KAILASH BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner claims to be ex-Pradhan of Gram Sabha Raiwala, Block Doiwala, District Dehradun. According to him, present Pradhan has committed certain irregularities regarding which, petitioner has made a representation to Sub Divisional Magistrate. Petitioner wants that representation be decided, therefore, he has approached this Court.

(2.) Having regard to the facts of the case, writ petition is disposed of with direction to Sub Divisional Magistrate to decide petitioner's representation, as early as possible, preferably within four months from the date of production of certified copy of this order.

(3.) It goes without saying that before taking any decision, all the stakeholders, including the person against whom complaint has been made, shall be heard.