DINESH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed this public interest litigation under Article 226 of the Constitution of India challenging action of the respondents, whereby, request of the petitioners for restructuring Gram Panchayat Hantra was not accepted.

(2.) We have heard learned counsel for the petitioners and have gone through the record available on the file carefully.

(3.) Learned counsel for the petitioners has submitted that the petitioners are local residents of Villages Hantra, Arauda and Nagla Banjara. The said villages come under Gram Panchayat Hantra.