Bhawani Dutt Sharma & Another vs State Of H.P. And Others

Sureshwar Thakur, J

The learned counsel for the writ petitioners, submits that since, the processes for holding elections to the Gram Panchayat(s), is underway, and, also

he further submits, that, since the endeavor made by the writ petitioners, is, only for ensuring the creation, of, a Micro Panchayat, from the extant

Dhamoon Panchayat, (i) especially, when the latter Panchayat, is, of an immense size, and, (ii) whereupon there is every possibility, of, pace of

development works, in a Panchayat, of, a larger size, being impeded or being tardy, (iii) hence the creation of a Micro Panchayat, from, the erstwhile

large sized Panchayat Dhamoon, rather would ensure expedited pace, of, development works being carried therein.

The afore made contention, before this Court, by the learned counsel appears to be merit-worthy, and, also when the writ petitioners, have made a

representation for the afore purpose, before the authorities concerned, representation where is borne in Annexure P-1, thereupon bearing in mind all

the relevant guidelines, appertaining, to the creation(s), of, Micro Panchayat(s), from the apposite larger Panchayat(s) hence, for, ensuring expedited

pace, of development works, being made therein(s), hence a decision, be made within 10 days hereafter, by the authorities concerned, on the afore

representation.

In view of the above, the present petition stands disposed of, along, all pending applications.

Copy dasti.