RAJWINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present writ petition is directed against the order dated 19.11.2015 (Annexure P-2), whereby Administrator was appointed for the Gram Panchayat of the petitioner.

(2.) Notice of motion was issued and in compliance thereof, written statement dated 26.04.2016 on behalf of respondents No.1 to 4 has been filed. In the written statement, it has been specifically stated in para no. 5 that the petitioner has got equally efficacious alternative remedy under Section 201 of the Punjab Panchayati Raj Act, 1994 (in short "the Act"), which has not been availed by her before filing the present writ petition. No replication has been filed by the petitioner to the above said written statement filed by the State.

(3.) Heard learned counsel for the parties.