RAKESH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner, an ex-Ward Member of Municipal Board, Padampur and so-called social activist, has preferred this writ petition to challenge resolution No.10 dated 10.07.2015 (Annex.6) adopted by the Municipal Board, Patampur District, Sri Ganganagar.

(2.) In the petition, it is, inter-alia, averred that Shri Arut Seva Samiti, Padampur a registered society has applied for allotment of land before the Municipal Board at concessional rate for construction of Dharamshala and pursuant to their application, impugned resolution has been taken by the Municipal Board and same has been sent for approval to the State Government. Precisely, the petitioner has submitted that the Society is not fulfilling the requisite condition for allotment of land at concessional rate as per the policy for allotment of land at concessional rate to Public Charitable and Social Organisation/Institutions in Urban Areas of Rajasthan. It is specifically pleaded by the petitioner that a Society or the Institution having three years prior registration is eligible for allotment of the land at concessional rates.

(3.) I have heard learned counsel for the petitioner and perused the averments contained in the writ petition.