Surya Kant, J. - (1.) (Oral)
(2.) IN deference to the order dated October 23, 2006, Mr. H.S. Sodhi, BDPO, Ludhiana-I is present in court. He has filed his affidavit, which is taken on record. Though, it is pretended that there were some complaints against the petitioner due to which its Sarpanch was restrained from executing the works in the village, however, it is not disputed by Learned Counsel for the petitioner that the said order has since been withdrawn by the BDPO and the petitioner has been permitted to carry on with the development works and has also been permitted to operate the bank accounts. In this view of the matter and having regard to the fact that the directions issued by this court have since been complied with, this petition is disposed of with a direction to the BDPO, Ludhiana-I not to cause any kind of hindrance in the statutory performance of the duties by the Sarpanch and other Panches of the Gram Panchayat. However, if any complaint is received with regard to misappropriation, embezzlement, financial irregularity and/or poor quality of work, such a complaint shall be objectively inquired into and those found responsible for the same shall be proceeded against in accordance with law. With these directions and observations, this petition is disposed of. Rule discharged.;