Hari Om and Others vs State of Punjab and Others

Kanwaljit Singh Ahluwalia, J.—Six members of Gram Panchayat, Village Sidhwan Bet, Tehsil Jagraon, District Ludhiana, have approached this Court with the prayer that the official Respondents be directed to take strict legal action against Respondent No. 7-Gram Panchayat, village Salempura, who unauthorizedly dug the drain to put dirty water of the village in the pond of Gram Panchayat of the Petitioners.

Respondent No. 6-Block Development and Panchayat Officer, Sidhwan Bet, District Ludhiana, has filed a short reply, wherein it has been stated that on the receipt of notice of the present writ petition, the inquiry has been entrusted to the Executive Engineer, Panchayati Raj, with the direction to submit his report within a period of one week. It is further stated that after the report is received, an appropriate action will be taken against the defaulting officials in accordance with the provisions of law.

Learned Counsel for Respondents No. 1 to 6 has also submitted that the inquiry report is likely to be received by Respondent No. 5-District Development and Panchayat Officer, Ludhiana, and thereafter strict legal action, in accordance with the provisions of law, shall be taken against the erring party.

In view of the statement made by learned Counsel for Respondents No. 1 to 6, Respondent No. 5-District Development and Panchayat Officer, Ludhiana, is directed to take strict action against the erring party, in consonance with the report of the Executive Engineer, Panchayati Raj, in accordance with the provisions of law.

With the observations made above, the present writ petition is disposed of.