ASHOK KHETOLIYA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) By this petition the petitioner has prayed for quashing of notification dated 12.8.2014 (Annexure-1), issued by the respondents whereby Gram Panchayat Roopbas, District Bharatpur, has been declared as Municipal Board.

(2.) The petitioner is resident of village Roopbas and is also an Ex-Sarpanch of that village. According to him, notification dated 12.8.2014 declaring Gram Panchayat Roopbas as Municipal Board is illegal because the same has been issued in utter violation of Article 243Q(2) of the Constitution. The Advocate General on the other hand has strongly defended the validity of notification.

(3.) The sole question which calls for our consideration is whether notification dated 12.8.2014 (Annexure-1) declaring Gram Panchayat Roopbas as Municipal Board is legal and valid.