Ajaya Bal vs State & Ors.
2013 Latest Caselaw 3711 Del

Citation : 2013 Latest Caselaw 3711 Del
Judgement Date : 22 August, 2013

Delhi High Court

Ajaya Bal vs State & Ors. on 22 August, 2013

Author: Subhash Chandra Parija

W.P.(C) No.18796 of 2013
03. 22.08.2013 Heard learned counsel for the parties.
This writ petition has been filed by the Sarpanch of
Kashimpur Gram Panchayat in the district of Bhadrak, challenging
the action of the Block Development Officer, Dhamnagar Block,
Bhadrak, in not conducting the Pallisabha and trying to execute
the contract work administratively.
Learned counsel for the petitioner has drawn the
attention to the letter of the B.D.O., Dhamnagar Block, Bhadrak,
dated 08.04.2013 under Annexure-3 to the writ petition, on which
it appears that the Pallisabha has been kept in abeyance on the
ground of the objection raised by some villagers.
Considering the submissions made this writ petition
is disposed of with a direction to the Block Development Officer,
Dhamnagar Block, Bhadrak-opposite party no.4, to conduct the
Pallisabha in accordance with law and if the conducting of such
Pallisabha is not possible for any reason whatsoever, the B.D.O.
shall intimate the said fact to the Collector, Bhadrak, before
proceeding with the contract work administratively.
W.P.(C) is accordingly disposed of.
Issue urgent certified copy as per rules.

.............................
S.C. Parija, J.

Misc. Case No.17362 of 2013

04. 22.08.2013 In view of the disposal of the writ application, no order is required to be passed. Misc. Case is accordingly disposed of.

........................... S.C. Parija, J.

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