JAI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS writ petition has been filed with a prayer that a writ of mandamus be issued to the respondents to allow the petitioner to inspect the records of the Gram Panchayat. At the time of hearing, a very fair concession was given by the learned counsel for the respondents that the petitioner may at any time inspect the record as per law.

(2.) VIEW of the concession given, the petitioner is directed to go to the Panchayat Secretary in the office of Gram Panchayat in the village, on 13.5.2006, the Sarpanch and the Panchayat Secretary shall keep the accounts register(s) ready for inspection of the petitioner. If the petitioner is not in a position to complete the inspection on the said date, he may inspect the record on the next date also. Disposed of.