- (1.) Heard learned Counsel for the petitioner and Sri Shailendra Singh Chauhan, learned Additional Chief Standing Counsel for the State-respondents.
(2.) Earlier writ petition being Misc. Bench No. 27615 of 2016, Puneet Kumar v. Commissioner, Lucknow Division, Lucknow and others, filed by the petitioner was disposed of vide order dated 21.11.2016 which reads as follows:- "Heard learned counsel for the petitioner. The petitioner has levelled certain allegations against the respondent No. 3. Learned counsel for respondent Nos. 3 & 4 Sri Anuj Kumar Srivastava submits that the petitioner is a habitual litigant and has made false complaints. It appears that the Sub Divisional Magistrate has proceeded to call upon the complainants for getting their statements recorded but it appears that the petitioner did not apprehend fair enquiry as Sub Divisional Magistrate happens to be also holding the post of Executive Officer of the Nagar Palika Parishad concerned. The petitioner is directed to approach the Commissioner representing the said fact and praying for a fair investigation through some other officer. The respondent No. 1 is therefore directed to look into the aforesaid grievance and pass orders within a period of six weeks from the date of production of a certified copy of this order. Petition is disposed of."
(3.) Upon submission of the representation/complaint of the petitioner, an enquiry was got conducted by the Commissioner, Lucknow Division, Lucknow through the Additional Commissioner (Judicial), Lucknow Division, Lucknow, who submitted his report dated 31.7.2017, a copy whereof is Annexure -1 to the petition.;