HARDIAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner contends that despite the petitioner having raised objections before various forums, including Sub Divisional Magistrate, Zira, i.e. respondent No.4, with regard to allegedly wrongly made the ward-bandi in Village Khadoor, Tehsil Zira, District Ferozepur,, the said objections have not been decided and despite having called the petitioner on 26.3.2013 for determination of the correctness of the objections, nothing was done when the petitioner reached the office of Sub Divisional Magistrate.

(2.) In view of the above, this petition is disposed of with the direction to respondents No.3 and 4 to decide the objections filed by the petitioners after giving him a fair hearing, within a period of 10 days, provided the petitioner appears before respondent No.3, i.e. Deputy Commissioner, Ferozepur, on 22.4.2013.

(3.) A copy of this order be supplied to learned counsel for the petitioner under the signatures of the Bench Secretary.