HAZURA SINGH Vs. GRAM PANCHAYAT, BHAGOWAL

JUDGEMENT

(1.) Shri Doabia, learned counsel for the petitioner contends that the order passed by the Gram Panchayat, imposing recurring fine, dated 6th April, 1981, cannot be sustained as the law does not permit the passing of a composite order. Shri Guru Rattan Pal Singh, learned counsel for the respondent Panchayat also agrees that the securing fine cannot be imposed and that the Panchayat will withdraw the resolution concerning the same. In view of this statement of the learned counsel for the Panchayat respondent, this petition is dismissed as infrustuous. No costs.