HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of Certiorari, for setting aside the order dtd. 7/3/2025 (Annexure P-9) passed by learned District Development and Panchayat Officer, Amritsar, whereby an Administrator has been appointed under Sec. 200 of the Punjab Panchayati Raj Act, 1994 in respect of Gram Panchayat, Village Bhorchhi Brahamana.

(2.) Pursuant to the advance copy of petition, having been supplied to learned State counsel, Mr. Navneet Singh, Senior Deputy Advocate General, Punjab, appears and refers to the provisions contained in Sec. 201 of the Punjab Panchayati Raj Act, 1994 (in short 'the Act'), to contend that the petitioner has not availed equally efficacious alternative remedy available to him, before filing the present writ petition.

(3.) Heard.