DHARAMBIR SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2022-5-320
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 20,2022

DHARAMBIR SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

SUDHIR MITTAL,J. - (1.)The petitioners are elected panches of Gram Panchayat of Village Mari Udhoke, Block Bhikhiwind, District Tarn Taran. Their grievance is that Block Development and Panchayat Officer and District Development and Panchayat Officer are interfering in the functioning of the Panchayat and not permitting it to function smoothly. Even though representation has been made to refrain from interfering with the functioning of the Gram Panchayat, yet interference continues.
(2.)Learned counsel for the petitioners submits that an elected body has to be permitted to function smoothly, in accordance with the principles of Democracy.
(3.)There is no dispute with the submission that democratically elected institutions are to be permitted to function smoothly to enable them to carry out their functions properly. However, in case the officials are interfering in smooth functioning, the remedy lies in approaching the higher authorities instead of filing a writ petition.


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