LATIF Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This order shall dispose of CWP Nos. 9801, 10780, 10379, 15594, 16268 and 18551 of 2015 as common question of law that arises for consideration in these cases is whether establishment of new Gram Panchayats by the State Government in purported exercise of its powers under Section 7 of the Haryana Panchayati Raj Act, 1994 is valid or the notification(s) bifurcating the existing Gram Sabha areas deserve to be struck down for the alleged non-compliance of executive instructions dated 23rd March, 1999?

(2.) Since fact situation is at variance in these cases, it is useful to make a brief reference to the facts of each case. CWP Nos.15594 of 2015 (Latif v. State of Haryana & Ors.):-

(3.) The petitioner in this case is a resident of village Sonkh, Tehsil Nuh, District Mewat. He has challenged the notification dated 30th April, 2015 [P-1] dividing the Sabha area of Gram Panchayat Biwan into two Gram Panchayats, namely, Gram Panchayat Biwan and Sonkh. The circular dated 07th May, 2015 [P-2] directing the Deputy Commissioner, Mewat to carry out the Wardbandi of new Gram Panchayat area before the ensuing Gram Panchayat elections is also assailed. CWP No.18551 of 2015 (Hassan & Anr.v. State of Haryana & Ors.):-