- (1.) This judgment shall dispose of above mentioned two writ petitions i.e. CWP No. 3492 of 1999 and CWP No. 7629 of 1999, as common question of law and facts arises in both these cases.
(2.) The present writ petitions have been preferred seeking quashing of impugned notification, issued by Government of Haryana whereby certain area of Gram Panchayat Village Patli Hajipur has been taken out for creating a new Gram Panchayat, namely Gram Panchayat Hajipur.
(3.) It has been averred in the writ petitions that the Gram Panchayat of Patli Hajipur is in existence for last 150 years and the same is now sought to be bifurcated by the government, that too without following any procedure.;