Manoj Kumar Gupta, J. - (1.) Heard counsel forthe petitioner, Sri Ramesh Upadhyay, Chief Standing Counsel on behalf of the State-respondents and Sri Vinod Kumar Yadav, learned counsel who has filed an application on behalf of Champa Devi as an intervener.
(2.) By means of this writ petition, the petitioner has prayed for issuance of mandamus commanding the District Deputy Director of Consolidation/District Magistrate, Azamgarh to direct his subordinate authorities to lodge a first information report in pursuance of the enquiry report of the Additional District Magistrate (Admn.), Azamgarh dated 12 September 2016 and to decide the representation of the petitioner dated 15 September 2016 by a reasoned and speaking order.
(3.) The representation dated 15 September 2016 has been filed by one Triloki Nath Jalan whom the petitioner claims to be his real brother. The petitioner alleges that he holds his power of attorney. In the said representation made to the District Deputy Director of Consolidation, Azamgarh, a request was made for lodging a first information report against the persons responsible for forging the order of the Consolidation Officer dated 18.8.2010. On the said application, accordingly to the petitioner, no action was taken, compelling the petitioner to approach this Court by way of the instant writ petition.;