NARAINLAL PANDIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition, petitioner being a citizen of Gram Panchayat, Sabla, District Dungarpur, has approached this Court seeking to assail orders dated 04.06.2018 (Annex.13) and 28.06.2018 (Annex.14), passed by District Collector, Dungarpur and to restore order dated 29.05.2017.

(2.) The petitioner has raised a grievance that by order dated 29.05.2017, the District Collector, Dungarpur had reserved 10 bighas of land for establishment of the Panchayat Bhawan of the Gram Panchayat, Sabla. However, later on, the said decision has been reviewed/revoked for no reason whatsoever and the proposed location for construction of the Panchayat Bhawan has been arbitrarily changed vide the impugned orders and now only 5 bighas of land has been allocated for the Panchayat building.

(3.) Mr. Paramveer Singh Champawat, learned counsel representing the petitioner vehemently urged that the decision, changing the proposed location of the Panchayat Bhawan from the previously allocated one, is absolutely unjustified. A conscious and considered decision was taken by the District Collector after seeking consent from the State Government to allocate 10 bighas of land comprising of ARAJI Nos. 3630, 3635, 3636, 3641 and 3642 of the village Sabla. Without cancelling the earlier allotment, only 5 bighas of land has been allocated by the District Collector for this purpose at a different location which as per Mr. Champawat is neither sufficient nor suitable for construction of Panchayat Bhawan. A further grievance is raised that the area of land previously allocated was double the area of the fresh allotment made vide the impugned orders dated 04.06.2018 and 28.06.2018 and hence, the orders under challenge being illegal and arbitrary deserve to be struck down.