DEBAKI JANI Vs. COLLECTOR

JUDGEMENT

(1.) Cleavage of decisions on the interpretation of Section 26 of the Orissa Grama Panchayats Act, 1964, in the cases of Chandrakanti Bhoi v. The Collector, Balangir and another,2007 Supp1 OrissaLR 400 and Smt. Mithila Seth v. The Collector, Bolangir,2011 2 OrissaLR 594, necessitated the learned Single Judge to refer the matter to the Full Bench.

(2.) The following question of law has been referred for our decision.

(3.) Section 26 of the Orissa Grama Panchayats Act, 1964 (hereinafter referred to as "the Act") is quoted hereunder: