LAWS(ORI)-2006-12-67

M. NARASIMHULU REDDY Vs. STATE OF ORISSA

Decided On December 08, 2006
M. Narasimhulu Reddy Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) The village Karapalli of the district Ganjam was earlier included in Laxmipur Grama Panchayat but the same was deleted from that Grama Panchayat and included in Chamakahandi Grama Panchayat vide Government notification dated 20th October, 2001 (Annexure-4). Being aggrieved, the petitioners have filed the instant writ application.

(2.) We have also perused the concerned record or the State Government produced by the learned Additional Government advocate. Prior to the impugned notification, Laxmipur Grama Panchayat was consisting following four villages having population as under:

(3.) With regard to Chamakahandi Grama Panchayat six villages were already existing before exclusion of village Karapali vide impugned notification having population as under: