- (1.) Heard learned Counsel for the petitioner.
(2.) The petitioner had earlier filed Writ Petition No.10731 (M/B) of 2015, which was dismissed with liberty to file a fresh writ petition keeping in view the observations made therein.
(3.) The main grievance of the petitioner was that the Chief Development Officer could not have proceeded to make any inquiry keeping in view the provisions of Uttar Pradesh Panchayat Raj Act, 1947, where the District Magistrate is the only authority to investigate the functioning of the Gram Sabha and Gram Pradhan.;