Hemant Sharma vs State Of H.P & Others

Sureshwar Thakur, J

The learned counsel for the writ petitioner, submits that since, the processes for holding elections to the Gram Panchayat(s), is, underway, and, also he further submits, that, since the endevour made by the writ petitioner, is, only for ensuring the creation, of, a Micro Panchayat, from, the extant Neri 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 long sized Panchayat Neri, 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 petitioner, has made a representation for the afore purpose, before the authorities concerned, representation whereof is borne in Annexure P-8, 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, alongwith, all pending applications.