- (1.) The petitioner claims to be resident of village Khajuri Khurd (Koelraicha) Block and Tehsil Koraon, District Allahabad, is a member of Block Development Committee. The petitioner is assailing the order dated 26 August 2015 passed by the District Magistrate, Allahabad exonerating the fifth respondent, Village Pradhan from financial embezzlement, rejecting the complaint of the petitioner hence, restoring the financial and administrative powers.
(2.) A preliminary objection has been raised by the learned Standing Counsel regarding the maintainability of the writ petition at the behest of the petitioner.
(3.) Learned Standing Counsel appearing for the State-respondents would submit that the petition at the behest of the complainant is not maintainable as the complainant has no locus to challenge the order of the District Magistrate withdrawing the administrative and financial powers of the Pradhan.. Reliance has been placed on Dharam Raj Versus State of U.P. and others, 2010 2 AWC 1878 (LB), Ram Baran Versus State of U.P. and others, 2010 2 AWC 1947 (LB) and Amin Khan Versus State of U.P. and others,20084 ADJ 559.;