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Sabnam vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 6 October 2022 · Citation: (2022) 10 P&H CK 0017

HON’BLE JUDGES
N.S.Shekhawat, J · Alok Jain, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 243D · Haryana Panchayati Raj Act, 1994 — Section 9, 59, 120
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition 23200 Of 2022
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Judgment

10 paragraphs · 323 words

N.S.Shekhawat, J

The petitioner has filed the instant petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of CERTIORARI for quashing the impugned order order dated 21.09.2022 (Annexure P-4) passed by the respondent No. 2 whereby spelling of village name of the petitioner has been changed from Sundh to Soondh and reservation has been done for reserved category in theh Panchayat election is illegal, unconstitutional and against the provisions of Article 243-D of the Constitution of India, Sections 9, 59 and 120 of the Haryana Panchayati Raj Act, 1994.

Learned counsel for the petitioner submits that he will be satisfied in case the directions are issued to the respondents, especially, respondent No. 2-Director General, Development and Panchayat Department, Haryana to decide the representation (Annexure P-5) of the petitioner in a time bound manner, at this stage.

Heard.

Notice of motion.

At this stage, Mr. P.P. Chahar, DAG, Haryana accepts notice on behalf of the respondents and on instructions from Sh. Ranveer Singh Sodhi, Deputy Director (Legal) Development and Panchayat Department submits that petitioner may be directed to appear before respondent No. 2-Director General, Development and Panchayat Department, Haryana and undertakes that the representation (Annexure P-5) submitted by the petitioner shall be considered immediately by the respondent No. 2 by passing a speaking order in the light of relevant provisions of Article 243-D of the Constitution of India, Sections 9, 59 and 120 of the Haryana Panchayati Raj Act, 1994.

In view of the statements made by the learned counsel for the petitioner as well as learned State counsel, we direct the respondent No.2 to decide the representation of the petitioner (Annexure P-5) by tomorrow itself.

The petitioner shall appear before the concerned authority at 10.30 a.m., on 07.10.2022.

The respondent No. 2 shall also supply a certified copy of the order so passed by him to the applicant/petitioner on the same day.

Disposed off accordingly.