JANAK SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant Letters Patent Appeal has been filed by Janak Singh, a resident of Samra Patti, against order dated 11.10.2013 passed by the learned Single Judge, whereby Civil Writ Petition No. 22951 of 2013 filed by the appellant challenging the corrigendum dated 23.8.2013 (Annexure P-8) issued by the Government of Punjab withdrawing the earlier corrigendum dated 18.6.2013 (Annexure P-5), has been dismissed.

(2.) We have heard learned counsel for the appellant and have gone through the impugned order.

(3.) It is the case of the appellant that Gram Panchayat of village Pakho Kalan, Block Barnala, Tehsil and District Barnala, is a big Gram Panchayat and the said Sabha area also consists of Samra Patti, where a large number of persons are residing. It is the further case of the appellant that more than 1600 residents of Samra Patti requested the Government to separate the Gram Panchayat for their area, in terms of the letter/instructions dated 17.8.2012 (Annexure P-10) issued by the Government, asking for such kind of requests from the villagers of the Gram Panchayats in the State.