GRAM PANCHAYAT THANDRAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of CWP-19864-2020 and CWP- 4656-2022, as they being cover common question of law.

(2.) The Sarpanch of Gram Panchayat, Thandran, village Thandran, Tehsil Pehowa, District Kurukshetra, issued, upon the private respondents herein a notice drawn under Sec. 24(1) of the Haryana Gram Panchayati Raj Act, 1994 (in short 'the Act'). The contents of the said notice are extracted hereinbelow:-

(3.) Though the learned State counsel submits, that the above extracted notice, became validly served upon the respondents concerned, but he is not able to place on record any evidence, suggestive that any valid service of Annexure P-3, became caused, upon all the respondents concerned. Therefore, for want of valid service of Annexure P-3 being caused, upon the respondents concerned, thus any thereafter undertaken affirmative proceedings, at the instance of the authorities concerned, when hence ultimately resulted in a eviction order, being made qua the purported Panchayat land concerned, rather upon the respondents concerned, are all deemed to be vitiated, as they obviously became drawn in breach of the principles of natural justice, given the respondents concerned, becoming visibly condemned unheard.