MADHU KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed with a prayer that the Notification dtd. 25/11/2024 issued by the respondents for appointment of Administrator/Authority of the Rawatbhata Municipality may be quashed and set aside.

(3.) Briefly noted the facts of the case are that the Rawatbhata Municipality was constituted by the State of Rajasthan exercising the powers enshrined under the Rajasthan Municipalities Act, 2009 (hereinafter referred to as 'the Act of 2009') and after conducting the elections, the Ward Members and its Chairperson were appointed. After the expiry of the tenure of the Municipality of Rawatbhata and other Municipalities, the State Government issued a Notification on 25/11/2024 stating that on completion of the tenure of 49 Municipalities of the State of Rajasthan, the Administrators/ Authorities are appointed to look after the day to day work of these Municipalities. The Notification dtd. 25/11/2024 has been challenged by the petitioner by way of filing the present writ petition on the ground that the Administrator/Authority appointed by the State Government vide Notification dtd. 25/11/2024 is dehors the law.