SANJAY KUMAR Vs. COLLECTOR

JUDGEMENT

(1.) This is an intra Court appeal preferred against the judgment of the learned single Judge dated 21.7.2011 dismissing the writ petition filed by the petitioner-appellant challenging the order passed by the Collector, Bijnore rejecting the application of the appellant filed under Rule 4 (v) of the Uttar Pradesh Panchayat Raj (Settlement of Election Disputes) Rules, 1994 seeking transfer of the election petition filed under Section 12-C of the U.P. Panchayat Raj Act for hearing to another Sub Divisional Officer.

(2.) 1994 Rules have been framed in, exercise of power conferred by Section 110 of the U.P. Panchayat Raj Act, 1947. The said Act was framed to establish and develop local self Government in the rural areas of the State of U.P. and to make better provisions for village administration and development. Local Government falls under Item No. 5 of State List in the VII Schedule to the Constitution and thus, in view of the provisions of Chapter VIII Rule 5 of the Rules of Court providing for special appeal against the judgment of the learned single Judge, no special appeal would be maintainable.

(3.) Thus, the appeal being not maintainable stands dismissed summarily.