Veeresh Singh vs State Of U.P. And 3 Others
2023 Latest Caselaw 21456 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:160233
 
Court No. - 6
 

 
Case :- WRIT - C No. - 23995 of 2023
 

 
Petitioner :- Veeresh Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Om Prakash Chaube
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.

Heard Mr. Om Prakash Chaube, learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

The writ petition has been filed by the petitioner with the prayer to direct the respondent nos.2 and 3 to complete the inquiry in the complaint dated 13.02.2023 and 17.04.2023 submitted by the petitioner.

Learned counsel for the petitioner submits that petitioner is a complainant who has filed complaint against the Gram Pradhan but no decision has been taken till date on the complaint filed by the petitioner.

Learned Standing Counsel submits that being complainant petitioner has no locus to file such petition, therefore, this petition is not maintainable. In support of his contention, he has relied upon the Full Bench judgment of this Court in the case of Vivekanand Yadav vs. State of U.P. and another reported in 2010(10) ADJ 1 (FB) and the judgment of Co-ordinate Bench of this Court in the case of Narendra Kumar vs. State of U.P. and Ors. reported in 2013(1) ADJ 228.

Accordingly, the petition is misconceived and is dismissed.

Order Date :- 9.8.2023

Rahul.