Ashok Bhushan, J. - (1.) Heard Shri G.R.S. Pal, counsel for the petitioner and Shri N.P. Pandey, learned standing counsel appearing for the respondents.
(2.) In these two writ petitions, the petitioner has challenged the order passed by District Panchayat Raj Officer by which the operation of the Gaon Sabha account has been directed to be stopped.
(3.) In writ petition No. 27111 of 2004, order has been passed by District Panchayat Raj Officer on 11.6.2004 whereas in writ petition No. 26714, the order has been passed by District Panchayat Raj Officer on 18.6.2004. In writ petition no. 26714 the order states that in the weekly meeting the Assistant Development Officer, (Panchayat) has informed that Pradhan has made construction work arbitrarily by misusing the fund which are not of prescribed standard and quality. The order further states that amounts under the various schemes has been misused. The District Panchayat Raj Officer exercising the power under Rules 178 has passed the order stopping the operation of the Gram Nidhi. The order further states that till the technical evaluation and documentary evaluation is completed, the operation of the funds be stopped.;