S. BALAKRUSHNA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioners, being the villagers of Bhuduki, have filed this writ application invoking the jurisdiction of this Court under Articles 226 and 227 of the Constitution, with the prayer to direct the State and its other functionaries to create the new Grama Panchayat as Bhuduki Grama Panchayat with its headquarter at Village Bhuduki instead of Kalarapadar Grama Panchayat with the headquarter at village Kalarapadar with further prayer to quash the notification dated 4.7.2016 under Annexure-10 in relation to bifurcation of Goutami Grama Panchayat and consequentially the order dated 22.11.2016 passed by the Government in the Department of Panchayat Raj under Annexure-11 pursuant to the order dated 4.10.2016 passed by this Court in W.P.(C) No. 17208 of 2016.

(2.) Facts necessary for the purpose of the present proceeding are as under :-

(3.) Coming to the case on hand, the Collector, Ganjam (opposite party No.2) called for a meeting for reorganization and delimitation of Gramas in the District. The Block Level Committee (BLC) consisting of the opposite party No. 3 to 6 as members was constituted and assigned with the task of preparing data sheets and propose reorganization of Grama Panchayats by bifurcation and amalgamation of the villages adjoining to the Grama as per law in the block of Sanakhemundi under notification dated 7.7.2015.