Punjab-Haryana High Court
Gram Panchayat Kammo Majra Khurd & Ors vs State Of Punjab & Ors on 12 January, 2012
Author: Alok Singh
Bench: Alok Singh
Civil Writ Petition No.15594 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.15594 of 2010
Date of Decision: 12.1.2012
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Gram Panchayat Kammo Majra Khurd & Ors.
.. Petitioners
VS.
State of Punjab & Ors.
.. Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
1. Whether Reporters of local newspapers may be allowed to see judgment?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. H.C. Arora, Advocate
for the petitioners.
Mr. Jaswinder Singh, DAG Punjab.
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Alok Singh, J.(Oral)
By way of present writ petition, a challenge has been laid to notification dated 16.2.2012(Annexure P-1) whereby jurisdiction of police stations were changed.
A Division Bench of this Court in the case of Gram Panchayat village Sehajpura Khurd Vs. State of Punjab, bearing CWP No. 9967 of 2011, vide judgment dated 31.5.2011 has observed that change of territorial limits of police station is primarily within the jurisdiction of the administration and such decision cannot be reviewed in exercise of powers of judicial review by this Court.
Learned counsel for the petitioner has submitted that while issuing the impugned notification the administration has not taken into consideration the scope of Section 13 of the Punjab Police Act, 2007, therefore, despite of Division Bench judgment in the case of Gram Civil Writ Petition No.15594 of 2010 2 Panchayat Sehajpura(supra) this Court can independently examine as to whether Section 13 of the Act ibid was complied with or not?
On being asked as to what is the locus of the petitioner to challenge the impugned notification under Article 226 of the Constitution, learned counsel for the petitioner states that the villagers have to travel more to approach the police station, if jurisdiction is changed from one police station to another police station.
In the humble opinion of this Court merely because some inconvenience shall be caused to few villagers, it will not be sufficient to approach this Court to challenge the administrative decision of the State.
In view of the above, I am not inclined to invoke the writ jurisdiction of this Court to find out any fault with the impugned notification.
Dismissed.
(Alok Singh)
January 12,2012 Judge
Jiten