Rajkumar Sahu vs State Of Chhattisgarh 15 Sa/165/2003 ... on 27 August, 2018

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Chattisgarh High Court

Rajkumar Sahu vs State Of Chhattisgarh 15 Sa/165/2003 ... on 27 August, 2018

Bench: Prashant Kumar Mishra

                                        1

                                                                              NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                            WPC No. 2372 of 2018

    Rajkumar Sahu S/o Madhav Ram Sahu Aged About 49 Years Sarpanch
     Gram Panchayat Agesara, R/o Gram Panchayat Agesara, Janpad
     Panchayat Patan, Tahsil Patan, District- Durg, Chhattisgarh.

                                                                   ---- Petitioner

                                     Versus

   1. State Of Chhattisgarh Through Secretary, Department Of Panchayat,
      Mahanadi Bhawan, Naya Raipur, District- Raipur, Chhattisgarh.

   2. Sub Divisional Officer (Revenue) Patan, District- Durg, Chhattisgarh.

   3. Tahsildar Patan District Durg, Chhattisgarh.

   4. Ganeshiya Bai W/o Sukhit Ram Aged About 40 Years

   5. Gopilal Sahu S/o Late Anak Ram Sahu Aged About 45 Years

   6. Bhanuram S/o Sadaram Aged About 42 Years

   7. Kusum Bai Sahu W/o Sukhnand Aged About 37 Years

   8. Anjani Bai W/o Ram Kumar Aged About 35 Years

   9. Sato Bai Patel W/o Girdhar Aged About 38 Years

   10. Chandrahash S/o Latkhor Aged About 46 Years

   11. Shanti Bai Patel W/o Sukhut Patel Aged About 38 Years

   12. Shailu Patel W/o Poshan Kumar Aged About 35 Years

   13. Rajendra Kumar Sahu S/o Jethuram Sahu, aged about 46 years

   14. Narendra Sahu S/o Awadh Ram Sahu Aged About 43 Years

      All respondents No.4 to 14 are Panch Of Gram Panchayat Agesara And Are

R/o Gram Panchayat Agesara, Tahsil Patan, District- Durg, Chhattisgarh.

---- Respondent For Petitioner : Shri Praveen Dhurandhar, Advocate. For Respondent/State : Shri Rajendra Tripathi, Panel Lawyer. 2

Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 27/08/2018

1. Learned counsel for the petitioner would submit that since after filing of the writ petition, meeting of the no confidence to remove the petitioner from the office of Sarpanch of Gram Panchayat : Agesara, Janpad Panchayat Patan, Tehsil Patan, District Durg, has already taken place on 21.8.2018.

2. In view of the above, let the petitioner avail the remedy provided under Section 21 (4) of the CG Panchayat Raj Adhiniyam, 1993. The petitioner would be at liberty to raise all the grounds available to him, both legal and factual, as well as the grounds raised in this writ petition.

3. The writ petition is accordingly disposed of.

Sd/-

Judge (Prashant Kumar Mishra) Barve

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