- (1.) THIS petition has been filed for quashing the final list Annexure P-4 which has been issued by the respondents on 26. 9. 1994 in which two villages Parnala and Sankhol have been deleted from the list of Panchayat Samity of Block Bahadurgarh. A writ of Mandamus has also been sought to the effect that the petitioners villages be denotified from the Municipal Committee, Bahadurgarh. Both these prayers have been made primarily on the ground that in Annexure P-l, Parnala and Sankhol villages have been shown at serial Nos. 51 and 54 in the notification issued on 25. 8. 1994. In the list of ward wise of Block Bahadurgarh District Rohtak, Annexure P-3 as well these two villages have been shown in ward Nos. 8 and 9 meaning thereby that the elections for electing the members of Panchayat Samiti was to take place in villages of Parnala and Sankhol. It has been written by the Deputy Commissioner, Rohtak to the Director, Local Bodies Development, Haryana, Chandigarh, vide Annexure P-2, requesting him that the aforesaid two villages be denotified from the Municipal Committee, Bahadurgarh. This court might have taken a final decision in the matter, but for the fact that no final decision appears to have been taken upon the letter Annexure P-2. It appears to me that the villagers of the aforementioned two villages do not want to be included in the Municipal Committee and keeping in view the wishes of the villagers, the letter has been written by the Deputy Commissioner, Rohtak, But, whatever be the writ of the case of the petitioners, this Court would not be inclined to pronounce upon the matter finally in view of the fact that the matter is pending with the Director, Local Bodies Development, Haryana, Chandigarh, consequently, this petition is allowed with the observations that the Director, Local Bodies Development, Haryana, Chandigarh, may take a decision upon the letter forthwith and preferably within two days. The matter should not be delayed in view of the fact that the elections are nearing. Therefore, even if the Director, Local Bodies Development, Haryana, Chandigarh, has to take extra pains in to the matter, he must expedite the decision and this Court can reasonably expect him to take all possible steps to do the needful within the aforesaid period.
(2.) A copy of this order be given dasti to the counsel for the petitioner so that he can produce the same before the concerned authority for taking immediate actions. It is further observed that even if any officer of the higher rank has to take a decision, he would also take up the matter in all seriousness and do the needful.;