- (1.) Heard learned counsel for the petitioner and Shri Manish Mishra, learned Standing Counsel for the State-respondents.
(2.) The petitioner claims to have moved a complaint, against the Pradhan of the village, to the Collector, Raebareilli (Annexure-1 to the Writ Petition) which according to the learned counsel is in accordance to Rule 3 of the U.P. Panchayat Raj (Removal of Pradhan, Up-Pradhan and Members) Enquiry Rules, 1997. It is further stated that the said complaint is supported by an affidavit and other relevant material.
(3.) The limited relief is for a direction to the Collector, Raebareilli to take an appropriate decision on the said complaint of the petitioner, which is pending, within a fixed time frame.;