SATYENDRA PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) This writ petition questions the correctness of the directives issued by the District Magistrate, Sitapur to all the Sub-Divisional Magistrates in his district to ensure constitution of the Revenue Committee at the Panchayat Level in terms of Section 225-C of the U.P. Revenue Code read with Rule 193 of the U.P. Revenue Code Rules, 2016.

(3.) Learned Counsel for the petitioner submits that this would create a practical difficulty as has been alleged in the writ petition, inasmuch as the candidate, who has been defeated in the election, would cause obstruction in the functioning of the elected Pradhan. His submission is that this practical difficulty therefore should be taken into account in order to quash the said directives issued by the District Magistrate.