Ravikant Mishra vs State Of U.P. And 7 Others
2021 Latest Caselaw 3614 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 5338 of 2021
 

 
Petitioner :- Ravikant Mishra
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Ramesh Chandra Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Joshi,J.

Heard Sri Ramesh Chandra Tiwari, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

Petitioner in the present case has merely prayed for the following reliefs:-

"i. TO ISSUE a wirt, order or direction in the nature of certiorari quashing the impugned order dated 23.12.2020 (Annexure no. 14 to this writ petition) passed by the District Magistrate Ghazipur i.e. Respondent No. 2.

ii. TO ISSUE a writ, order or direction in the nature of mandamus commanding and directing the Respondents to constitute an inquiry committee for fair investigation into the matter in accordance with law;"

Learned Standing Counsel submitted that the petitioner is a complainant and on his complaint an enquiry was conducted against the respondent no. 8 (Gram Pradhan) and the respondent no.8 was exonerated from the charges after enquiry. It is also submitted that the petitioner has no locus standi to challenge the aforesaid order. In support of his contention, learned Standing Counsel has placed reliance upon the judgment of this Court rendered in the case of Smt. Kesari Devi Vs. State of U.P. , Commissioner, Allahabad Division, Collector /District Magistrate and Chief Development Officer /Mukhya Adhikari, 2005 0 Supreme (AII) 2614.

In view of the above, the writ petition is dismissed as the petitioner has got no locus standi to challenge the impugned order passed in favour of Gram Pradhan.

Order Date :- 15.3.2021

S.K.