MAHENDRA KUMAR MEWARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 7/4/2022, whereby a notice under Sec. 39 of the Rajasthan Municipalities Act, 2009 (hereinafter referred to as the 'Act of 2009) has been issued to the petitioner.

(3.) Briefly noted the facts in the present case are that the petitioner was elected as Councillor of Ward No.2 of Municipal Council, Sirohi in the election held in the year 2019. After the election of the petitioner as Councillor, he was appointed as the Chairperson of the Municipal Council, Sirohi. While the petitioner was working as Chairperson of the Municipal Council, Sirohi, he was issued with a notice dtd. 7/4/2022 seeking his response/reply within a period of 15 days. Aggrieved of the notice issued under Sec. 39 (1) of the Act of 2009, the present writ petition has been filed by the petitioner on the ground that the notice issued to the petitioner under Sec. 39 (1) is de hors the law.