LAWS(CHH)-2001-3-9

AMAR SINGH GAIKWAD Vs. STATE OF CHHATTISGARH

Decided On March 29, 2001
Amar Singh Gaikwad Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) A perusal of the petition would show that it contains number of typing mistakes and misstatements of facts. Though, the petitioner is seeking relief against Gram Panchayat but has not proposed to make the said Gram Panchayat as a party. In para 6, the petition says that by issuing the impugned order-Annexure- P/5, the respondents 2, 3 and 5 have acted against statutory provisions. To the surprise, there is no respondent No. 5 in the petition.

(2.) Learned counsel for the petitioner submits that in place of No. 5 figure '4' should have been shown. Even if, figure '4' is substituted in place of figure '5' that would not meet the allegations made in paragraph 5.5 of the petition which says that the respondent No. 4 was appointed as village Incharge.

(3.) I fail to understand how such petition could be filed in the High Court. When a petition is required to be filed in the High Court, the counsel filing the petition would not only be responsible towards the client, but shall also be responsible towards High Court. Such petitions which are cryptic or contain misleading statements or tend to mislead the Court, cannot be appreciated.