Chattisgarh High Court
Smt. Mamta Markam vs State Of Chhattisgarh 24 Wps/2653/2013 ... on 25 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 1204 of 2018
Smt. Mamta Markam, W/o Shri Chhabilal Markam, aged about 28 years,
Elected and Working as Sarpanch of Gram Panchayat- Jirrapara, R/o
Village - Jirrapara, P.S. Tahsil Vishrampuri, District Kondagaon, (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, through its Secretary, Department of Panchayat and
Rural Development, Secretariat at Mahanadi Bhawan, New Raipur, District
Raipur (C.G.)
2. Director, Panchayat, Directorate at Indrawati Bhawan, New Raipur, District
Raipur (C.G.)
3. Collector, Kondagaon, District Kondagaon (C.G.)
4. Chief Executive Officer, Zila Panchayat, Kondagaon, District Kondagaon
(C.G.)
5. Chief Executive Officer, Janpad Panchayat, Baderajpur, District -
Kondagaon (C.G.)
--- Respondents
For Petitioner : Mr. Rakesh Kumar Jha, Advocate. For Respondents : Mr. Avinash Singh, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 25/04/18
1. Learned counsel appearing for the petitioner would submit that petitioner may be allowed to make representation before the State Government for providing basic amenities to Gram Panchayat- Jirrapara, Janpad Panchayat - Baderajpur, District Kondagaon.
2. I have heard learned counsel for the petitioner.
3. The prayer appears to be fair and reasonable and is accordingly 2 allowed.
4. Be that as it may, petitioner is at liberty to make representation before the State Government within three weeks from today which will be considered and decided by the said authority within a further period of four weeks from the date of receipt of representation.
5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka