NARENDRA KUMAR KHODANIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition calls in question the order dtd. 9/4/2025, whereby the State Government has suspended the petitioner from the post of Chairperson and Member, Municipal Board, Sagwara in exercise of the powers conferred under Sec. 39 (6) of the Rajasthan Municipalities Act, 2009 (hereinafter referred to as 'the Act of 2009').

(2.) Mr. Balia, learned senior counsel for the petitioner at the outset submitted that this Court had extensively heard this case on 25/5/2025 and Mr. Sandhu's arguments have duly been noticed in the proceedings of such date. Instead of repeating those arguments, he began from the point where the matter was concluded on 25/5/2025. Hence, in order to collate the facts and contentions, the submissions made on the previous date and the hearing of 3/7/2025 are being noticed conjointly.

(3.) Learned counsel for the petitioner navigated the Court through various resolutions adopted by the Municipal Board on 27/7/2006 (Annexure-1); 21/8/2008 (Annexure-2); 8/10/2012 (Annexure-3); 5/9/2013 (Annexure-4) and 5/7/2021 (Annexure-5) and submitted that for the last 15 years, different Boards of the Municipality have decided to demolish the old building, which was in a dilapidated condition and to construct a new commercial complex in its place.