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Judgment
L. Narayana Swamy, CJ
The prayer of the petitioner is to direct respondents No.1 to 3 i.e. Government of H.P. and Deputy Commissioner, Kullu to order that Palchan Panchayat should not interfere in Kangani area of Burua Panchayat.
In this regard, Ms.Ritta Goswami, learned Additional Advocate General has brought our attention to Section 143 of Himachal Pradesh Panchayati Raj Act, 1994 and submits that for the disputes between panchayats and other local authorities, the aggrieved persons has to approach the Government for redressal of his/her grievances.
In the light of above, when there is statutory provision in the Himachal Pradesh Panchayati Raj Act, 1994, it is appropriate for the petitioner to avail such remedy by approaching the Government which is the statutory authority. Accordingly, we dispose of the present petition by permitting the petitioner to avail remedy available under Section 143 of the Himachal Pradesh Panchayati Raj Act, 1994 by filing petition/appeal to the Government of Himachal Pradesh.
Pending application(s), if any, also stand(s) disposed of.