SWETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned Counsel for the State.

(2.) A counter affidavit is stated to have been filed on behalf of Respondents 4 to 6 on 27.1.2011. The Registry shall place it on record. The Court requested the Counsel for the State to make available his copy for perusal so as not to hold up proceedings on that ground. The office shall retain a xerox copy of the counter affidavit placed during submission.

(3.) The Petitioner is stated to be Pramukh of Shambhuganj Block Panchayat Samiti, District-Banka. She alleges unauthorized interference by the Block Development Officer in financial matters contrary to Section 42 of the Bihar Panchayat Raj Act, 2006 while the BDO relies on his powers under Section 61 of the Act.