GRAM PANCHAYAT BHADSON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gram Panchayat, Bhadson through its Sarpanch Chunni Lal has approached this Court by way of filing the present petition with a prayer that order dated 25th November, 2009, Annexure P4, whereby the objections rasised by the petitioner against the creation of Nagar Panchayat, Bhadson by dissolving Gram Panchayat, Bhadson have been rejected, be quashed being illegal, arbitrary and has been passed with a mala fide intention only to deprive the elected Gram Panchayat to continue in its office.

(2.) As a sequel to above prayer, a further direction has been sought that order dated 30th December, 2009, Annexure P3, whereby Nagar Panchayat, Bhadson has been created by dissolving Gram Panchayat, Bhadson and Gram Panchayat, Ram Singh Nau, be also quashed and a further direction be issued that Gram Panchayat, Bhadson shall continue to exist till the expiry of its term.

(3.) To appreciate the prayers made in the writ petition, it will be necessary to state the facts briefly :