TEJ KUNWAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms Sanju Lata, learned counsel for the petitioner and learned Standing Counsel for respondent nos. 1 to 4.

(2.) This writ petition has been filed with the following prayer;

(3.) Learned Standing Counsel at the very outset submitted that this writ petition is not maintainable in view of Sec. 12(C) of U.P. Panchayat Raj Act, 1947 as well as Article 243-O of Constitution of India.