BELI RAM Vs. SHIAMO DEVI

JUDGEMENT

(1.) AS I find from the record, the President of the Gram Panchayat Mr. Balbir Singh was present in this Court at the motion hearing on 5 -7 -1996 The petition was admitted in his presence and he was represented by Mr. V.K. Verma, the then Assistant Advocate General. As the parties were well represented through their respective counsel, it was ordered that no notice needs to be issued to the Respondents.

(2.) LEARNED Counsel appearing for the State has refused to appear for the Respondent No. 2 and it is stated by him that his presence cannot be noted as the Panchayat is a statutory body and the State of Himachal Pradesh has nothing to do with it. Be that as it may.

(3.) THIS petition has been filed by the Beli Ram -Petitioner laying challenge to the order of the Gram Panchayat Annexure P -l which stands upheld on appeal filed by the Petitioner before the Sub -Divisional Officer (C), Hamirpur exercising the powers of Deputy Commissioner under the Panchayati Raj Act.