BHUPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) SO far as prayer to quash show cause notice Annexure P/1 is concerned, no case is made out. As per counsel for the petitioner, the petitioner had already submitted her reply to the said notice. The authority concerned is directed to consider her reply and only thereafter take appropriate action, if need be. Regarding quashing of order Annexure P/4, liberty is granted to the petitioner to make a representation to the officer concerned, stating that the development works in the village are being executed, as per the norms and if that is so, the officer concerned shall reconsider his decision, conveyed to the petitioner vide Annexure P/4. Needful be done within ten days from the date of receipt of representation in that regard. The writ petition stands disposed of.