Punjab-Haryana High Court
Gram Panchayat Manawala Khurd vs State Of Punjab And Ors on 8 January, 2015
Bench: Surya Kant, Raj Mohan Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.220 of 2015
Date of Decision: January 08, 2015
Gram Panchayat, Manawala Khurd .....Petitioner
versus
State of Punjab and others .....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE RAJ MOHAN SINGH.
Present:Mr.Vishal Goel, Advocate, for the petitioner.
-.-
1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
---
Surya Kant, J. (Oral)
The petitioner is Gram Panchayat of village Manawala Khurd. It has already approached this Court in CWP No.15392 of 2014 challenging action of the Gram Panchayat of village Manawala Kalan whereby shamlat deh land in which the petitioner too has its share, is said to have been exchanged with private persons for extraneous considerations. The above- stated writ petition is pending and interim stay has been granted.
The petitioner-Gram Panchayat has also made a complaint-cum-representation dated 15.11.2014 (Annexure P8) to the Director, Rural Development and Panchayats, Punjab, seeking suitable action against the Sarpanch and other office bearers of the Gram Panchayat of village Manawala Kalan. The instant writ petition has been filed seeking a direction to the authorities to take cognizance of that complaint and initiate MOHINDER KUMAR 2015.01.13 12:27 I attest to the accuracy and authenticity of this document Chandigarh CWP No.220 of 2015 [2] appropriate action against the Sarpanch, Ex-Panch and other office bearers of Gram Panchayat, Manawala Kalan.
Having heard learned counsel for the petitioner and without expressing any views on merits of the allegations, we dispose of this writ petition with a direction to the Director, Rural Development and Panchayats, Punjab, SAS Nagar, Mohali, to consider the above-mentioned complaint-cum- representation, if any, received from the petitioner-Gram Panchayat and decide the same in accordance with law preferably within a period of four months from the date of receiving a certified copy of this order.
Ordered accordingly.
Dasti.
[SURYA KANT]
JUDGE
January 08, 2015 [RAJ MOHAN SINGH]
Mohinder JUDGE
MOHINDER KUMAR
2015.01.13 12:27
I attest to the accuracy and
authenticity of this document
Chandigarh