Ashok Kumar Singh vs State Of U.P. Thru. Secy. ...
2021 Latest Caselaw 3588 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. SINGLE No. - 6703 of 2021
 

 
Petitioner :- Ashok Kumar Singh
 
Respondent :- State Of U.P. Thru. Secy. Panchayat Raj,Lko.& Ors.
 
Counsel for Petitioner :- Ambika Prasad Pathak,Sunil Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Manish Mathur,J.

Notice on behalf of opposite party nos. 1 to 3 has been accepted by the learned Chief Standing Counsel.

Heard.

The writ petition has been filed seeking following reliefs:-

"(i) Issue a Writ, Order or direction in the nature of Mandamus thereby commanding and directing the opp. party nos.2 and 3 to decide the Objections dated 04/3/2021 moved by the petitioner moved before them as contained in Annexure Nos.4 & 5 to this Writ Petition and may further be pleased to issue a direction to the opp. parties to declare the seat of Pradhan of Village Panchayat Pilkhana Raseedpur, Development Block Hasanganj, District Unnao as a General Seat for the forthcoming elections of Pradhan.

(ii) Issue any other suitable order or direction which this Hon'ble Court may deem fit, just and proper under the circumstances of the case in favour of the petitioner.

(iii) Allow the Writ Petition of the petitioner with costs."

Learned counsel for the petitioner submits that the petitioner is the resident of Village Panchayat Pilkhana Raseedpur, Development Block Hasanganj, District Unnao. He has preferred the application/objection dated 4.3.2021 to the opposite party no.2/District Magistrate, Unnao regarding applying the policy of reservation in the Panchayat Elections 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 4.3.2021 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/-