JASMER SINGH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THE petitioners seek quashing of resolution dated 4.8.1999 passed by the Gram Panchayat, copy Annexure P1, and letter Memo No. 2417 dated 29.11.1999, copy Annexure P2, sent by the Block Development & Panchayat Officer, Indri (Karnal) to Deputy Commissioner, Karnal and the order of the Deputy Commissioner, Karnal, dated 27.12.1999, copy Annexure P3, on the ground that the action of the respondent-authorities is wholly arbitrary, illegal, unwarranted, bad in law, violative of principles of natural justice and violative of provisions of Articles 14 and 21 of the Constitution of India.

(2.) THE Gram Panchayat, Khukhni, held a meeting on 4.8.1999 under the Chairmanship of the Sarpanch Shri Daya Ram and passed resolution No. 2 which reads as under :