KABITA BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THESE two Writ Petitions were heard together as the question involved in one was connected with the other.

(2.) IN W.P.(C) No. 1825 of 2006, the subject -matter of challenge is an order of the Collector, Dhenkanal by which the Collector, according to the petitioner, interfered with the acceptance of resignation of two councillors of the Notified Area Council, Bhuban (hereinafter called the 'said NAC').

(3.) IN this matter, pursuant to the order of this Court dated 4.5.2006, those two councillors have been impleaded as parties and they have also appeared and filed affidavits. Various counter affidavits have been filed by the opposite parties. One counter affidavit has been filed by opposite party No. 4 -the Executive Officer of the concerned NAC and the other counter affidavit has been filed by those two councillors. A counter affidavit has also been filed by opposite party Nos. 2 and 3 and a separate one by opposite party No. 4.