Yogesh Kumar Mishra @ Yogesh Yogi vs State Of ...
2021 Latest Caselaw 3533 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. SINGLE No. - 6848 of 2021
 

 
Petitioner :- Yogesh Kumar Mishra @ Yogesh Yogi
 
Respondent :- State Of U.P.Thru.Prin.Secy.Panchayati Raj,Lucknow & Ors.
 
Counsel for Petitioner :- Dev Mani Mishra
 
Counsel for Respondent :- C.S.C.,Rakesh Kumar Chaudhary
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Manish Mathur,J.

Notice on behalf of opposite party nos. 1, 3 to 8 has been accepted by the learned Chief Standing Counsel and Mr. Rakesh Kumar Chaudhary, Advocate has accepted notice on behalf of opposite party no.2.

Heard.

The writ petition has been filed seeking following reliefs:-

"A. issue a writ order direction in the nature of certiorari quashing the tentative list dtaed 2021 issued by Opp. No.3, 4, 5 and 6 so far it relates to the Village Pipari Khalsa situated at Vikas Khand Baba Belkharnath Dham, District Pratapgarh which is at Serial No.18 of the list issued by Opp. No.3, 4, 5 and 6 by means of which the seat for Gram Pradhan has been reserved for Backward female as contained in Annexure No.1 to this writ petition.

B. Issue a writ, order or direction in the nature of Mandamus of directing the opposite parties not to published the final list without entertaining the petitioner's objection dated 06.03.2021 Annexed as annexure no.7 to this writ petition.

C. To pass such other and further orders which may deem to be just and appropriate in the facts and circumstances of the case.

D. To award the cost and compensation to the Petitioner."

Learned counsel for the petitioner submits that the petitioner is the resident of Gaon Sabha Pipari Khalsa, Vikas Khand Baba Belkharnath Dham, District Pratapgarh. He has preferred the application dated 6.3.2021 to the District Election Officer who is also the District Magistrate, Pratapgarh regarding applying the policy of reservation in the Panchayat Election for the aforesaid Gaon Sabha.

Mr. H.P. Srivastava, learned Additional Chief Standing Counsel appearing for the opposite parties informs that this Court vide judgment and order passed today i.e. 15th March, 2021 has decided the Writ Petition No.6929 (PIL Civil) of 2021; Ajay Kumar Vs. State of U.P. & others, issuing certain directions. The request of the petitioner may be considered keeping in mind the aforesaid judgment.

The writ petition is accordingly disposed of with the observations that the competent authority may consider the application of the petitioner dated 3.3.2021 and take appropriate decision in accordance with law keeping in mind the judgment and order dated 15th March, 2021, passed in Writ Petition No.6929 (PIL Civil) of 2021;Ajay Kumar Vs. State of U.P. & others.

Order Date :- 15.3.2021

Arjun/-