GRAM PANCHAYAT BHORAKH Vs. AMRIK SINGH

JUDGEMENT

(1.) The appellant herein has challenged the order of the learned single Judge, dated April 4, 1989, reported in (1989)1 Cur LJ (Civ and Cri) 615 (Punj and Har), quashing the notification declaring two Sabha areas of one revenue estate.

(2.) We may appositely advert to the undisputed facts emerging from the writ petition, written statement and the notification in this case. The Haryana State vide Notification, dated July 4, 1988, Annexure P1, constituted two Sabha areas and thereby established two Gram Panchayats out of the one estate of village Harigarh Bhorakh.

(3.) The learned single Judge relying on State of Haryana v. Daya Ram, 1985 87 PunLR 97, came to the conclusion that two Sabha areas cannot be carved out of a village having one revenue estate. Since village Harigarh Bhorakh bears one revenue estate, consequently there cannot be two Sabha areas and two Gram Panchayats in the same village.