- (1.) C.M. allowed. Enquiry report be taken on record. CWP No. 891 of 2008
(2.) This writ petition has been filed, inter-alia, praying for declaration to the effect that the decision of Gram Panchayat Village Saherhi (respondent No.5) to allow construction of Water Sewerage Treatment Plant in 3 Kanals of land entered in the revenue record as Mustarka Malkan which is the cremation ground of the village since 100 years is bad and against the public interest as it hurts the religious sentiments of residents, and the same should be constructed at the place where the land measuring 9 Kanals 8 Marlas was acquired in 1998 for the said purpose and the same is lying vacant.
(3.) This petition had originally came up for hearing before us on 21.1.2008. On going through the paper book we found that an enquiry was conducted by Sub Divisional Magistrate, Chamkaur Sahib but the report of same was not placed on the record. Accordingly, we adjourned the case sine-die directing the counsel for the petitioner to place on record the enquiry report of Sub Divisional Magistrate, Chamkaur Sahib.;