Kewal Singh And Others vs State Of Punjab And Others
2023 Latest Caselaw 19043 P&H

                        CWP-5144-2020                                                            -1-
                                                              Neutral Citation No. 2023:PHHC:140220

                        107
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                       CWP-5144-2020
                                                       Date of Decision: November 03, 2023

                        Kewal Singh and others                               ......Petitioners
                                           Versus
                        State of Punjab and others
                                                                             ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:    Mr.Rohit Sapehiya, Advocate and
                                    Ms.Deepika Chauhan, Advocate for
                                    Mr.Rai Singh Chauhan, Advocate
                                    for the petitioners.

                                    Ms.Akshita Chauhan, Deputy Advocate General, Punjab.

                                    Mr.A.P.Kaushik, Advocate
                                    for respondent No.6.

                                    Mr.Onkar Singh, Advocate
                                    for respondent No.7.
                                           ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioners have approached this Court praying for issuance of

directions to the respondents to appoint the Administrator or action be taken

against the Sarpanch.

Counsel for the petitioners submits that elected Panchayat is

working and thus, there is no reason, as on date, for appointing the

Administrator and thus, the present petition be disposed of as infructuous.

Learned counsel for respondent No.7 has submitted that

petitioners have committed forgery.

However, this Court would refrain itself from going into this

fact in this petition but respondent No.7 is at liberty to pursue his remedies MEENU 2023.11.03 18:35 I attest to the accuracy and integrity of this order/judgment

Neutral Citation No. 2023:PHHC:140220

as available to him under the law.

Disposed of as infructuous.

                        November 03, 2023                          ( RAJESH BHARDWAJ )
                        meenuss                                           JUDGE

                        1.     Whether speaking/reasoned ?         Yes/No
                        2.     Whether reportable ?                Yes/No




MEENU
2023.11.03 18:35
I attest to the accuracy and
integrity of this
order/judgment