ANUJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of respondent nos.2, 3 and 4 today, is taken on record.

(2.) Heard Sri Ram Pratap Yadav, learned counsel for the petitioner and learned Standing Counsel for the State.

(3.) Present writ petition has been filed by the petitioner Anuj Kumar, claiming to be the duly elected Gram Pradhan of village Bhauli, Development Block Kurara, Tehsil-Hamirpur, District-Hamirpur. He claims relief in the nature of direction upon the District Magistrate-Hamirpur to assign financial and administrative powers to the petitioner to enable him to discharge all functions of Gram Pradhan.