JANG BAHADUR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nirmal Singh Yadav, learned counsel for the petitioner.

(2.) This writ petition has been filed praying inter alia the following relief:-

(3.) Kishan Pal, respondent no. 5 herein, is the Pradhan of Village Bachgawan, P.O. Bankagaon, Block and P.S. Pasgaon, Tehsil Mohamdi, District Lakhimpur Kheri. The petitioner, it is alleged, is simple, gentle and law abiding person and voter of the said Gram Panchayat. On 20/10/2021 the petitioner lodged a complaint before the State Election Commission, UP, Lucknow to the effect that the respondent no. 5 is not the resident of the village and as such his election to the post of Gram Pradhan was illegal. It was prayed that action be taken against him.