NARENDRA KUMAR KHODANIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, elected as Chairman of Municipal Board, Sagwara in the year 2021, has challenged the action of the respondents, more particularly, the order dtd. 5/6/2024 whereby the respondent No.3 has constituted a committee to inquire.

(2.) The facts germane are that on the basis of the complaint filed by one Shankarlal Decha, alleging that old building has been illegally demolished, an inquiry was conducted by the respondent No.2-Assistant Director (Vigilance) and by way of U.O. Note dtd. 23/8/2022, the same was dropped.

(3.) Another complaint is made in which it was alleged that the Members of Municipal Board have committed various irregularities. Acting upon said complaint, the respondent No.2-Assistant Director (Vigilance) asked the respondent No.3-Deputy Director (Regional), Udaipur to inquire into the matter and furnish a report within a period of seven days.