NIRMAL SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The instant Letters Patent Appeal has been filed by Nirmal Singh through his attorney Hari Singh son of Ujjagar Singh resident of village Mehra, Sub Tehsil Ladwa, District Kurukshetra. In the grounds of appeal, it has been stated that appellant Nirmal Singh has gone to Canada on 18.7.2011, therefore, this appeal has been filed through his attorney.

(2.) In the present appeal, the appellant is challenging the order dated 29.5.2013 passed by the learned Single Judge, whereby the writ petition (CWP No. 12049 of 2013) filed by him challenging the order dated 14.6.2012 (Annexure P-3) passed by the Deputy Commissioner, Kurukshetra (respondent No.2) dismissing the charge sheet issued against Yatinder Kumar, Sarpanch, Gram Panchayat, Mehra (respondent No.3 herein); and order dated 19.2.2013 (Annexure P-4) dismissing the appeal against the said order, has been dismissed.

(3.) Though there is delay of 25 days in filing the appeal and the appellant has filed an application (CM No. 4468-LPA of 2013) for condoning the delay, yet we have heard learned counsel for the appellant on merits.