GRAM PANCHAYAT PAHLU Vs. STATE OF H.P.

JUDGEMENT

(1.) The present Writ Petition has been preferred by Gram Panchayat Pahlu by way of public interest litigation seeking the relief of cancellation of mining lease renewed on 21/2/2022 (Annexure P-2) in favour of private respondent No.7.

(2.) The petitioner has also prayed that in view of the Resolution passed on 7/3/2022 (Annexure P-3) by it, action be taken by the official respondents, wherein the renewal as such, in favour of private respondent No.7 was objected to, on the ground that there was no, 'No Objection Certificate' issued by the petitioner/Gram Panchayat and no inspection was done of the site in question while granting the lease.

(3.) The necessary averment is made that the writ petition has been filed by moving a Resolution by the members of Gram Panchayat giving authority to the duly authorized person to file the petition in the larger interest of the public, since most of the people belong to the lower stratum of the society and are not aware of the rules, norms and regulations as such, they are incapable of approaching the Court.