MALKHAN SINGH Vs. STATE OF HARYANA & ORS.

JUDGEMENT

(1.) (Oral) - The Sarpanch of Gram Panchayat, Kamalpur Roran, Tehsil Indri, District Karnal has filed the present writ petition aggrieved by the order dated 16.01.2015 passed by the learned Appellate Authority under Sec. 51(5) of the Haryana Panchayati Raj Act, 1994, whereby the suspension of the 5 Panches on the complaint of the Sarpanch vide a composite order dated 8.9.2014 (P-4) passed by the DC Karnal has been set aside.

(2.) Having heard learned Counsel for the petitioner at length, this Court finds that the impugned order does not suffer from any illegality warranting interference by this Court. The complaint of the Sarpanch against the Panches was that they were not co-operating in passing of the resolution regarding the development works of the village, leading to the passing of the suspension order (P-4). The Appellate Authority has noticed the conduct of both the sides and further issued direction to both the warring parties i.e. Sarpanch and Panches and same reads as under:-

(3.) In view of the above, no further interference is called for and the present writ petition is hereby dismissed.