RAJAN GUPTA, J. - (1.) Prayer in the present writ petition is for issuance of writ in the nature of mandamus directing the respondents to constitute a Gram Panchayat for village Bombaypur. It has been argued before this Court that village Bombaypur is 8 kms. from village Khizrabad. Thus a separate Gram Panchayat needs to be constituted for village Bombaypur. According to counsel all the conditions envisaged under Section 7 of Haryana Panchayat Raj Act are fulfilled, yet no decision has been taken by the respondents.
(2.) Heard.
(3.) In my considered view creation/bifurcation of the Gram Panchayat is essentially a policy matter which falls within the domain of the State Government. The issue is not justiciable. No mandamus can be sought for bifurcation of a Gram Panchayat under Article 226 of the Constitution of India. The petition is thus totally frivolous.;