Punjab-Haryana High Court
Jai Chand And Another vs State Of Haryana And Others on 3 July, 2014
Author: Paramjeet Singh
Bench: Paramjeet Singh
CWP No. 7561 of 2014 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No. 7561 of 2014
Date of Decision: July 03, 2014
Jai Chand and another
... Petitioners
Versus
State of Haryana and others
... Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. Sandeep Sharma, Advocate,
for the petitioners.
Paramjeet Singh, J. (Oral)
Instant writ petition has been filed by the petitioners under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus for directing the respondents to constitute separate Gram Panchayat/Gram Sabha of Village Bhilpura and Dadwa from Gram Panchayat Kanewala in District Yamunanagar or directing the respondents to decide the representations dated 05.08.2013 (Annexure P/3) and dated 21.03.2014 (Annexure P/4).
I have heard learned counsel for the petitioners.
Learned counsel for the petitioners submits that legal notice dated 05.08.2013 (Annexure P/3) was issued to the respondents and Kumar Virender 2014.07.03 16:40 I attest to the accuracy and integrity of this document CWP No. 7561 of 2014 2 thereafter another legal notice dated 21.03.2014 (Annexure P/4) was issued to respondent no.2 - Director Panchayat, Haryana, but no decision has been taken thereon till date. Learned counsel further submits that the petitioners have a good case and fulfill all the conditions for creation of separate Gram Sabha/Gram Panchayat and to constitute a separate Gram Panchayat.
Without commenting on merits of the case, the writ petition is disposed of with a direction to respondent no. 2 to decide the legal notice (Annexure P/4) by passing a speaking order within a period of two months from the date of receipt of certified copy of this order and communicate the same to the petitioners.
July 03, 2014 [Paramjeet Singh]
vkd Judge
Kumar Virender
2014.07.03 16:40
I attest to the accuracy and
integrity of this document