GRAM PANCHAYAT SANGOHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) GRAM Panchayat-Sangoha in the present writ petition under Article 226 of the Constitution seeks issuance of a writ of certiorari to quash order, annexure P-4, dated 19.9.2002 and the mutation, which came to be sanctioned on the basis of the said order. The short order, Annexure P-4, that has been impugned by the petitioner-Gram Panchayat in the present writ petition, reads thus :-

(2.) IN so far as creation of two Gram Panchayats by way of bifurcation and partitioning the land between the two village-Panchayats is concerned, the same is no more in dispute as a Civil Writ Petition challenging the same came to be dismissed way back on 10.7.1991 (Annexure R-4/1).

(3.) THIS contention of learned counsel for the petitioner has been hotly contested by learned counsel representing the respondent-Gram Panchayat, Sangohi, the other Gram Panchayat which was carved out from the petitioner- Gram Panchayat. It is urged, on the basis of Annexure P-3, that the entire land of the erstwhile one village and now two villages, is exactly of the same quality and, thus, there is no question of the respondent-Gram Panchayat getting better quality land and petitioner Gram Panchayat inferior one.