BALJINDER KAUR Vs. DIRECTOR, PANCHAYATS, PUNJAB AND ORS.

JUDGEMENT

(1.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for quashing the order dated 31.10.2014 (Annexure 24) passed by respondent No. 1-Director, Panchayats, Punjab whereby respondent No. 4-Avtar Singh, Panchayat Officer has been appointed as administrator under Section 200(1) of the Punjab Panchayati Raj Act, 1994 (for short, 'the 1994 Act'). I have heard learned counsel for the parties and perused the record.

(2.) It has been stated by learned State counsel and learned counsel for respondents No. 5 to 8 that tenure of the administrator has expired on 31.12.2014. Respondent No. 4 has also filed affidavit dated 22.01.2015 mentioning that his tenure as administrator has expired on 31.12.2014 and he has not withdrawn any grant amount from the bank account or spent in the capacity of Administrator, Gram Panchayat, Piddi.

(3.) In view of above, prayer of the petitioner qua appointment of administrator has become infructuous. Now the Gram Panchayat shall proceed in accordance with law.