V.K.SHUKLA, J. - (1.) IN the present case, petitioner has approached this court assailing the validity of the order dated 21.5.2010 passed by the District Magistrate, Deoria proceeding to nominate Suresh Yadav, respondent no.4 as officiating Pradhan of Gram Panahcyat Mahuin Srikant, P.O. Bijapur Jhangtaur, Block Bhaluwani, Tehsil Barhaj, District Deoria.
(2.) PETITIONER has approached this court contending therein that agenda was issued by the Gram Vikas Adhikari, Deoria fixing meeting to be held on 21.4.2010 at 1.00 in afternoon, and at the said point of time, no members was present and in the absence of quorum, no meeting had been held. Thereafter, Gram Vikas Adhikari had got nomination in favour of Suresh Yadav, respondent no.4. by manipulating proceedings. At this juncture present writ petition has been filed. Sri J.P. Gupta, Advocate, learned counsel for petitioner contended with vehemence that in the present case, at no point of time, any meeting had been convened as such arrangement, which has been made is unjustifiable arrangement.
(3.) COUNTERING the said submission, learned Standing Counsel on the other hand contended that rightful arrangement has been made, as such no interference be made.;