Arvind Kumar Singh vs State Of U.P. Thru. Prin. Secy. ...
2014 Latest Caselaw 6080 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 8207 of 2014
 

 
Petitioner :- Arvind Kumar Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayat Raj & 4 Ors.
 
Counsel for Petitioner :- Virendra Singh Chandel
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Aditya Nath Mittal,J.

We have heard learned counsel for the parties and perused the pleadings of the writ petition.

A proceeding under section 95(1)(g) of the U.P. Panchayat Raj Act is already pending against the respondent no.5-Pradhan.

Since the proceeding is pending under the statutory provision, there appears to be no reason to interfere with the present controversy. 

However, we direct the respondent no.2- District Magistrate, Unnao to conclude the pending proceedings in accordance with law expeditiously say within a period of three months from the date of receipt of a certified copy of this order. However, it is clarified that we have not entered into the merits of the case.

Subject to above, the writ petition stands disposed of.

Order Date :- 6.9.2014

VNP/-