Bhagwan Singh vs District Magistrate And 5 Others
2023 Latest Caselaw 27512 ALL

Citation : 2023 Latest Caselaw 27512 ALL
Judgement Date : 6 October, 2023

Allahabad High Court

Bhagwan Singh vs District Magistrate And 5 Others on 6 October, 2023

Bench: Manju Rani Chauhan





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:193385
 
Court No. - 6
 

 
Case :- WRIT - C No. - 30671 of 2023
 

 
Petitioner :- Bhagwan Singh
 
Respondent :- District Magistrate And 5 Others
 
Counsel for Petitioner :- D.C. Dwivedi,Shashi Dhar Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.

Heard Mr. D.C. Dwivedi, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

The writ petition has been filed by the petitioner with the following prayer:-

"a. Issue a writ, order or direction in the nature of mandamus commanding and directing the Respondent no.1 (District Magistrate, District Jallaun) to decide the Representation dated 06-12-2022 along with the affidavit dated 29.11.2022 as well as the Complaint dated 13-12-2022 (Annexure No.1, 1A as well as 2) within stipulated period as pleased the Hon'ble Court, in the interest of Village Rudrawali and Gram Panchayat Nadigaon.

b. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent No.1 to take the action on irregularities caused by the Pradhan as well as concerned officer of the concerned area.

........"

Learned counsel for the petitioner submits that the petitioner is a member of concerned Gram Panchayat who has made a complaint against concerned Gram Pradhan but no inquiry has been done till date, therefore, he has moved a representation before the competent authority but no decision has been taken.

Learned Standing Counsel on the other hand emphasizing on page no.30 to the writ petition and submits that a committee has already been constituted, even otherwise the 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 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 :- 6.10.2023

Kalp Nath Singh