Manti Devi vs Purushottam Singh And 4 Others
2021 Latest Caselaw 3619 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 276 of 2021
 

 
Appellant :- Manti Devi
 
Respondent :- Purushottam Singh And 4 Others
 
Counsel for Appellant :- Yash Padia,Anand Tiwari
 
Counsel for Respondent :- C.S.C.,Pramod Kumar Singh
 

 
Hon'ble Manoj Misra,J.

Hon'ble Rohit Ranjan Agarwal,J.

This intra court appeal has been filed against the judgment and order dated 08.02.2021 passed by the learned Single Judge in Writ-C No.4013 of 2021 by which the writ petition of the first respondent has been disposed off by giving him liberty to approach the second respondent i.e. District Magistrate, Ballia in respect of his complaint against the present appellant.

The learned Single Judge has not made any observation against the appellant in the order impugned but has only given liberty to the writ petitioner to file a complaint in accordance with the procedure laid out in U.P. Panchayat Raj (Removal of Pradhan, Up Pradhan and Members) Enquiry Rules, 1997 upon which a decision is to be taken in accordance with law, within a specified period, as per the Rules.

We do not find any justification to entertain an appeal against such an innocuous impugned order.

The appeal is misconceived and is dismissed.

Order Date :- 15.3.2021

AKShukla/-