RAMESHWAR SINGH MALIK, J. - (1.) This batch of 17 identical writ petitions, bearing CWP Nos. 4265, 4536, 4728, 4897, 5189, 6581, 6964, 7698, 7737, 8033, 8115, 8547, 9431, 11754, 12640, 13030 and 13133 of 2016, is being decided vide this common order, as the issue involved in all these writ petitions is the same. However, for the facility of reference, facts are being culled out from CWP No. 4265 of 2016 (Gram Panchayat Khippannwali v. State of Punjab and others)
(2.) All these writ petitions have been filed by the respective Gram Panchayats, who have been feeling aggrieved against the alleged inaction and serious omission on the part of respondent authorities, primarily for the reason that the amount of grants-in-aid was not being deposited in the Gram Panchayat fund, instead the same was being released in favour of the different executing agencies, for carrying out any development work in the village and the Gram Panchayats were being bye-passed in most arbitrary manner.
(3.) Notice of motion was issued in some of the cases and in compliance thereof, written statement has been filed.;