SURATRAM Vs. ADDL DISTRICT DEVELOPMENT OFFICER AJMER
LAWS(RAJ)-1979-2-6
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on February 20,1979

SURATRAM Appellant
VERSUS
DISTRICT DEVELOPMENT OFFICER, AJMER Respondents

JUDGEMENT

G.M.Lodha, J. - (1.) This writ petition provides a typical example of attempt of an undemocratic Sarpanch to flout majority verdict on the heels of legal technicalities.
(2.) Before I proceed to give the facts of this case, it would be useful to mention in brief the historical concept of Panchayat institution.
(3.) The age old concept of "Panch Parmeshawara" Panch is God, which was prevalent in ancient India, disappeared completely during British rule in India. The institution of Panchayat Raj or Village Panchayat has been an institution existing from times Immemorial in this country but during British rule this institution collapsed.;


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