JUDAWAN GABEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the impugned order Annexure P/1 dtd. 15/12/2021, whereby the respondent No. 2 has passed an interim order in favour of the respondent No. 5 so far as staying the effect and operation of the order passed by the Sub-Divisional Officer dtd. 25/6/2021 and the order dtd. 8/11/2021 passed by the District Collector in an appeal.

(2.) The facts of the case in brief is that the respondent No. 5 was an elected Sarpanch against whom a Sec. 40 proceedings were drawn. The Sub-Divisional Officer vide Annexure P/2 dtd. 25/6/2021 had ordered for removal of the said Sarpanch. The matter was put to challenge before the Collector and the Collector vide order dtd. 2/7/2021 had stayed the effect and operation of the Sub-Divisional Officer's order.

(3.) The petitioner preferred a revision before the Additional Commissioner against the order dtd. 2/7/2021 passed by the Collector. The Additional Commissioner vide order dtd. 11/8/2021 quashed the order of the District Collector dtd. 2/7/2021. However, later on i.e. on 23/8/2021 the Additional Commissioner reviewed and recalled his earlier order dtd. 11/8/2021.