MAHENDER SINGH EX-SARPANCH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS , who are residents of village Ahulana, Tehsil Ganaur, District Sonepat, are aggrieved of the order of the Circle Revenue Officer, as also against order of Sub Divisional Officer (Civil) in appeal, whereby their objections in regard to formation of wards in village Ahulana have been dismissed.

(2.) HARYANA Panchayati Raj Act, 1994, was enforced on 22.4.1994 and under the same, the rules called as Haryana Panchayati Raj Election Rules, 1994 (in short, the Rules) were notified in August, 1994. Rule 4 of the Rules provides the matter to be taken into consideration in formation of wards, and while forming the wards in the case of Gram Panchayat, two points, with which presently we are concerned, are to be taken into consideration. Those are:

(3.) ACCORDINGLY , this writ petition is allowed to the extent that order passed by the Circle Revenue Officer as well as order dated 20.9.1994 passed by Sub Divisional Officer (Civil), Ganaur, shall stand set aside with a direction to the Circle Revenue Officer to decide objections dated 13.9.1994 afresh in the light of observations made in this order.