GRAM PANCHAYAT KHAIRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Mr. Bali admits having received the costs.

(2.) Mr. Rathee also appears for respondent No. 1 and says that he adopts the reply already filed by respondent No. 2.

(3.) Under S.4(2) of the Haryana Municipal Act, 1973, any inhabitant of the municipal area or a local area, on alteration of the boundaries of the municipal area, is entitled to raise objections. The petitioner herein is a Gram Panchayat of village Khaira and is supposedly aggrieved on the alternation of the boundaries of the municipal area. In our view, the Gram Panchayat, which is a juristic person and not a natural one, cannot be termed as 'inhabitant' so as to object under S.4(2) about the alteration of the boundaries of the municipal area. That privilege is with natural persons and not juristic ones like the Panchayat. For this reason we dismiss the petition in limine. Petition dismissed.