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Punjab-Haryana High Court

Satyapal vs State Of Haryana And Others on 14 February, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                                                      Neutral Citation No:=2024:PHHC:020555




                                           2024:PHHC:020555
121          IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                              CWP-3278-2024
                                              Date of Decision:14.02.2024

Satyapal                                              ..... Petitioner

                                Versus
State of Haryana and others                          .......Respondents

CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ

Present:     Mr.Harsh Rana, Advocate, for the petitioner.

Rajesh Bhardwaj, J. (ORAL)

Prayer in the present petition is for quashing of the notice dated 06.01.2024 (Annexure P-3) under Section 24(2) of the Haryana Panchayati Raj Act, issued by the Sarpanch of Gram Panchayat, village Bawwa, Tehsil Kosli, District Rewari. Further prayer has been made to direct the Gram Panchayat concerned not to demolish the said shops/tin sheds of the petitioner and not to interfere in the peaceful possession of the same.

Learned counsel for the petitioner has submitted that the impugned notice issued is beyond jurisdiction. He submits that though the petitioner filed reply to the impugned notice but the same has not been decided till date.

Notice of motion to the official respondents only.

Ms. Upasana Dhawan, Assistant Advocate General, Haryana, accepts notice on behalf of the respondent-State. On instructions from Ankit Chauhan, BDPO, Jatusana (additional charge), Nahar, Rewari, she has submitted that appropriate order would be passed after hearing the petitioners and perusing the reply filed by them within a period of four weeks.

After hearing learned counsel for the parties, the present petition is disposed of with a direction to respondent No.5 i.e. Gram Panchayat, Village Bawwa, Teshil Kosli, District Rewari to pass an appropriate order on the impugned notice after hearing the petitioner and after taking into consideration the reply filed by him in accordance with law within a period of four weeks from today.


                                            (RAJESH BHARDWAJ)
14.02.2024                                        JUDGE
sharmila           Whether Speaking/Reasoned :       Yes/No
                   Whether Reportable        :       Yes/No
                                                      Neutral Citation No:=2024:PHHC:020555

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