Punjab-Haryana High Court
Suresh Kumar Goyal And Anr vs State Of Haryana And Ors on 16 March, 2020
Author: Sanjay Kumar
Bench: Sanjay Kumar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Civil Writ Petition No. 6727 of 2020
Date of Decision : March 16, 2020
Suresh Kumar Goyal and another
....... PETITIONER(S)
VERSUS
State of Haryana and others
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR
Present: Mr. Sanjiv Gupta, Advocate, for the petitioners.
...
Sanjay Kumar, J. (Oral):
The grievance of the petitioners, residents of Village Daroli Jat, Tehsil and District Mahendergarh, Haryana, is that the authorities are not taking any action upon their complaint dated 26.09.2018 made against the Sarpanch of the Gram Panchayat of the village and officials of the Panchayat Department, viz., the Block Development and Panchayat Officer, Mahendergarh, and the Panchayat Secretary.
As this Court does not propose to go into the merits of the allegations levelled by the petitioners against these persons, who are eo nomine arrayed as respondents No.4 to 6, it is not necessary to either put them on notice or afford them an opportunity of hearing at this stage.
Mr. Rajesh Gaur, learned Additional Advocate General, 1 of 2 ::: Downloaded on - 21-03-2020 23:50:13 ::: Civil Writ Petition No. 6727 of 2020 2 Haryana, takes notice for respondents No.1 to 3. Copies of the complete paper book of this petition shall be supplied to him during the course of the day, for the purpose of record.
It is for the authorities concerned to consider the complaint made by the petitioners on its own merits and in accordance with law and take appropriate action thereon, if warranted. Without such a step being taken by them in the first instance, no cause is made out for adjudication of the issues raised by the petitioners by this Court.
The writ petition is accordingly disposed of directing the Deputy Commissioner, Mahendergarh, to consider the petitioners' complaint dated 26.09.2018 on its own merits and in accordance with law and take appropriate action thereon, if warranted, as per due procedure. This exercise shall be concluded expeditiously and in any event, not later than three months from the date of receipt of a copy of this order.
No order as to costs.
March 16, 2020 ( Sanjay Kumar )
Kang Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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