JISAYA GOMANGO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The issue involved in the present petition concerns the correctness of the decision of the Government of Orissa manifested in the order dtd. 10/5/2012 of the Revenue and Disaster Management Department ordering that the headquarters of the Nuagad Tahasil Office will be at Dogharia instead of Nuagad.

(2.) The eleven Petitioners, who are all residents of Gram Panchayat Nuagad in Gajapati district, are aggrieved by the above decision on the ground that the decision to shift the headquarters to Dogharia was without any enquiry; without consulting the Petitioners and without addressing the genuine interests of the residents of Naugad.

(3.) While issuing notice in the present petition on 30/6/2012, this Court directed that status quo shall be maintained. That interim order has continued almost ten years now.