HEMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the residents of Village Abaniyon Ka Sara, Tehsil and District Barmer, which is proposed to be included in newly carved out Gram Panchayat, Dablisara.

(2.) Petitioners' grievance herein is that they were falling in Gram Panchayat, Chawa before issuance of the proposed notification. According to the petitioners, the distance from village Abaniyon Ka Sara to Chawa (earlier Gram Panchayat) is 8 kms, whereas the distance from village Abaniyon Ka Sara to village Dablisara (new Gram Panchayat) is 8.5 kms.

(3.) Highlighting such facts Mr. Rajesh Choudhary, learned counsel for the petitioners argued that there is apparent violation of the guidelines issued by the State in this regard on 12.06.2019. He thus prayed that proposal of the State Government be set aside.