GRAM PANCHAYAT Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Since all the writ petition(s) involve common questions of facts and law, besides since the impugned orders are similar in all the writ petition(s), therefore, they are amenable to be decided through a common order.

(2.) The instant writ petition(s) have been instituted by Gram Panchayat of village Bajaj, Tehsil and District Kapurthala, whereins, the petitioner prays for the quashing of the order dtd. 5/3/1998 and of order dtd. 29/9/2000, as made respectively by the District Development and Panchayat Officer-cum-Collector, Jalandhar, and, by the Financial Commissioner (Development), Punjab (exercising the powers of Commissioner), Chandigarh.

(3.) For the sake of brevity, the facts of CWP-15189-2000 are taken here for deciding the instant controversy.