RAJ KUMAR SINGH Vs. STATE OF U. P

JUDGEMENT

(1.) Heard Sri Vishal Tandon, learned counsel for the petitioner, Sri Siddharth Singh, learned Additional Chief Standing Counsel for respondents no.1 & 2 and Sri Thakur Prasad Dubey, learned counsel for the respondent no.3.

(2.) The petitioner is resident of village Ghonda, Post Ronda, Tehsil and District Moradabad and also member of Gram Panchayat of said village.

(3.) It appears that the respondent no.3 has been elected as Gram Pradhan in December, 2015 and on account of some charges against the respondent no.3, financial and administrative power of respondent no.3 was seized by respondent no.2 District Magistrate by order dated 12.04.2017. Thereafter, by order dated 23.10.2018, the financial and administrative power of respondent no.3 was restored by respondent no.2 holding that the excess payment paid, in respect of interlocking CC Tiles and drainage, has been deposited by the petitioner. The said order also recites that the Village Development officer was also responsible for excess payment for aforesaid matter.