Gram Panchayat Neelanwali vs State Of Haryana And Another
2021 Latest Caselaw 504 P&H

CWP No.2940 of 2021                                                                     1


         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
104
                                                    CWP No.2940 of 2021 (O&M)
                                                    Date of decision: 10.02.2021

Gram Panchayat                                                            .....Petitioner

                                   versus

State of Haryana and Anr.                                                ....Respondents



CORAM: Hon'ble Mr. Justice Girish Agnihotri

Present: Mr.Paramjit Singh Jammu, Advocate for the petitioner.
           (the aforesaid presence is being recorded through video
           conferencing since the proceedings are being conducted in Virtual Court on
           account of restrictions due to COVID-19).

                                                    ****
GIRISH AGNIHOTRI, J. (Oral)

Petitioner-Gram Panchayat Neelanwali has filed present writ

petition inter alia with a prayer for issuance of an appropriate writ order or

direction, especially in the nature of mandamus directing the respondent

No.2 to encash the fix deposit of Rs.7,19,380/- lying deposited with the

Corporation Bank in the name of Sarpanch, Gram Panchayat Neelanwali,

Branch Mandi Dabwali, District Sirsa, as the above said amount is required

for executing the development of the village for installation of 37 solar

lights in the village.

Learned counsel for the petitioner by making reference to

pleadings in the petition, submits that land of Gram Panchayat was acquired

under acquisition and Gram Panchayat received compensation of land in the

year 2015. Some of the amount was deposited in fixed deposit i.e.

1 of 2

Rs. 7,19,380/- with the Corporation Bank, Mandi Dabwali, District Sirsa. It

is submitted that Gram Panchayat has decided to execute the development

work in village and has decided to install 37 solar lights in the village at

different places and an estimate of Rs. 7,05,109/- was prepared. He submits

that the Block Development and Panchayat Officer, Dabwali on 04.02.2021

had also written to the Deputy Commissioner, Sirsa, in this regard. Learned

counsel for the petitioner submits that within two weeks from today he

would submit detail representation wherein he would also place reliance on

judgment Annexure P-5 dated 11.01.2021 passed in CWP No.21286 of

2020.

Notice of motion.

On asking of the Court, Ms. Palika Monga, DAG, Haryana, who

is appearing through video conferencing, accepts notice on behalf of

respondents-State.

In view of the above circumstances, the present writ petition is

disposed of with a direction to respondent No.2-Deputy Commissioner,

Sirsa, to consider and pass an appropriate orders, in accordance with law by

passing a speaking order on the representation so submitted within a month

from the date of receipt of the representation.

Ordered accordingly.

                                                      (GIRISH AGNIHOTRI)
                                                            JUDGE
10.02.2021
jyoti3
          Whether speaking/ reasoned:            Yes/No
          Whether Reportable:                    Yes/No




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