DULE SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These four cases connected at the request of learned counsel for the parties have commonality of facts and law and thus being decided conjointly by this order. However, the facts of SBCWP No.13346/2019 (Dule Singh and Ors. Vs. State of Rajasthan and Ors.) are being taken into consideration, as the lead case.

(2.) The petitioners in the present writ petition, residents of Village Kacher, Post Adinda, Tehsil Vallabhnagar have preferred the present writ petition feeling aggrieved with proposal of the State Government to include their Village- namely Kacher in Panchayat Samiti Vallabhnagar. Their stand is that their Villages Kacher, Kacher Ki Dhani and Vikela in Gram Panchayat Raamja and Panchayat Samiti Kurabad, be kept as it is and be not included in Panchayat Samiti Vallabhnagar, as proposed.

(3.) As far as petitioners' ground with respect to merit of inclusion or exclusion of their area in a particular Gram Panchayat or Panchayat Samiti is concerned, learned counsel for the petitioners have not advanced their arguments, keeping their rights reserved to raise and pursue their representation before the Collector and thereafter with the State Government, rightly realising that it is a policy decision dependent upon hordes of factors. They have, however, challenged the very initiation of the process of delimitation by way of the notification dated 12.06.2019.