GOPAL SINGH Vs. SECRETARY PANCHAYATI RAJ

JUDGEMENT

(1.) Precisely, the grouse of the petitioners, as has been highlighted in the present petition and further canvassed by Mr. Naresh Kumar Tomar, learned counsel for the petitioners, is that the Secretary of Gram Panchayat Daro Devaria, Tehsil Pachhad, District Sirmaur, Himachal Pradesh has wrongly and unauthorizedly, without following due procedure as per Panchayati Raj (General) Rules, 1997, changed the parentage of respondent No.4 Kanaura Ram in the record of Parivar register maintained by said Gram Panchayat. It is averred in the petition that correct name of father of Kanaura Ram was 'Sheru Ram' but Secretary of the Gram Panchayat, without verifying record, changed the same to 'Santu', who otherwise happens to be the grandfather of the petitioners.

(2.) Mr. B.C. Verma, learned Additional Advocate General, while appearing on behalf of respondents Nos. 1 to 3 states that there is no locus of petitioner to file present petition but otherwise also, relief as sought for in the instant petition cannot be granted in the instant proceedings rather he is required to approach District Magistrate, who is competent under Panchayati Raj Act to take cognizance of such complaint

(3.) Careful perusal of Rule 21(2) of the Panchayati Raj (General) Rules, 1997, framed under the Panchayati Raj Act, if read in its entirety, suggests that certain procedure is required to be followed before ordering correction in the family register.