment of the land of Khasra No.592 of village Thakar Kheda, reserved as Gair Mumkin Gochar.

(3.) That before 16/11/2019 the village Majal and Thakar Kheda both are part of the Panchayat Circle of Gram Panchayat Majal. On 12/6/2019, the Government of Rajasthan issued a notification while exercising the statutory power of Panchayati Raj Act, 1994 and directed to reconstitute the Panchayat Circle of entire Rajasthan.