GRAM PANCHAYAT KALANWALI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant writ petition, the petitioners herein pray for the issuance of a writ of Certiorari for quashing the impugned notification dtd. 25/4/2023 (Annexure P-11), wherebys respondent No.1 included the area(s) of village Kalanwali within the limits of Municipal Committee, District Sirsa, by purportedly ignoring the guidelines dtd. 3/3/2009 (Annexure P- 12); Gram Panchayat's resolution dtd. 21/2/2023 (Annexure P-9); objections dtd. 22/2/2023 (Annexure P-10) filed by the residents against the draft notification dtd. 13/1/2023 (Annexure P-8).

(2.) Village Kalanwali is the largest village in District Sirsa and Municipal Committee, Kalanwali adjoins the said village and most of the people of the village are doing agricultural work.

(3.) Owing to some political considerations, some residents of Village Kalanwali, approached Sh. Krishan Kumar Bedi, Political Secretary to Chief Minister, Haryana, and requested that their area of village Kalanwali be included in the Municipal Committee, Kalanwali , whereupon Krishan Kumar Bedi, Political Secretary of Chief Minister proceeded to recommend the said request (Annexure P-1) to the authorities for takings of further action thereons.