- (1.) HEARD the learned counsel for the parties.
(2.) THE petitioner has prayed for quashing the re -constitution of the Panchayat on the ground that the village of the petitioner, namely, Gadarpara, has been illegally carved out from the erstwhile Damdama Panchayat and has been amalgamated into newly constituted Panchayat, namely Birkitti Gram Panchayat on extraneous considerations. Constitution or re -constitution of the Gram Panchayat is not to be interfered with by the court in exercise of writ jurisdiction. If the petitioner is aggrieved, he may approach the competent authority by filing a representation. Needless to say that the grievance of the petitioner shall be considered by the Director, Panchayat Raj, Govt. of Jharkhand, Ranchi and appropriate order shall be passed in accordance with law. Such representation shall be disposed of within a period of two months from the date of filing of the representation.
(3.) WITH the above direction this writ application is disposed of.;