SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) Through this writ petition, the petitioner prays for issuance of a writ in the nature of certiorari to quash notice dtd. 19/12/2019, whereby, he was directed to deposit an amount of Rs.9,68,648.00. The petitioner is a former Sarpanch. The Department alleges that he has caused loss to the Gram Panchayat. As per the Punjab Panchayati Raj Act, 1994 (hereinafter referred to as "the 1994 Act"), the legislation has made a provision for proceeding against the members of the Panchayat for recovery of loss, if any, in a particular manner.

(3.) Sec. 216 of the 1994 Act is extracted as under:-