RAMESHWAR SINGH MALIK, J. - (1.) The present writ petition is directed against the order dated 18.07.2016 (Annexure P-2), whereby Administrator was appointed for the Gram Panchayat of the petitioner. Notice of motion was issued.
(2.) Learned counsel for the State refers to the provisions contained in Section 201 of the Punjab Panchayati Raj Act, 1994 (in short "the Act"), to contend that the petitioner has not availed equally efficacious alternative remedy available to her, before filing the present writ petition. Heard learned counsel for the parties.
(3.) The scope and ambit of Section 201 of the Act came up for consideration of this Court in "Binder Kaur v. State of Punjab and others" decided on 30.09.2015 and reported as 2016 (1) RCR (Civil) 634.;