SULAKHAN MASIH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner states that whenever any area is excluded from the Gram Panchayat, then assets and liabilities of the Gram Panchayat of the Gram Sabha shall be apportioned between the Gram Panchayats keeping in mind the population and other points as mentioned in Section 33 of the Punjab Panchayati Raj Act, 1994. He has further argued that petitioner has moved one representation (Annexure P-3), however, no decision has been taken thereon, therefore, respondent No.2 be directed to take decision on the representation within such time as fixed by this Court.

(2.) Without expressing any opinion on the merit of the case, respondent No.2 is directed to take decision on representation (Annexure P-3) within 60 days from the date certified copy of this order is placed before him.