- (1.) Heard Sri Govind Krishna, learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) By means of this writ petition, order dated 10.12.2014 (annexure-8) passed by respondent no. 5-District Magistrate, Allahabad has been challenged. By the impugned order, District Magistrate has rejected representation of the petitioner with regard to delimitation and separation of village, Bhavapur from gram panchayat Deeha on the ground that representation has been submitted after expiry of the period within which objection ought to have been filed.
(3.) In brief facts of the case are that petitioner is resident of village Bhavapur, gram panchayat Deeha, Tehsil Soraon, District Allahabad and is engaged in cultivation. State Government issued the order dated 16.8.2014 setting forthwith the guidelines for re-organization/delimitation of gram panchayats. Thereafter, petitioner made an application dated 15.9.2014 before respondent no. 3 praying for separation of village Bhavapur from gram panchayat Deeha. Another application dated 20.10.2014 with same prayer was also submitted to respondent no. 3 but all in vain. Thereafter, petitioner has approached this Court by means of Writ C no. 60848 of 2014 which was decided by this Court vide order dated 25.11.2014 directing respondent no. 3 to consider the grievance of the petitioner within eight weeks from the date of presentation of such representation. Pursuant to the order passed by this Court, petitioner has again approached to respondent no. 3 by representation dated 3.12.2014. Consequently, vide office memo dated 10.12.2014, said representation of the petitioner was rejected by respondent no. 5 i.e. District Magistrate on the ground that it was submitted after expiry of period mentioned in executive order dated 16.8.2014.;