- (1.) THE petitioner has impugned in this petition under Articles 226/227 of the Constitution of India, the order of the Commissioner and Secretary to Government of Haryana, Development and Panchayat Department, Chandigarh dated March 15, 1988 affirming on appeal the order dated December 2,1987 passed the Deputy Commissioner, Jind, placing him under suspension.
(2.) FACTS:bharthu son of Jagar filed a suit for permanent injunction restraining Gram Panchayat, Gangoli from forcibly demolishing his house and Gher-bounded as under: "north : 62' village pond South : 55' Gali Share-am East : 30'. 8" village Ghat West : 43'. 0" Gher of Dhupa son of Rati Ram and shown in site plan by points a b c d located in Khasra No. 274 Khewat No. 101. "
(3.) THE suit was contested by the Gram Panchayat. Subsequently, the petitioner made the following statement in the Court and the suit was disposed of accordingly: "stated that if the plaintiff would deposit the amount fixed, then I have no objection in changing the land in his name. Till then, forcible possession will not be taken. With this condition, I have no objection in decreeing the suit. ";