CHARANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners namely, Charanjit Kaur and Bakhtawar Singh, are both husband and wife, have filed the present writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of mandamus, directing the respondent authorities, not to harass them on politically motivated grounds which is in complete violation of the provisions of the Punjab Panchayati Raj Act, 1994.

(2.) Briefly, petitioner No.1-Charanjit Kaur wife of petitioner No.2- Bakhtawar Singh served as the Sarpanch, Gram Panchayat Choranwali, Block Batala, District Gurdaspur, from the year 2018-2024, whereas petitioner No.2-Bakhtawar Singh s/o Jagir Singh remained Sarpanch of Gram Panchayat Choranwali, from 2013-2018 and has now again been elected as Sarpanch in October 2024.

(3.) Heard.