JORAWAR SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been preferred against the notification dtd. 29/7/2024 (Annex.4) whereby an Administrator has been sought to be appointed qua the newly constituted Gram Panchayat Narsinghpura.

(2.) The facts are that vide notification dtd. 31/5/2022, a new municipality namely 'Marwar Junction' was constituted and two Villages Hemliyawas Khurd and Hemliyawas Kalan, from Gram Panchayat Hemliyawas Khurd were included in the said newly constituted municipality. Earlier, Gram Panchayat Hemliyawas Khurd comprised of five villages out of which two were included in the newly constituted municipality. Therefore, Gram Panchayat Hemliyawas Khurd remained with three villages namely, Karoliya, Rewadiya and Narsinghpura and hence, Gram Panchayat Hemliyawas Khurd was reconstituted and named as 'Gram Panchayat Narsinghpura'. For the said purpose, notification dtd. 25/7/2023 was issued.

(3.) After the constitution of Gram Panchayat Narsinghpura vide notification dtd. 25/7/2023, the earlier members of the Gram Panchayat continued to function. However, after a period of almost one year, vide notification dtd. 29/7/2024 (Annex.4), the Development Officer of Gram Panchayat Narsinghpura has been sought to be appointed as an Administrator till the election of representatives of the newly constituted Gram Panchayat and their first meeting.