Amarnath Vishwakarma vs State Of U.P. And 7 Others
2023 Latest Caselaw 29857 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


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Neutral Citation No. - 2023:AHC:206097
 
Court No. - 6
 

 
Case :- WRIT - C No. - 33676 of 2023
 

 
Petitioner :- Amarnath Vishwakarma
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Alok Pandey
 
Counsel for Respondent :- C.S.C.,Azad Rai,Sanjay Kumar Om
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.

Heard Mr. Alok Pandey, learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

This writ petition has been filed interalia for the following relief:-

"A) Issue an appropriate writ order or direction in the nature of mandamus commanding and directing to the respondent authority to conclude the fair inquiry which is pending against the village pradhan of Village Bhadewara, Block-Karchhana, Tahsil- Karchhana, District- Prayagraj on account of order of the District Collector/District Magistrate, District- Prayagraj dated 06.05.2023 and 13.06.2023.

B)...."

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 :- 28.10.2023

Anjali