HARPAL SINGH Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) Heard Sh. Siddhartha Sah learned Counsel for the petitioner and Standing Counsel for the respondents.

(2.) By the present writ petition the petitioner has prayed for issue of a writ, order or direction in the nature of mandamus commanding the respondent No. 4 to appoint any impartial officer to inquire into the genuineness of signatures of the members of the Gram Panchayat in the alleged no confidence motion presented to the respondent No. 2.

(3.) Briefly stated the petitioner was elected Pradhan of Gramsabha Dallawala in the Election to the Gram Panchayat Dallawala, Vikas Khand Khanpur, District Haridwar in the elections held on 25th June, 2000. The respondent No.5 who is the Up-Pradhan of the Gramsabha presented a no-confidence motion application to the respondent No.2 levelling allegations and has prayed that the inquiry be conducted against the petitioner and action be taken against him.