Ajai Lamba, J. - (1.) THIS civil writ petition has been filed praying for issuance of a writ in the nature of certiorari, quashing Resolution No. 6 dated 19.1.2004 (Annexure P -2) passed by Respondent No. 3 i.e. Gram Panchayat, Village Raja Kheri, Tehsil and District Panipat and Order dated 19.10.2006 (Annexure P -3) passed by Respondent No. 1 i.e. Director Panchayats, Haryana.
(2.) IT has been pleaded on behalf of the Petitioners that a community centre has already been constructed in village Raja Kheri, Tehsil and District Panipat. One Harijan Chaupal is already in existence. Vide Resolution at issue (Annexure P -2), another Harijan Chaupal is proposed to be constructed in the area measuring 132 feet X 060 feet. There is no necessity of Harijan Chaupal and therefore, the Resolution be cancelled. It has been pleaded that an application was made to the Director Panchayats, Haryana, under Section 47 of the Haryana Panchayati Raj Act, 1994 for cancellation of Resolution which has been dismissed vide Order dated 19.10.2006 (Annexure P -3) on the ground that the Petitioners may approach the authorities under the Punjab Village Common Lands (Regulation) Act, 1961 and Rules.
(3.) LEARNED Counsel for Respondent Nos. 4 to 11 contends that one Harijan Chaupal was in 60 yards only which is wholly insufficient. The Gram Panchayat has considered the requirement of constructing another Chaupal. The land to be utilised for the second Harijan Chaupal was infact a ground where dirty water collected causing pollution. By way of conversion of land for Harijan Chaupal, there is no accumulation of dirty water in the area and rather service has been rendered to the village and village community by construction of Chaupal.;