BUDHI RAM Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 20.11.2015, passed by respondent no.2/District Magistrate, Dehradun (annexure-1).

(2.) Learned counsels for the respondents pray for and are granted four weeks' time to file the counter affidavit. List the writ petition thereafter.

(3.) The petitioner is a Village Pradhan of village Panchayat Bhatar Chhotar. One complaint was received against him. On such a complaint, the District Magistrate directed the Block Development Officer, Chakrata, Dehradun to enquire into the matter. Pursuant to that inquiry, the District Magistrate passed the impugned order dated 20.11.2015. However, before that, a notice was given to the Gram Pradhan. Only after considering petitoner's reply, order dated 20.11.2015 was passed.