- (1.) Ranbir Singh Sarpanch of Gram Panchayat, Mirch, Block Charkhi Dadri, District Bhiwani, has filed this revision petition under Article 227 of the Constitution of India, for the grant of stay of the operation of the impugned order dated March 1, 1989 passed by the Deputy Commissioner, Bhiwani, Annexure P-1 vide which the Deputy Commissioner, suspended the petitioner under Section 102 of the Punjab Gram Panchayat Act , 1952, as a regulate enquiry was initiated against him for possession of the Shamilat Deh land. An appeal against the said order was filed before the Commissioner, a copy of the same is Annexure P-5, wherein request for staying the order of the Deputy Commissioner was made. However, the Commissioner, on March 8, 1989, passed the order to call for the records for consideration and adjourned the case to March 15, 1989. Since no order was passed regarding staying the operation of the order of suspension of the petitioner, this revision petition was filed.
(2.) It was expected of the Appellate Court (Commissioner) to promptly dispose of the matter of the grant of stay and not to prolong it so that order of the Deputy Commissioner could be implemented. This procedure has amounted to denial of justice to the petitioner. It was on March 9, 1989 that while issuing the notice to motion, the operation of the order of suspension dated March 1, 1989 passed by the Deputy Commissioner was stayed till further orders. While accepting the revision petition, it is ordered that operation of the order of suspension dated March 1, 1989, passed by the Deputy Commissioner shall stand stayed during the pendency of the appeal before the Commissioner.
(3.) With these directions, this revision petition is disposed of. There will be no order as to costs.;