- (1.) Heard learned Counsel for the petitioner and Sri H. A. B. Sinha, learned Standing Counsel for the State-respondents.
(2.) In view of the order proposed to be passed, we do not deem it necessary to issue notice to the respondent Nos.6 and 7 as their interest is well protected in view of the directions issued by us.
(3.) Learned Counsel for the petitioner submits that upon a complaint made by the petitioner and other elected Members of the Gram Panchayat, an enquiry was conducted in which the Enquiry Committee had submitted its report to the Collector, Rai Bareli on 5.12.2017 (Annexure - 2 to the petition). The submission is that thereafter no action has been taken.;