SARPANCH GRAM PANCHAYAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Vipin Tiwari, learned counsel for the appellant. Also heard Mr. Vikram Sharma, learned Deputy Government Advocate appearing for respondents No. 1 to 5 / State and Mr. Prasun Kumar Bhaduri, learned counsel for respondent No.6.

(2.) By this writ appeal, the appellant, who was arrayed as respondent No. 6 in WPC No. 950 of 2021, is assailing the order dated 22.02.2021.

(3.) Paragraphs 1 and 2 of the order, read as follows: