Rakesh Kumar vs State Of U.P. And 4 Others
2023 Latest Caselaw 34203 ALL

Allahabad High Court

Rakesh Kumar vs State Of U.P. And 4 Others on 7 December, 2023

Author: Manju Rani Chauhan

Bench: Manju Rani Chauhan

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:232586
 
Court No. - 6
 

 
Case :- WRIT - C No. - 36112 of 2023
 

 
Petitioner :- Rakesh Kumar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ajay Kumar Vashistha
 
Counsel for Respondent :- C.S.C,Krishna Kant Singh
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.
 

Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

Learned counsel for the petitioner submits that the petitioner is a complainant, who has made complaint against the Pradhan alleging illegality and irregularity in the development work.

Learned Standing Counsel states that the petitioner being complainant 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.

In view of the above, the present petition is dismissed as not maintainable.

Order Date :- 7.12.2023

Arti