SANGEETA CHANDRA,J. - (1.) Heard learned counsel for the petitioner.
(2.) The petitioner is aggrieved by the order dated 3.1.2019 by which the District Magistrate has closed the proceedings initiated on the complaint of the petitioner against the sitting Gram Pradhan for the alleged embezzlement of Rs.951000/-.
(3.) Learned Standing Counsel has raised a preliminary objection regarding the maintainability of the writ petition on behalf of the complainant challenging the order dated 3.1.2019.;