REWAT RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions has been filed under Article 226 of the Constitution of India with the following prayers: SBCWP No. 657/2021:

(2.) At the joint request of learned counsel for the parties, the matters are heard finally today itself.

(3.) The brief facts of the case are that against the recommendation dtd. 15/12/2020 (Annexure-17) and the proposal dtd. 11/8/2020 sent by the Tehsildar, Tinwari with regard to construction of Panchayat Bhawan in Khasra No.336/5 Rakba 5 Bighas, the present petition has been filed, whereby, before composition of Gram Panchayat, Sindhiyo Ki Dhani, there was already a proposal for construction of the Panchayat Bhawan over the land bearing Khasra No. 347 and 401 of the Village Sindhiyo Ki Dhani and according to the said proposal, there is a recommendation of the committee with regard to the construction of the Panchayat Bhawan in the nearest distance from both the Villages of Panchayat Circle.