ZAHUR HASAN Vs. COMMISSIONER, LUCKNOW DIVISION AND ANOTHER

JUDGEMENT

(1.) The petitioner has prayed that a writ of certiorari be issued, quashing the order dated 22-2-1993, passed by opposite-party No. 2, suspending the petitioner from the office of Pradhan in purported exercise of powers conferred under Sec. 95 (1) (gg) of U.P. Punchayat Rajya Act.

(2.) The petitioner, as appears from the perusal of the petition, has preferred a revision against the order of the opposite-party No. 2, as stated in Paragraph 10 of the writ petition, on 26-2-1993 alongwith an application for staying the operation of the order impugned in the revision.

(3.) In Para 11 of the writ petition, it has been stated that the revision was fixed for 2-3-1993 for order on the application for stay, but no orders had been passed on that application and case was adjourned for 16-3-1993, It has further been stated that on 16-3-1993 no orders had been passed on the application for stay and the case had been adjourned for 30-3-1993 and on 30-3-1993 the record had not been received with the result the Court had adjourned the hearing of the application for stay for 20-4-1993.