MANJULATA PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) All these Writ Petitions since involve almost similar facts and point of law, on consent of the learned counsel for the Parties, the same are taken up together, heard analogously and decided by this common judgment.

(2.) W.P.(C) No.15170/2022 involves a challenge to the order dtd. 24/5/2022 at Annexure-6 issued by the Sub-Collector, Sadar, Cuttack nominating Smt. Sumitra Rout, wife of Purna Chandra Rout of Ward No.5, as Naib Sarapanch in Jalarpur Gram Panchayat in exercise of power under Sec. 13 of the Orissa Gram Panchayat Act, 1964.

(3.) W.P.(C) No.115170/2022 is filed by the Petitioners being the Sarapanch and Ward Members of Jalarpur Gram Panchayat under Niali Block involving a challenge to the nomination of Naib Sarapanch of Jalarpur Gram Panchayat, whereas W.P.(C) No.16825/2022 is at the instance of some Ward Members in their challenge to the nomination of Naib Sarapanch in respect of Alanda Gram Panchayat. The third one being W.P.(C) No.16833/2022 appears to be filed by a Voter of Bhadrak District in respect of challenge to the nomination of Naib Sarapanch of Aradi Gram Panchayat.