LAWS(ALL)-2022-3-111

RAM PRASAD RAJOURIYA Vs. STATE OF U.P.

Decided On March 10, 2022
Ram Prasad Rajouriya Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The present petition has been filed claiming to be in public interest praying for the following reliefs:

(2.) The learned counsel for the petitioner referred to an order passed by District Magistrate dated August 24, 2017 vide which a Committee was constituted to inquire into alleged embezzlement of funds by the Gram Pradhan. The grievance raised is that no action has been taken.

(3.) The learned counsel for respondent No.6 produced before us the order passed by this Court in Writ-C No.8261 of 2018, titled as Ram Prasad Rajouria v. State of U.P. and others filed by the petitioner earlier in which same relief was claimed. The aforesaid writ petition was dismissed on March 15, 2018. He submitted that the factum of filing of the aforesaid writ petition has not been disclosed by the petitioner in the present petition.