KAMESHWAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY the medium of this writ petition, the petitioners have sought the following reliefs:

(2.) IT is averred in the writ petition that the petitioners have made various representations to various authorities for shifting of the Panchayat. Respondent 2 intervened and wrote a letter to the Pradhan, Gram Panchayat for holding a Gram Sabha and discuss the said issue, but the said Pradhan failed to do so.

(3.) IT is also contended that respondent No. 5 had already filed Writ Petition No. 2097/2008, titled Vidya Sharma versus State of Himachal Pradesh and others before this Court, came to be allowed vide order dated 12th August, 2010, which gave birth to LPA No. 258 of 2010, titled Pradhan Gram Panchayat, Dadhogi versus Smt. Vidya Sharma and others, was disposed of vide order dated 4th July, 2011, whereby the State was directed to take a decision on the Resolutions passed by the Gram Sabha and Gram Panchayat.