PRAMILA PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) 14.2.05 - - Heard learned counsel for the petitioner as well as the learned Government Advocate.

(2.) IN this writ petition the petitioner seeks to challenge the order dated 4.10.2004 passed by the Collector, Kandhamal, Phulbani in exercise of his power conferred upon him under Section 26 of the Orissa Grama Panchayat Act.

(3.) WITH the aforesaid direction, the writ petition is disposed of.