SAHDEV SINGH BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions involve a common question as to whether without there being any inclusion/exclusion of area in municipality, the process of delimitation of wards can take place, particularly when, no fresh census has taken place between the delineation earlier made and the elections held and ensuing elections, which are scheduled in October -December, 2025.

(2.) In one of the writ petitions (being SB CWP No.8040/2025 : Narayan Singh and Ors. Vs. State of Raj. and Ors.), this Court noticed the basic contention of the petitioners, who have challenged the very initiation of the delimitation exercise. It will not be out of place to reproduce the contentions noted during the record of proceedings dtd. 2/5/2025, which reads thus:

(3.) On 28/5/2025 all these writ petitions were listed, but since it was practically the last day before the summer vacations and there was long list of other urgent matters, the arguments were heard on stay application(s) and learned counsel for the parties were requested to submit written arguments, while reserving the order on stay application(s).