REGENT COMPUTRONICS PVT. LTD.

JAI SINGH Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

MOHD. SERAJUDDIN VS. STATE OF ORISSA [REFERRED TO]
P. SAMBAMURTHY VS. STATE OF A.P. [REFERRED TO]
PRITHVI RAJ VS. STATE ELECTIONCOMMISSION [REFERRED TO]
STATE OF MADRAS VS. V G ROW:THE UNION OF INDIA AND THE STATE OF TRAVANCORE COCHIN [REFERRED TO]
MEGHRAJ KOTHARI VS. DELIMITATION COMMISSION [REFERRED TO]
ADI PHEROZSHAH GANDHI VS. H M SEERVAI ADVOCATE GENERAL OF MAHARASHTRA BOMBAY^ [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
BAR COUNCIL OF MAHARASHTRA VS. M V DABHOLKAR [REFERRED TO]
VISAKHAPATNAM MUNICIPALITY VS. KANDREGULA NUKARAJU [REFERRED TO]
INDIRA NEHRU GANDHI SHRI RAJ NARAIN VS. RAJ NARAIN INDIRA NEHRU GANDHI [REFERRED TO]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
MINERVA MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
THAMMANNA VS. K VEERA REDDY [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
LAKSHMI CHARAN SEN ELECTION COMMISSION A K M HASSAN UZZAMAN VS. A K M HASSAN UZZAMAN:A K M HASSAN UZZAMAN:UNION OF INDIA [REFERRED TO]
S P SAMPATH KUMAR J N GUPTA D J SOMAIYA VS. UNION OF INDIA [REFERRED TO]
BALDEV SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
S T MUTHLJSAMI VS. K NATARAJAN [REFERRED TO]
J R RAGHUPATHY K MALLIAH M PAMPAPATHAIAH VS. STATE OF ANDHRA PRADESH:S BAL REDDY:STATE OF ANDHRA PRADESH [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
B N SHANKARAPPA VS. UTHANUR SRINIVAS [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
ATLAS CYCLE INDUSTRIES LIMITED MILTON CYCLE INDUSTRIES LIMITED VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
I R COELHO VS. STATE OF TAMIL NADU [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]
S FAKRUDDIN VS. GOVT OF ANDHRA PRADESH [REFERRED TO]
U.P. HINDI SAHITYA SAMMELAN VS. STATE OF U.P. [REFERRED TO]
BHUPENDRA PRATAP SINGH RATHORE VS. STATE OF RAJ. [REFERRED TO]
SMT. BHARATI REDDY VS. THE STATE OF KARNATAKA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The present bunch of cases involves a common issue and question of law, and therefore, the same is being considered and decided by this common judgment.

(2.) Brief facts of this case, as noticed by this Court, are that the State Government initiated a delimitation/alteration exercise vide notification dated 12.06.2019 in the State of Rajasthan in accordance with Section 101 of the Rajasthan Panchayati Raj Act, 1994 (hereinafter referred to as 'the Act of 1994 '). The said exercise included creation/ redemarcation/ reorganization of the boundaries of the gram panchayats and panchayat samitis.

(3.) The scheduled process for initiating the phased alteration in first 30 days from 15.06.2019 to 14.07.2019 was for the District Collectors to prepare proposals for the delimitation of the gram panchayats and panchayat samitis. Thereafter, 30 days from 15.07.2019 to 13.08.2019 were scheduled for inviting objections upon such proposals. Thereafter, 10 days from 14.08.2019 to 23.08.2019 were stipulated for hearing on the objections upon the draft proposals. Thereafter, 10 days from 24.08.2019 to 02.09.2019, the District Collectors were to make the necessary recommendations to the Panchayati Raj Department of the State of Rajasthan.

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JAI SINGH Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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