JARMAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By way of this common order, above said all four writ petitions are being disposed of.

(2.) In these civil writ petitions, the challenge is to the actions of the respondents-Government and the Director-cum-Special Secretary, Government of Punjab, Department of Rural Development and Panchayats, Punjab in either forming new Gram Panchayats or de-notifying/bifurcating new Gram Panchayat in exercise of power under Section 3 of the Punjab Panchayati Raj Act, 1994 (for short 'Act of 1994').

(3.) The necessary facts in individual writ petitions are stated as under:-