S.K.Singh, J. - (1.) Heard learned counsel for the petitioner, learned State Counsel and Sri Anuj Kumar, learned advocate who appeared for Land Management Committee.
(2.) Prayer in this petition is to quash the proceedings in Case No. 25 of 2005 initiated against the petitioner, pending in the Court of Sub-Divisional Officer, Lalganj.
(3.) Challenge in the proceeding is mainly on the ground that it has been started on a letter which came from the office of Chief Minister and therefore, proceeding is politically motivated. Thus the question posed here is that whether on this ground alone, proceeding of a case which can be otherwise maintainable, is to be quashed at very initial stage itself.;