Punjab-Haryana High Court
Gram Panchayat Karna vs State Of Haryana And Ors on 19 April, 2018
Author: Daya Chaudhary
Bench: Daya Chaudhary
CWP No.16587 of 2017 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.16587 of 2017 (O&M)
Date of Decision: 19.04.2018
Gram Panchayat Karna ....Petitioner
Versus
State of Haryana and others ....Respondents
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Subhash Rana, Advocate
for Mr. Sanjeev Kr. Panwar, Advocate
for the petitioner.
*****
DAYA CHAUDHARY, J. (ORAL)
C.M. No.5383 of 2018 This application has been moved for preponing of date in the main case, which is fixed for hearing on 05.09.2018.
Notice in the application.
On asking of the Court, Mr. Rajesh K. Sheoran, Additional Advocate General, Haryana, who is present in the Court, accepts notice on behalf of respondents-State and submits that he has no objection, in case, the present application is allowed and the date in the main case is preponed.
Having no objection from other side, the present application is allowed and the date in the main case is preponed for today itself i.e 19.04.2018.
CWP No.16587 of 2017
In response to notice of motion, a short reply has already been 1 of 2 ::: Downloaded on - 06-05-2018 23:48:42 ::: CWP No.16587 of 2017 (O&M) 2 filed by learned State counsel by relying upon the judgment in CWP No.17386 of 2017 titled as Gram Panchayat Village Rajpura Majra & others vs State of Haryana and others decided on 24.10.2017. The relevant part of the reply is reproduced as under :-
" That the writ petition has become infectious in view of removal of cap of 10 lacs vide notification dated 13.10.2017 by which amendment has been brought in the rules "The Haryana Panchayati Raj Finance, Budget Accounts, Audit, Taxation and Works (Amendment) Rules, 2017 by which the cap of Rs.10 lacs has been removed and now the Gram Panchayat can spend more than Rs.10 lacs for the purpose of development works. It is pertinent to mention here that in similar writ CWP No.17386 of 2017, this Hon'ble Court has decided vide judgment dated 24.10.2017. The copy of same is attached herewith as Annexure R-1."
In view of stand taken in the reply filed by the respondents- State, the present petition is disposed of.
(DAYA CHAUDHARY)
19.04.2018 JUDGE
gurpreet
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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