SUKHMA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant Letters Patent Appeal has been directed against the order dated November 29, 2010 passed by the learned Single Judge, whereby the writ petition filed by the appellants, who are residents of village Path Hajipur, challenging the notification dated 25.11.1998 (Annexure P1) issued by the State Government under Sections 7 and 8 of the Haryana Panchayati Raj Act, 1994 (here in after referred to as 'the Act') bifurcating their Gram Panchayat and creating a new Gram Panchayat out of it, namely, Gram Panchayat Hajipur, has been dismissed after coming to the conclusion that the State Government has validly issued the said notification in exercise of its powers. The appellants are few residents of village Path Hajipur and they challenged the aforesaid notification primarily by filing the writ petition on the ground that before issuing the said notification no opportunity of hearing was provided to the affected persons, including the appellants; and secondly that the notification was not clear as it does not specify the area/territory or the field numbers which have been carved out as Gram Sabha Hajipur, and the said notification was issued malafidely at the behest of the local M.L.A.

(2.) The learned Single Judge rejected all the contentions of the appellants and dismissed the writ petition. It was held that in view of the judgment of the Supreme Court in State of Punjab v. Tehal Singh, 2002 2 SCC 7, the action of bifurcation or creating a new Gram Panchayat under the Act is legislative in character and before issuing such notification no opportunity of hearing is required to be provided to the members of the Sabha area. It has also been found as a fact that in the notification the area sought to be included in Gram Panchayat, Hajipur has been clearly defined.

(3.) During the course of arguments, learned counsel for the appellants could not point out any illegality qua the aforesaid conclusion arrived at by the learned Single Judge. However, the learned counsel argued that in the present case the State Government has acted mala fidely at the instance of the local M.L.A. and has created the new Gram Panchayat for political reasons.