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Judgment
By this petition under the banner of Public Interest Litigation the petitioner has sought a mandamus seeking a direction against the officials respondents for taking appropriate action against respondents 6 and 7 in accordance with law for allegedly having committed illegality in withdrawing the public money and embezling the same after losing election of Mukhia, so far as Gram Panchyat Balia is concerned, and to act appropriately as per Rule on the inquiry report dated 1.8.2006 contained in Annexure 6. It is in these context, it is rightly, jointly, submitted that the District Magistrate shall process the report. Accordingly, the District Magistrate, concerned shall process the same and take appropriate action if not taken and implemented as per the decision, as early as possible, preferably, within four months. With this observation, this petition shall stand disposed of.
Let a copy of this order be given to learned counsel for the parties.