GURBAX SINGH Vs. GRAM PANCHAYAT, DHANANA

JUDGEMENT

(1.) Vide order dated 26th February, 1984 transferee Panchayat Dhanana ordered restoration of 12 feet wide pathway from the house of Sadhu Ram Balmiki resident of village Patvi upto the pacca road going from Ambala to Naraingarh Houses of Maya Ram, Amar Singh, Sarwan Singh, Chanan Singh and the courtyard of the house of Mewa Singh toward Samadhi allegedly fall on the way by all of them.

(2.) Affected persons, challenged the order dated 26th February, 1984 in revision which was dismissed by the learned Judicial Magistrate Ist Class, Ambala City on 30th April, 1986. Second revision under the gab of Cr. Misc. No. 555-M of 1987 under Section 482 of the Criminal Procedure Code has been filed in this Court for quashing the two orders dated 26th February, 1984 Annexure P. 2 and 30th April, 1986 of the revisional court Annexure P.1.

(3.) I have heard Shri M.S. Sullar, Advocate, for the petitioner, Shri Gurjit Singh, Advocate, for the respondents and have carefully gone through the impugned orders of the Panchayat and the revisional Court.