KASHMIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant writ petition has been filed under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of Mandamus for directing official respondents No.l to 4 to take action against respondents No.5 to 8 under the provisions of Sec. 20 of the Punjab Panchayati Raj Act, 1994 (in short 'the 1994 Act), for not attending the meetings of Gram Panchayat and for working against the interests of Gram Panchayat.

(2.) Briefly, the petitioner is stated to have been elected as Sarpanch of Gram Panchayat, Dharmuchak, Block Tarsika, District Amritsar, along with, seven other Panches; in the general election of Gram Panchayat held in the State of Punjab on 15/10/2024.

(3.) Mr. Navneet Singh, Senior Deputy Advocate General, Punjab appears on behalf of the respondents-State, in pursuance of the advance copy of paper book having already been supplied to him, and informs the Court that Administrator for Gram Panchayat, Dharmuchak, already stands appointed. It is further stated that in case the petitioner is aggrieved against the said appointment then she may avail her efficacious remedy under Sec. 201 of the 1994. Accordingly, prayer for dismissal of the instant writ petition has been made.