1. The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

2. Notice of motion.

3. At the request of the Court, Mr. P.S.Bajwa, Addl. AG, Punjab, accepts notice on behalf of respondent no. 1 to 5, 7 and 8.

4. Mr. Nakul Sharma, Advocate, enters appearance on behalf of respondent no.6.

5. Hence, the service is complete.

6. Through this petition, the petitioners claim that a fake Gram Panchayat, Village Divya Gram, has been created in order to siphon off funds granted by the 14th Finance Commission as also the Local Area Development Fund and Mahatma Gandhi National Rural Employment Guarantee Act, 2005. The Panchayat also receives grant from the Punjab Infrastructure Development Board.

7. Learned State counsel submits that an inquiry into the entire matter is being held which is likely to be concluded in the near future. He prays for a short accommodation to place on record a copy of the report, which is likely to be received

8. Mr. P.S.Bajwa, Addl. AG, Punjab, has been impressed upon to get the inquiry concluded well before the next date of hearing and place its report on the file of the Court.

9. Adjourned to 07.09.2021 for final disposal.

10. List in urgent.