GRAM PANCHAYAT Vs. DIRECTOR, RURAL DEVELOPMENT AND PANCHAYAT

JUDGEMENT

(1.) This order shall dispose of L.P.A. No. 1798 of 2012 filed by the Gram Panchayat Kot Grewal and C.W.P. No. 5982 of 2013 filed by the inhabitants of village Kot Grewal. For facility of reference, the facts are extracted from L.P.A. No. 1798 of 2012.

(2.) Gram Panchayat Kot Grewal has filed this Letters Patent Appeal against the order dated 3.11.2012 passed by the learned Single Judge, whereby the writ petition (C.W.P. No. 21895 of 2012) filed by the appellant challenging the order dated 15.10.2012 (Annexure P-14) passed by the Director, Rural Development and Panchayats Department, cancelling the resolution dated 17.2.2012 passed by the Gram Panchayat village Kot Grewal, has been dismissed by the learned Single Judge, in limine.

(3.) During the course of hearing, it transpires that against the order of cancellation of resolution passed by the Director, Rural Development and Panchayats Department, the appellant has a statutory remedy of revision before the Government which the appellant has not availed.