MANOJ KUMAR JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) NONE appears for intervenor. Learned Counsel for the petitioner and learned Standing Counsel are present Counter has already been filed.

(2.) HEARD .

(3.) PETITIONER is the elected Sarpanch of Machhalo Gram Panchayat in the district of Keonjhar. He ventilates his grievance against the instruction dated 19.10.2005 issued by the Collector, Annexure -1 and the meeting convened by the B.D.O. for selecting the VLL as per the letter No. 1625 dated 19.10.2005, Annexure -2 and prays to quash the same.