SHINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioner states that during preliminary enquiry, finding has come against the Sarpanch that he had cut some trees belonging to the Gram Panchayat, without any permission from the competent authority. It has further been stated that despite representations moved, no action has been taken against the erring Sarpanch. During arguments, it transpires that representation of the petitioner dated 17.8.2006 is still pending. Without expressing any opinion on merits of the case, this writ petition is disposed of with a direction to respondent No.3 to take an appropriate action, as per law. If respondent No.3 has no jurisdiction to decide the matter, he may refer the same to the District Development and Panchayat Officer concerned, for the said purpose. Needful be done within six weeks from the date of receipt of a certified copy of this order.