BHANWAR LAL CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners in the present writ petition are aggrieved of inclusion of their village Ramnagar in the newly proposed Gram Panchayat, Kokunda.

(2.) Apart from various other contentions with respect to distance etc., learned counsel raises a fundamental question that if their village is included in Gram Panchayat, Kokunda, it will create anomaly, inasmuch as, their village will continue to fall in Assembly constituency - Bhopalgarh, whereas Gram Panchayat Kokunda falls in Assembly constituency - Billara.

(3.) Mr. Utkarsh Singh, associate to Mr. Sunil Beniwal, learned Additional Advocate General, submits that true it is that petitioners' village will continue to remain in the Assembly segment Bhopalgarh and the Gram Panchayat Kokunda will be in the Assembly segment Bilara, but it is an exception carved out by respondent for better administration. He submits that on creation of new Gram Panchayat - Kokunda, the distance of adjacent villages will be lesser and the same will ensure smooth governance.