Surya Prakash Kesarwani, J. - (1.) Heard learned counsel for the petitioner and the learned standing counsel for the State-respondents.
(2.) This writ petition has been filed praying to quash the impugned order dated 23.3.2018 passed by District Magistrate, Etawah, respondent No.2. Petitioner is an stranger, who has challenged the impugned order in the matter of the respondent no.7, who is the Principal of Madarsa Arbiya Kuraniya, Katra Shahab Khan, Etawah.
(3.) The petitioner claims that he is patron of a Mazar situate within the school premises and, therefore, he has locusstandi to challenge the impugned order.;