POORNIMA PUSHPAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners would call in question the legality and validity of the order dated 4.7.2016 (Annexure-P/6) and the order dated 29.12.2016 (Annexure-P/7) passed by the Collector, Kondagaon. They have also prayed for quashment of the notification dated 13.4.2016 and 9.5.2016 (Annexure-P/2 and P/3 respectively) issued by the Collector, Kondagaon constituting revenue villages in exercise of power under Section 73 of the CG Land Revenue Code, 1959 and thereafter constituting Gram Panchayats under Section 3 read with Section 129 and Section 8 of the CG Panchayat Raj Adhiniyam, 1993.

(2.) The petitioners are resident of village Vishrampuri consisting of geographical areas of Village/Tola/Mohalla Jangalpara, Kumarpara, Bandhpara and Shivmandirpara. These areas were earlier included in the geographical limits of Gram Panchayat Vishrampuri which was re- constituted as an urban body in the name of Nagar Panchayat Vishrampuri, however, the said Nagar Panchayat was subsequently dissolved and the area of Nagar Panchayat Vishrampuri was divided in 7 independent Gram Panchayats namely, (i) Vishrampuri A, (ii) Vishrampuri B, (iii) Khargaon, (iv) Jirrapara, (v) Farsadih, (vi) Birapara, (vii) Rogadihi.

(3.) According to the petitioners, the area of Gram Panchayat Vishrampuri-