MAHABIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner is seeking quashing of the order dtd. 6/3/2019 (Annexure P-6), whereby respondent No.2-Additional Chief Secretary-cum-Financial Commissioner has decided the legal representation and rejected the claim of petitioner and people of 'Panna Bhiman' to constitute a separate Panchayat for their area.

(2.) Precise grievance of the petitioner is that village Farmana Khas is a big village and is having population of 9707 as per the census of 2011. Now, the population of this village has increased up to 13000. It constitutes a Sabha Area, which is divided into 20 wards. Total number of voters, as per voter list of the year 2015, are 6339. Those voters are to elect one Sarpanch and 20 Panches. Keeping in view that population of the village was very large, the petitioner along with 40-50 respectable persons of the area, made an application dtd. 16/2/2017 (Annexure P-1) to the Deputy Commissioner, Rohtak, for bifurcation of the above said Gram Sabha on the ground that people of the area were being deprived of from the development and they have to wait even for the basic amenities due to lack of proper representation. When no action was taken on thier application, they sent a legal notice dtd. 1/7/2017 seeking bifurcation and constitution of a separate Panchayat of 'Panna Bhiman'. Thereafter, the petitioner filed CWP No.10944 of 2018, which was disposed of by this Court vide order dtd. 3/5/2018 (Annexure P-5), thereby directing the respondents to consider and decide the legal notice expeditiously.

(3.) Pursuant to the order dtd. 3/5/2018 (Annexure P-5) passed by this Court, respondent No.2, vide order dtd. 6/3/2019 (Annexure P6), rejected the claim of the petitioner keeping in view the report dtd. 14/12/2018 submitted by the DDPO, Rohtak and resolution No.4 dtd. 2/10/2018 passed by the Gram Sabha, Farmana Khas.