INDRA RAM CHAUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner. The matter comes on the application filed by the petitioner for early listing of the matter for admission. However, on the request of the learned counsel for the petitioner, the matter has been heard for admission at this stage itself.

(2.) The petitioner by this petition seeks a direction to the respondents to construct the Tar road under the Pradhanmantri Gram Sadak Yojana P.M.G.S.Y. Scheme to be altered to the extent of passing the combined school premises from outside the campus instead of going in between the schools and a further direction to consider the report of Tehsildar dated 17.11.2005 and the order of the Collector dated 26.12.2005 is also sought to be quashed. I have heard learned counsel for the petitioner and also perused the documents.

(3.) This is second round of writ petition, inasmuch as, earlier writ petition filed being S.B. Civil Writ Petition No.6894/2005 was disposed of by this Court vide order dated 02.12.2005, noticing that the apprehension of the petitioners was that the construction of the road from the play ground will not only obstruct sports and other extra curriculum activities, so also would be a traffic hazard and alternatives road can be made. Then it was observed that before approaching this Court, the petitioners should have given representations to the Hon'ble Ministers of the Government and, therefore, it was directed that the petitioners should submit detail representations ventilating their grievance to the Collector on or before 12.12.2005. He should consider all the contentions raised by the petitioners on or before 19.12.2005 and till disposal of such representation the Executive Engineer, P.W.D. was directed not to proceed with the construction of the proposed road.