RAJINDER KUMAR Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) REPLY , filed on behalf of respondents No. 2 to 4, is taken on record. It is grievance of the petitioner that respondent No. 5 -Gram Panchayat, after filling up earth in the land reserved for johar, has started raising construction for the purpose of Dharamshala.

(2.) WHEN notice of motion was issued on 20.05.2013, Deputy Commissioner, Karnal was directed to inspect the spot and submit a status report. After receiving that report on 27.05.2013, Gram Panchayat was restrained from raising any construction in the land entered as gair mumkin johar in the revenue record.

(3.) IT is stated by counsel for the petitioner that a water body is going to be filled up contrary to directions issued by the Hon'ble Supreme Court in Hinch Lal Tiwari (supra).