LAWS(J&K)-2020-10-30

ZATOON BEGUM Vs. UNION TERRITORY OF J&K

Decided On October 09, 2020
Zatoon Begum Appellant
V/S
Union Territory Of JAndK Respondents

JUDGEMENT

(1.) The petitioners, who claimed themselves to be the Panchs of ward No. 7, had approached this Court praying that official respondents be directed to take action on the notice/resolution dated 09.09.2020, passed in terms of Section 7 of the J&K Panchayati Raj Act, 1989 and Rule 81 of the J&K Panchayati Raj Rules, 1996.

(2.) The grievance was that despite sending the resolution and following the same, the official respondents have not taken any steps to call meeting of the Gram Panchayat. All the panchs had passed a resolution against the Sarpanch because of mismanagement in the working of the Panchayat.

(3.) The matter was listed in Court on October 7, 2020.