JASBIR SINGH, J. - (1.) (Oral)
(2.) PETITIONER, Gram Panchayat of Village Bhandson, has filed this writ petition with a prayer that the amount of grant, sanctioned for construction of a local bus-stand/shed, be disbursed in its favour. It is case of the petitioner that the bus-stand is going to be constructed within the territory of village Bhandson and in a very arbitrary manner, to construct that bus-stand, amount of grant is going to be disbursed in favour of respondent No.6. At the time of arguments, it has transpired and not disputed that the grant was sanctioned for the construction of bus-stand in village Bhandson. If it is so, the amount of grant is required to be disbursed to the petitioner only. In view of above facts, we dispose of this writ petition, with a direction to the official respondents to disburse the amount sanctioned, in favour of the petitioner. District Development and Panchayat Officer, Patiala, is directed to do the needful, within two weeks from the date of receipt of a copy of this order.;