Jasbir Singh,J - (1.) (Oral)
(2.) GRIEVANCE of the petitioner, in this writ petition, is against the appointment of Administrator. It is his further prayer that action be initiated against respondent Nos. 6 to 11, who are continuously not attending meetings of the Gram Panchayat. During the arguments, it transpires that so far as the first grievance of the petitioner is concerned, the same no more subsists. Regarding second grievance of the petitioner for taking action against the panches,who are not attending meetings of Gram Panchayat, liberty is granted to the petitioner to pursue his application Annexure P-8. In that regard, respondent No.2. shall pass an appropriate order on that application after hearing the petitioner. Needful be done within two months from the date of receipt of a copy of this order. This petition stands disposed of. A copy of this order be given dasti to counsel for the parties on usual payment.;