GRAM PANCHAYAT PANJ GARAIAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) "There is no village in India, that does not have a rich or legendary history of its own. Some god or godlike hero has passed by the village - Rama might have rested under this pipal tree, Sita might have dried her clothes, after her bath, on this yellow stone, or the Mahatama himself, on one of his many pilgrimages through the country might have slept in this hut, the low one, by the village gate. In this way the past mingles with the present, and the gods mingle with men..........." (Raja Rao in his introduction to "Kanthapura.") We have before us a number of petitions (CWP No. 3976 of 2008 Gram Panchayat Panj Garaian v. State of Punjab and others, CWP No. 4156 of 2008 Jatinder Singh and others v. State of Punjab and others, CWP No. 6156 of 2008 Gram Panchayat of Village Siryewala v. State of Punjab and others, CWP No. 5692 of 2008 Gram Panchayat Piareana v. State of Punjab and others, CWP No. 6602 of 2008 Parminder Singh and others v. State of Punjab and others, CWP No. 4643 of 2008 Tarsem Singh v. State of Punjab and others, CWP No. 4092 of 2008 Gram Panchayat Village Sabhra v. State of Punjab and others, CWP No. 4068 of 2008 Gram Panchayat Miaonwal v. State of Punjab and others, CWP No. 3850 of 2008 Raj Pal Singh Bedi v. State of Punjab and others, CWP No. 4311 of 2008 Gram Panchayat Sohian Kalan v. State of Punjab and others, CWP No. 6473 of 2008 Kuldip Singh and others v. State of Punjab and others, CWP No. 5975 of 2008 Joginder Singh v. State of Punjab and others, CWP No. 3765 of 2008 Kulwant Bir Singh & Others v. State of Punjab and others, CWP No. 6461 of 2008 Manjit Singh and Others v. State of Punjab and others, CWP No. 4106 of 2008 Preet Pal Singh v. State of Punjab and others and CWP No. 4069 of 2008 Hira Lal and others v. State of Punjab and others) concerning constitution of new Gram Sabhas by separating them from already established Gram Sabhas.

(2.) SECTION 3 of the Punjab Panchayati Raj Act, 1994 entitles the State Government to declare any village or group of contiguous villages, with a population of not less than two hundred, to constitute a Gram Sabha area. However, this provision also has a proviso that a new Gram Sabha area should be constituted by taking into consideration its physical distance from the main village or villages, as the case may be and other relevant facts.

(3.) THE Supreme Court of India in State of Punjab v. Tehal Singh and others, 2002(2) RCR(Civil) 1: 2002(2) PLR 347 laid down certain principles of law holding that provisions of Sections 3 and 4 of the Act for declaring territorial area of a Gram Sabha did not concern the interest of an individual citizen or a particular resident of that area. The declaration under Section 3 made by the Government was general in character and not directed to a resident of a particular area. A Gram Panchayat was entrusted many general functions and numerous other powers and duties (Section 30 of the Act).