DINESH KUMAR & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition No.4104/2016 under Article 226 has been laid before this Court at the behest of the petitioner Dinesh Kumar seeking a writ of quo-warranto with a prayer for setting aside the election of the respondent Dharma Ram as a Sarpanch, Gram Panchayat Kurdaya, Panchayat Samiti Merta, District Nagaur on the ground that he was disqualified to be the Sarpanch of Gram Panchayat in view of provision contained in Section 19(gg) of the Rajasthan Panchayati Raj Act.

(2.) Writ Petition No.14447/2015 has been preferred on behalf of the returned candidate Dharma Ram seeking to assail the notice (Annexure-1) dated 01.12.2015 issued to him by the Divisional Commissioner, Ajmer requiring him to show cause to the statement of allegation alleging breach of provisions of the Panchayati Raj Act, 1994.

(3.) Facts in nutshell are noted herein below for the sake of ready reference: