SOHAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Factual Background

(2.) It appears that since representation/Annexure P-2 remained unassigned, therefore the petitioners were led to cast the instant petition before this Court.

(3.) The prayer made in the instant petition, is for a mandamus being issued upon respondent No. 3, to take action and decide representation/Annexure P-2, while initiating action against the pardhan/sarpanch of the Gram Panchayat concerned, under Sec. 20 of the Punjab Panchayati Raj Act, 1994, for his derelicting in performing his lawful duties, and or, his failure to draw any action upon the encroachers concerned, despite an intimation being made to him, by the petitioners.