PIARA SINGH Vs. GRAM PANCHAYAT, VILLAGE CHAK SABHU

JUDGEMENT

(1.) THE Gram Panchayat proposes to dig a pit for disposal of village water in the Harijan basti in village Chak Sabhu in district Jalandhar. It appears that it has been disliked by three or four villagers such as Piara Singh, Darbara Singh and two others and the proceedings under Section 133 of the Code of Criminal Procedure were initiated and the Sub Divisional Magistrate, Phillaur passed an order on 5-6-1989 stopping the digging of the pit for the purpose of sullage water. Aggrieved against it a revision was preferred and Shri M. S. Lohana, Addl. Sessions Judge, Jalandhar, quashed the proceedings on 17-11-1989. Aggrieved against it, the present petition has been attempted under Section 482 of the Code of Criminal Procedure.

(2.) THE digging of a pit for disposal of sullage water in the village is itself a piece of work for the benefit and betterment of the residents of the village. The objection mainly appears to be on the ground that it is likely to be dug on a part of the thoroughfare itself. While opposing this petition it has been pointed out by the learned counsel for the respondent that it is not that the pit shall remain open. It shall be covered by a cement slab in an appropriate manner. It is not case that the Gram Panchayat has any kind of malafide against any of the petitioners or other residents of the village. Not only the initiative has been taken in this regard by the Gram Panchayat of the village, it also finds support from the Government agency such as Block Development and Panchayat Officer, Phillaur as per copy of the proceedings placed on record today during the course of arguments. The conclusion is that no interference is called for and the petition is hereby dismissed. The order dated 17-11-1989 is affirmed.