KESHAB SAHUKAR Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, who is a denizen of village Saradhapur in the district of Rayagada and ex-Panchayat Samiti Member, has filed this writ petition praying to quash the office Notification dated 28.08.2008 (Annexure-1), order dated 20.08.2013 (Annexure-5) and recommendations of the Sub-Collector, Gunupur dated 21.06.2001 (Annexure-7). Further the petitioner has prayed for issuance of a direction to opposite party nos.1 to 3 to allow functioning of the Headquarter of Saradhapur Gram Panchayat at village Saradhapur.

(2.) The facts relevant for disposal of the writ petition are as follows :-

(3.) The present petitioner and other villagers of village Saradhapur filed a representation before the appropriate Government not to shift the Headquarter of the Gram Panchayat from village Saradhapur to village Laxmipur. When no action was taken on the said representation, the villagers of Saradhapur Gram Panchayat were constrained to file writ petition, i.e. W.P. (C) No.13794 of 2008 before this Court. This Court disposed of that writ petition on 13.03.2013 with the following order :-