GRAM PANCHAYAT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:

(2.) According to the petitioner, he is Pradhan of Gram Panchayat, Chalal, which was previously a part of Gram Panchayat, Kasol and Manikaran and thereafter made a separate Gram Panchayat.

(3.) The Gram Sabha of the area comprises of the Panchayats of Barsaini, Manikaran, Kasol, Talpini, Burail, Chog, Danogi and Cherar and after the formation of Gram Panchayat, Chalal, the same is also a part and parcel of Gram Sabha of the Kullu Division and the petitioner in his capacity as Pradhan of Gram Panchayat, Chalal, is espousing the case of Gram Panchayats, Manikaran as also Kasol and other Gram Panchayats and Gram Sabha on account of the fact that the rights of the residents and inhabitants of the Gram Panchayat areas have been adversely affected.