YUGAL KISHORE CHOUDHARY Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the affidavits filed by the respondents-parties including the affidavit filed by the intervenors. This matter is being disposed of finally at the admission stage by passing the following order:

(2.) This writ petition has been filed by one Yugal Kishore Choudhary for the following reliefs: -

(3.) In this writ petition, it has been categorically stated by the petitioner in paragraph 3 that he is one of the members of Dalsingsarai Notified Area Committee. In paragraph 4 of this writ petition it has also been stated that the said committee of which he claims to be a member, has been brought into existence by Notification No. 2195 dated 7-7-1992 issued by the State Government in which 28 persons were there and the writ petitioner was at serial No. 23. Various other factual assertions have also been made in the said writ petition but for the order which I propose to pass in this case, no detailed investigation of the facts of this case is required.