REWAT RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present appeal has been filed against the order dtd. 11/8/2023 passed by learned Single Judge, whereby the writ petition preferred by the appellants-petitioners was dismissed.

(3.) Briefly, the facts noted in the present appeal are that the appellants are the Elected Members of the Gram Sabha/ Gram Panchayat, Sindhiyon ki Dhani, Tehsil Tinwari, district Jodhpur. A proposal dtd. 11/8/2020 was sent by the Tehsildar, Panchayat Samiti, Tinwari and to this effect a recommendation was also made by the Vikas Adhikari, Panchayat Samiti, Tinwari on 15/12/2020 with regard to construction of Panchayat Bhawan in Khasra No.336/5, Panchayat Samiti, Tinwari. Opposing such proposal and recommendation for construction of the Panchayat Bhawan at Khasra No.336/5, the appellants pray that the earlier proposal for construction of Panchayat Bhawan over the land bearing Khasra Nos. 347 and 401, Sindhiyon ki Dhani, Tehsil Tinwari should have been implemented on the ground that the location of Panchayat Bhawan in Khasra Nos.347 and 401 is more conducive and beneficial for the larger interests of the villagers. The construction of Panchayat Bhawan has already been undertaken and completed in Khasra No.336/5.