Sangeeta Chandra, J. - (1.) Mr B.K. Singh Raghuvanshi, learned counsel has filed his power on behalf of one Bhanu Pratap Singh, son of Shyam Singh, Gram Pradhan, Gram Panchayat Sumer, Block Aliganj, District Etah. In the array of the parties, Gram Pradhan has not been impleaded as party. It is not clear as to what Gram Pradhan has to say in this writ petition as this writ petition has been filed by the petitioner praying for quashing of the order dated 27.07.2012 passed by the Sub Divisional Magistrate, Aliganj, District Etah as well as the order dated 29.01.2014 passed by the Commissioner rejecting the Appeal of the petitioner.
(2.) The Gram Pradhan may be one of the aggrieved person or a complainant on whose initiative the proceedings have been started against the licensee by the Licensing Authority, but in view of the law settled by the Hon'ble Supreme Court in Ayaaubkhan Noorkhan Pathan vs State of Maharashtra and others, 2013 4 SCC 465, the complainant has no right to be heard. The request for adjournment on behalf of Mr B.K. Singh Raghuvanshi is therefore, rejected.
(3.) The matter is being heard on merits.;