Brahmanand Pandey vs State Of U.P. And 2 Others
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Allahabad High Court

Brahmanand Pandey vs State Of U.P. And 2 Others on 22 December, 2023

Author: Manju Rani Chauhan

Bench: Manju Rani Chauhan

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:242975
 
Court No. - 6
 

 
Case :- WRIT - C No. - 43292 of 2023
 

 
Petitioner :- Brahmanand Pandey
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sudhir Kumar Singh
 
Counsel for Respondent :- CSC
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.
 

Learned Standing Counsel points out that the petition has been filed by the complainant with prayer to direct for enquiry on complaint filed by him against the Pradhan. He further submits that being complainant petitioner has no locus to file such petition, therefore, the same 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 dismissed as not maintainable.

Order Date :- 22.12.2023

Rahul.