Bhukan Lal vs State Of U P And 5 Others
2021 Latest Caselaw 3974 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 9340 of 2021
 

 
Petitioner :- Bhukan Lal
 
Respondent :- State Of U P And 5 Others
 
Counsel for Petitioner :- Suneel Kumar Mishra,Anand Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Joshi,J.

Heard Sri Anand Kumar Singh, 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. A Writ order or direction in the nature of Certiorari quashing the impugned order dated 11.11.2020 passed by the respondent no.

II. A writ order or direction in the nature of Mandamus direction the Respondent No. 2 to hold the fresh enquiry in the matter and take appropriate action against the Respondent Nos. 4 and 5"

Learned Standing Counsel submitted that the petitioner is a complainant and on his complaint an enquiry was conducted against the Gram Pradhan and the then Gram Pradhan 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.

Order Date :- 18.3.2021

S.K.