Indermani Agaria And Ors vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

The limited grievance of the petitioners is that, all the petitioners before the Writ Court are the Panchas appointed from different wards in Gram

Panchayat, Kharra, Tehsil Odagi, District Surajpur (C.G.) and who have made serious allegations against the respondent No.7 who is the Sarpanch of

the said Gram Panchayat.

Though, the complaint has been made to the respondent No.3 - Sub Divisional Officer (Revenue) in his capacity as competent authority under the

Chhattisgarh Panchayat Raj Adhiniyam, 1993, but the respondent No.3 has not taken any steps in deciding the said complaint.

The counsel for the petitioners submits that, by efflux of time, the respondent No.7 may complete her tenure and would also meanwhile continue

with all the illegal activities that she was otherwise undertaking and which has been highlighted in the complaint. He further submits that, two specific

F.I.R. have also been lodged against the respondent No.7 by the petitioners. Given the said circumstances he submits that, suitable directions be issued

by this Court to the respondent No.3 to act upon the complaint which has been lodged and on due verification, he may pass an appropriate order.

The State counsel does not have any objection for the limited prayer which has been made by the counsel for the petitioners.

Given the facts and circumstances of the case, particularly, the seriousness of the allegations which have been levelled against the respondent No.7,

this Court is of the opinion that ends of justice would meet if, the direction is given to the respondent No.3 - the competent authority under the

provision of Chhattisgarh Panchayat Raj Adhiniyam, 1993 so far as Gram Panchayat, Kharra, Tehsil Odagi, District Surajpur (C.G.) is concerned on

due verification to take appropriate decision on the complaint at the earliest preferably within a period of 90 days from the date of receipt of the copy

of this order. It shall be the duty of the petitioners to serve a copy of this order to the respondent No.3 along with a copy of this petition.

The Writ Petition stands disposed off.