Manoj Tiwari vs State Of U.P. And 4 Others
2021 Latest Caselaw 3752 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 8889 of 2021
 

 
Petitioner :- Manoj Tiwari
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Rudreshwari Prasad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Joshi,J.

Heard Sri Rudreshwari Prasad, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

Present writ petition has been filed for quashing the report dated 24.09.2019 submitted by respondent no.3-District Panchayat Raj Officer, Jaunpur, in which no irregularities against the Gram Pradhan was found by three members' committee.

Learned Standing Counsel states 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 order passed in favour of Gram Pradhan.

Order Date :- 16.3.2021

Noman