Gram Panchayat Archives

Can Gram Panchayat obstruct mobile tower installation due to harmful radiation? Bombay High Court answers

Bombay High Court highlighted that the Gram Panchayat had already issued NOC in favour of the petitioner but passed a resolution obstructing mobile tower installation and operation based on apprehensions.

Case Briefs Supreme Court

Explained| Is State Election Commission/Collector’s order under Section 14B(1) of Maharashtra Village Panchayats Act, 1959 refusing to disqualify a Sarpanch/Member of Panchayat appealable?

Supreme Court: Answering an interesting question of law, the Bench of AM Khanwilkar* and CT Ravikumar, JJ has held that no remedy

Case Briefs High Courts

HP HC | Court in exercise of its writ jurisdiction can interfere in the matters relating to election only if it subserves the progress of election and facilitates the completion thereof; petition dismissed

Himachal Pradesh High Court: Tarlok Singh Chauhan, J., while dismissing the present petition on lack of merits, said, “… election process has

Case Briefs High Courts

HP HC | [Interpretation of Statutes] Court while drawing distinction between the terms ‘Block’ and ‘Constituency’, denies to reserve the post of Pradhan in Gram Panchayat elections for ST category

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan, J. and Jyotsna Rewal Dua, J. while dismissing the present petition

Case Briefs High Courts

HP HC | Creation or bifurcation of Gram Panchayat is essentially a policy matter, falling in the exclusive domain and jurisdiction of the State; Petition dismissed

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Sandeep Sharma, JJ., while dismissing the present petition upon lack

Case Briefs High Courts

HP HC | Court while discharging its duties in exercise of powers conferred under Art. 226 r/w Art.227 of Constitution, cannot permit illegality to remain on record, especially in exercise of its power of superintendence

Himachal Pradesh High Court: Ajay Mohan Goel J., while allowing the present petition, set aside the orders of the preceding authority holding

Case Briefs Supreme Court

Gram Panchayat Certificate not a ‘private document’, Can be used to establish legacy linkage

Supreme Court: In the issue relating to admissibility of the certificate issued by Gram Panchayat Secretary as a proof of citizenship, the