RAJ BAHADUR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Santosh Kumar Yadav 'Warsi', learned counsel for the petitioner and the learned Additional Chief Standing Counsel for the respondents-State.

(2.) Under challenge is the order dtd. 31/12/2020 passed by the District Magistrate, Sultanpur, a copy of which has been brought on record as Annexure No.4, whereby upon the complaint/representation made by the petitioner against the respondent No.4 raising issues of embezzlement and wrongful allotment but the respondent No.2 finding that no case has been made out has rejected the representation of the petitioner.

(3.) In order to appreciate the controversy, briefly the facts giving rise to the instant petition are being noticed first.