LAKHBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Letters Patent Appeal has been directed against the order dated 27.08.2012 passed by the learned Single Judge, whereby the writ petition (C.W.P. No.16426 of 2012) filed by the appellant challenging the order dated 17.05.2012 (Annexure P8) passed by the Director, Rural Development & Panchayats, Punjab (for short 'the Director') on the petition filed by the appellant under Section 199(1) of the Punjab Panchayati Raj Act, 1994 (hereinafter referred to as 'the Act'), has been dismissed.

(2.) Though this appeal is barred by limitation, and along with the appeal, the appellant has filed an application (CM No.4865 of 2012) for condonation of 40 days delay in filing the appeal, yet without taking the said delay into consideration, we have heard the learned counsel for the appellant on merits.

(3.) After hearing the learned counsel for the appellant and going through the impugned order as well as the facts and circumstances of the case, we do not find any ground to interfere in this appeal.