SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) NOTICE of motion. Shri P.S.Chhina, Additional Advocate General, Punjab accepts notice on behalf of the respondents. During arguments, it transpires that for the relief, which the petitioners are seeking before this Court, they have already moved a representation (Annexure P/5) to the Director, Panchayats, Punjab. Disposed of with a direction to the said officer, to look into grievance of the petitioners and pass an appropriate order. Needful be done within three weeks from the date of receipt of a copy of this order. Copy of the order be given dasti under signatures of Court Reader, to the State counsel, for necessary compliance.