Allahabad High Court
Bramhadeen Yadav & Ors. vs State Of U.P.Thru ... on 9 January, 2020
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- MISC. SINGLE No. - 273 of 2020 Petitioner :- Bramhadeen Yadav & Ors. Respondent :- State Of U.P.Thru Prin.Secy.Panchayati Raj Deptt.Lko & Ors. Counsel for Petitioner :- Lakshmana Singh Counsel for Respondent :- C.S.C. Hon'ble Rajnish Kumar,J.
Heard Sri Lakshmana Singh, learned counsel for the petitioners and Sri Shatrughan Chaudhary, learned Additional Chief Standing Counsel appearing on behalf of the opposite party nos.1 to 6.
In view of the order proposed to be passed, requirement of issuance of notice to the opposite party no.7 is dispensed with.
Submission of learned counsel for the petitioners is that the financial and administrative powers of the Gram Pradhan has been seized by means of the order dated 16.08.2019. Thereafter a Committee has been constituted, in which the opposite party no.7-Sri Arvind son of Bhagirathi is one of the member but he has neither provided his documents nor available for meeting due to which the development works of the Gaon Sabha are being held up. Therefore the petitioners are constrained to approach this Court by means of the present writ petition for a direction to nominate some other person as member for providing benefits of the different schemes of the Government to the villagers as well as for development works in the village panchayat.
Sri Shatrughan Chaudhary, learned Additional Chief Standing Counsel submitted that the petitioners may make a representation to the District Magistrate, who shall consider the grievance of the petitioners in accordance with law.
In view of above, this petition is disposed of with liberty to the petitioners to move appropriate representation to the District Magistrate, Sultanpur annexing a copy of the writ petition and other documents, if any.
In case any such representation is moved within a period of ten days from today, the same shall be considered and disposed of in accordance with law after affording opportunity to the opposite party no.7- Sri Arvind son of Bhagirathi and pass appropriate orders expeditiously, say within a period of three weeks from the date of submission of representation alongwith certified copy of this order.
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.............................................(Rajnish Kumar,J.) Order Date :- 9.1.2020 Akanksha