AIR 2013 RAJASTHAN 5 ::2013 (3) RajLW 2750

Rajasthan High Court

Hon'ble Judge(s): Arun Mishra , C.J. AND Narendra Kumar Jain-i , J

Civil P.C. (5 of 1908) , S.80— Rajasthan Panchayati Raj Act (13 of 1994) , S.109— Suits against Panchayat, Panchayat Samiti and Zila Parishad - Requirement of notice - Validity - Provision is rule of procedure only - Notice is intended to take appropriate action after duly considering grievance mentioned in notice and to make amends, or settle claim, if so advised - S. 190 is akin to unlamented S. 80 CPC before S. 80(2) was not inserted - Provisions contained in S. 109 of Act of 1994, cannot be said to be illegal or arbitrary depriving of any substantive right to have judicial review - Party not remediless - Prescribing of procedure of service of notice before institution of suit, permissible under law - Requirement of notice not ultra vires. AIR 1969 SC 674, AIR 1978 SC 1608, AIR 1951 SC 253, 1961 MPLJ 681, AIR 1962 P and H 262, AIR 1960 Mad 58 and AIR 1957 AP 675, Rel. on. (Para 4 8) .....