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Judgment
Heard learned counsel for the petitioner and perused the
material available on record.
The instant writ petition has been filed under the label of
Public Interest Litigation in which following prayers have been
made by the petitioner which reads as under:-
"It is, therefore, humbly prayed that this writ petition may kindly be allowed and by issuing an appropriate order, writ or direction: 1. That the impugned records of allotment by the respondents of the land Khasra No. 2422/78 for the purpose of the new and permanent office of Panchayat Samiti Nawa City District Nagaur (Raj.) may kindly be summoned and inspected and the proper scrutiny may kindly be done, and enquiry be conducted under the Supervision/monitoring of this Hon''ble Court and the actions of the respondents in allotting the land for the construction of new Panchayat Samiti Nawa City may kindly be quashed and set aside and the suitable directions may kindly be issued. 2. That without prejudice to herein above after inspecting the records of allotment of the land the respondent may kindly be issued the suitable direction in connection of the allotment of the land for the construction of the New Office for the Panchayat Samiti Nawa City District Nagaur. 3. That the Cost of the writ petition may kindly be awarded favour of the petitioner.
After hearing learned counsel for the petitioner we are of the
opinion that there is no public interest involves in this case
because the respondent state are going to construct building of
Panchayat Samiti Nawa City, District Nagaur. as per allotment
made for the purpose.
In view of the above, no interference is called for, hence,
this instant writ petition is dismissed.