LAKHMI CHAND Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner challenges order dated 19.5.2011 (Annexure P-6/T) passed by respondent No.2 i.e. Deputy Commissioner, Hisar, vide which respondent No.3, Raj Bala, has been reinstated as Sarpanch of village Mirkan, Tehsil & District, Hisar.

(2.) Learned counsel contends that Raj Bala, respondent No.3 was suspended on prima facie charge of unauthorized possession of shamilat land by her husband. Appeal was dismissed. Subsequently, vide order dated 19.5.2011 (Annexure P-6/T), Deputy Commissioner, Hisar, has reviewed his earlier order and reinstated respondent No.3.

(3.) Learned counsel contends that Deputy Commissioner could not have reviewed his own order. Private respondent had approached the Financial Commissioner, however, the petition had been withdrawn.