GRAM PANCHAYAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner passed resolutions in December, 1995 and in January, 1996, to give land on lease to 40 persons. Respondent Nos. 4 to 9 filed a petition before the Director, Panchayats, under Section 47 of the Haryana Panchayati Raj Act, 1994 (hereinafter referred to as "the Act"). They prayed that the resolutions dated December 21, 1995, December 26, 1995 and January 4, 1996 passed by the Gram Panchayat for giving the land on lease be annulled. Vide order dated July 16, 1997, the Director Panchayats accepted this prayer. The petitioner-Panchayat filed an appeal under Section 47(3) of the Act. The Financial Commissioner dismissed it vide his order dated July 5, 1999. The resolutions passed by the Panchayat for giving the land on lease were revoked. Copies of the two orders passed by the Director and the Financial Commissioner have been produced on the record as Annexures P5 and P6 respectively.

(2.) Aggrieved by the two orders, the petitioner-Panchayat has approached this Court through the present writ petition. It prays that these orders be quashed.

(3.) The case was posted before the Bench on October 18, 2000. It was stated by counsel for the petitioner that the land had been given on lease for a period of five years, which would expire on January 3, 2001. Thereafter the lessees shall have no right in the land and shall be liable to vacate the plots. Consequently, the case was adjourned. It has been put up for hearing today.