Narender vs Gram Panchayat Village Atail ...
2023 Latest Caselaw 14724 P&H

NEELAM
2023.09.01

16:41 I attest to the accuracy and integrity of this document That the appellent is a corporate body which functions as per rule and as per rules the appellant has to discuss all the matters in a meeting of the panchayat Members and thereafter the matter is to be discussed and then only the further actions are to be taken, since the Gram Panchayat submitted the judgment and decision before the District Authorities for further guidence and the decisions the District Authorities for have been taken through correspondence in which the considerable time was used and due to which the present appeal has been filed after a delay of one year 11 months and 21 days. The above said delay was not caused intentional but due to the above said reason."

NEELAM 2023.09.01 16:41 I attest to the accuracy and integrity of this document NEELAM 2023.09.01 16:41 I attest to the accuracy and integrity of this document