NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the instant petition, the petitioner, who is a co-habitant of the Mohal concerned, became aggrieved from a resolution Annexure P-1, as, made by the Gram Panchayat concerned, wherethrough, the writ land was assigned to co-respondent No.4 rather only for the purpose of maintenance and development. The said resolution was thereafter succeeded by another resolution carried in Annexure P-2, and thereons exist, the signatures of the members of the Gram Panchayat, and, also the members of the authorized representative of co-respondent No.4. The above assignment of the writ land to co-respondent No.4, through the resolutions (Supra), caused grievance to the petitioner. Therefore, he has instituted a petition under Sec. 199 of the Punjab Panchayati Raj Act (Regulation) 1994 (here-in-after referred to as the Act) before the jurisdictionally competent authority.

(2.) The above motion, resulted in an order of dismissal being made on the above petition.

(3.) The petitioner becomes aggrieved and is led to institute thereagainst the instant petition before this Court.