RAM NARESH VERMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This impleadment application has been filed by one of the members of the Gaon Sabha.

(2.) Learned counsel for the petitioner submits that member of the Gaon Sabha cannot file a petition as he has no locus and has placed reliance upon the judgment of this Court in the case of Narendra Kumar vs. State of U.P. and others reported in 2013(1) ADJ 228.

(3.) In view of the above, the impleadment application is rejected. Order on the writ petition