GHEESA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE case of the petitioner is that he was not afforded a proper opportunity of hearing before the order of supersession of the Panchayat THEpri was passed by the State Government. THE second contention of the learned counsel is that in the circumstances of this case the State Government could not have passed an order of supersession of the aforesaid Panchayat within the provisions of section 73 of the Rajasthan Panchayat Act, 1953 (hereinafter called 'the Act' ).

(2.) THE facts which have given rise to this writ petition may be briefly recounted in order to appreciate the submissions made by the learned counsel.

(3.) IN view of the aforesaid discussion, the writ petition fails and is dismissed. .