JASBIR SINGH, J. - (1.) (Oral)
(2.) PETITIONER, who is a Sarpanch of Village Aandhli, Tehsil and District Kaithal, has filed this writ petition with a prayer to quash order dated 21.6.2006 (Annexure P/2) by which he was put under suspension, and also to quash order dated 8.8.2006 (Annexure P/1), vide which, his appeal was dismissed. To suspend him, it was allegation against the petitioner that he has failed to take possession of the Gram Panchayat's land from unauthorised occupants. At the time, when notice of motion was issued, it was contended by counsel for the petitioner that when proceedings were pending before the authorities below, possession of the land was taken over by the Gram Panchayat and the land was re-auctioned. This fact has not been controverted by the State counsel, before this Court. In view of facts stated above, this writ petition is allowed. Orders under challenge are set-aside. However, it is made clear that if any enquiry is pending against the petitioner, order passed by us today, shall not affect the same.;