MAHESWAR BHATRA Vs. STATE OF ODISHA AND OTHERS

JUDGEMENT

(1.) The petitioner, who is the resident of Purniguda village under Phupugaon Gram Panchayat has filed this application objecting to the recommendation made by the District Level Committee on 26.08.2015 recommending for setting up of the Gram Panchayat Headquarter at Bhalukanadi instead of Tarakonadi.

(2.) The brief facts of the case are that in terms of Government Notification dated 1.7.2015 with regard to reconstitution of Gram Panchayat in the State of Odisha, by report dated 25.07.2015, the Block Level Committee recommended for reconstitution of Gram Panchayat with Headquarters at Tarakonadi which was forwarded to the Collector. The District Level Committee invited objection/suggestion and accordingly objections were filed by the residents of the village Bhalukanadi and from the record produced by the Addl. Govt. Advocate, it is clear that on 21.08.2015, the Collector directed the Block Development Officer, Jharigam "to submit the field visit report along with proceeding of the Block Level Team by 25.08.2015 basing on petition of the villagers regarding creation of New Gram Panchayat at village Bhalukanadi".

(3.) Heard Mr. S.K. Dalai, learned counsel for the petitioner as well as learned Addl. Govt. Advocate appearing for the State-opposite parties and perused the records. We have also heard Mr. Neelakantha Panda, learned counsel for the residents of village Bhalukanadi, who have filed an intervention application.