NAFE SINGH Vs. THE STATE OF HARYANA THROUGH THE COMMISSIONER AND SECRETARY TO GOVERNMENT, HARYANA, DEVELOPMENT AND PANCHAYAT DEPARTMENT, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) THE Petitioner is a voter of the Gram Sabha Kiroli, district Sonepat. He has approached this Court to challenge the constitution of the Gram Sabha and the election of its members on the ground that it is violative of the provisions of Sections 5 and 6 of the Punjab Oram Panchayat Act (as applicable to Haryana).

(2.) THE facts are these:

(3.) FOR the foregoing reasons, find no merit in this petition and dismiss the same in limine.