PREM LAL Vs. RAJENDER PRASHAD

JUDGEMENT

(1.) THIS petition is directed against the order dated 30.4.2004 passed by the Learned Additional Chief Judicial Magistrate, Ghumarwin whereby he rejected the appeal filed by the present petitioner under Section 67 of the H.P. Panchayati Raj Act on the ground that it is barred by limitation and further that the provisions of Section 5 of the Limitation Actarenotapplicableto the proceedings under the Panchayati Raj Act.

(2.) THE question whether Section 5 of the Limitation Act is attracted in case of an appeal filed under Section 67 of the H.P. Panchayati Raj Act, is Whether the reporters of local papers may be allowed to see the Judgment? Yes. no longer res integra. This court in Gian Chand Versus Nand Lal and another, Latest HLJ 2005 (HP) 685 held as follows:-