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Kusum Kanwar vs State Of Rajasthan And Ors

Rajasthan High Court · Decided on 24 February 2020 · Citation: (2020) 02 RAJ CK 0418

HON’BLE JUDGES
Sangeet Lodha, J · Manoj Kumar Garg, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2574 Of 2020
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Judgment

18 paragraphs · 312 words
1.

By way of this writ petition, the petitioners have questioned notification dated 1.12.19 issued by the Government of Rajasthan including the Gram

Panchayat, Hadda in Panchayat Samiti Mohangarh, District Jailsalmer.

2.

It is noticed that all the notifications issued by the State Government after November, 15-16, 2019 reconstituting the Gram Panchayats and

Panchayat Samitis in the State of Rajasthan were quashed by a Bench at Principal Seat vide judgment dated 13.12.19 rendered in Jai Singh vs. State

of Rajasthan (D.B.C. Writ Petition No.17993/19). Aggrieved thereby, the State of Rajasthan preferred Special Leave Petition No.30471/19 before the

Supreme Court, wherein while granting the leave to appeal, on 8.1.19, interim order was passed in following terms: -

“Until further orders, the operation of the impugned judgment and final order dated 13.12.2019 passed by the High Court of Judicature, Rajashan at

Jodhpur shall remain stayed.â€​

3.

Later, on 24.1.2020, on the statement being made by the counsel appearing for the State Election Commission that the elections will be held in

accordance with the notifications dated 15/16.11.2019, 23.11.2019, 1.12.2019 and 12.12.2019 according to law in the second half of April, 2020, the

Supreme Court passed the order accordingly.

4.

Thereafter, the aforesaid Special Leave Petition stands disposed of by the Supreme Court vide order dated 4.2.2020, which reads as under:-

“Learned counsel for Election Commission reiterates that the elections will be held as per order dated 24.01.2020 in accordance with law. Interim

orders dated 08.01.2020 and 24.01.2020 are hereby confirmed.

The special leave petition is disposed of in terms of the above order.

All applications stands disposed of accordingly.â€​

5.

In view of the orders passed by the Supreme Court as aforesaid, the impugned notification does not warrant any interference by this Court, the writ

petition is accordingly, disposed of in light of the order passed by the Supreme Court in Jai Singh’s case (supra)