ANJANA SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The writ petition is preferred against an interim order passed by the Additional Commissioner, Bilaspur, in a pending Revision Application.

(2.) Considering the nature of dispute which revolves around the office of Sarpanch of Gram Panchayat, Chisda, Tahsil Jaijaipur and District Janjgir Champa, ends of justice would be served if the writ petition is disposed of with direction to the Additional Commissioner Bilaspur Divisioin Biliaspur to decide the pending revision petition at the earliest preferably within a period of 4 weeks from today.

(3.) Certified copy of the order impugned be returned back to the petitioner by keeping photocopy of the same in the record.