LALIT KUMAR PANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayer :-

(2.) Learned counsel for the petitioner while challenging the impugned notice dtd. 16/5/2025 submits that the Municipal Board, Pokran has issued the said notice in compliance of the direction issued by the District Collector by its communication dtd. 1/4/2025. It is stated that the District Collector has no authority under the law to have issued the impugned communication dtd. 1/4/2025 so also the municipal authorities could not have proceeded against the petitioner by issuing the impugned notice based on the communication issued by the District Collector dtd. 1/4/2025.

(3.) Per contra, learned counsel for the respondents states that based on a complaint, a committee was constituted by the District Collector and thereafter, considering the report submitted by the committee, impugned communication dtd. 1/4/2025 was issued, wherein directions were given to the Municipality to proceed against the petitioner in accordance with law. It is further stated that patta in question was issued in collusive manner while playing fraud upon the Municipal Board.