Shiv Charan Lal and Others vs State of Rajasthan and Others

Narendra Kumar Jain-I, J.—Heard the learned Counsel for Petitioners.

Petitioners have preferred this writ petition with a prayer to issue an appropriate writ, order or direction directing the Respondents to see that construction of I.T. Centre and other Government buildings is raised as per the resolution of Gram Panchayat and in accordance with the Circular of the State Government dated 19.12.2009 and construction is not raised at the distance of village panchayat building.

Submission of the learned Counsel for Petitioners is that construction of Rajiv Gandhi Service Centre is required to be raised as per guidelines of the State dated 19.12.2009 (Annexure-1), whereas Sarpanch of village Panchayat Bhandeda, at his own, has allowed the construction of the centre to be raised, in violation of guidelines of the State Government. He further submitted that Petitioners gave a representation (Annexure-5) to the Hon''ble Chief Minister, which was forwarded by the Officer on Special Duty, Office of Chief Minister, vide letter dated 24.06.2011 (Annexure-4) to District Collector, Dausa for necessary action, but no action has been taken in this regard and construction is being raised in violation of circular of the State Government, therefore, necessary direction may be given to the concerned authorities in this regard.

I have considered the submissions of the learned Counsel for Petitioners and examined the documents enclosed with the writ petition.

From the documents Annexure-4 and 5, it appears that a representation in this regard was given to the Hon''ble Chief Minister of the State, which was forwarded to the District Collector, Dausa, but as stated by the learned Counsel for Petitioners, no action has been taken in this regard.

In these circumstances, I think it fit and proper to direct the Petitioners to file a fresh representation in respect of their grievances, which have been raised in this writ petition, before the District Collector, Dausa and to direct him to decide the same in accordance with law, at the earliest.

Consequently, the writ petition is disposed off with a direction to Petitioners to file a fresh representation about their grievances, which have been raised in this writ petition, before the District Collector, Dausa along with a copy of this order within a period of fifteen days. In case a representation, as mentioned above, is filed within the aforesaid time, then the District Collector, Dausa is directed to consider, decide and take action on the same, in accordance with law, within a period of fifteen days from the date of receipt thereof.