- (1.) We have heard Shri Siddharth Nandan, learned counsel appearing for the petitioner-appellant and learned Additional Chief Standing Counsel for the State respondents.
(2.) The appellant is aggrieved with the last paragraph of the judgement and order dated 30.5.2018 passed by learned Single Judge of this Court in Writ C No.17011 of 2018 (Shaukat Hussain vs. State of UP and 8 others).
(3.) Record in question reflects that the petitioner was elected as Pradhan of Village Panchayat Sonakpur Dehat, Block & District Moradabad in December, 2015 for a period of five years. Some persons of the village wanted to grab the Gaon Sabha land and in his absence, certain proceedings were fraudulently prepared by the Tehsil authorities. When the appellant came to know about the aforesaid proceedings, he made a complaint before the District Magistrate, Moradabad. After concurrence of the members of the Gaon Sabha in the general meeting held on 4.1.2018, the resolution was passed on 4.10.2017 to cancel the earlier resolution dated 4.10.2017. Thereafter, due to village rivalry certain persons of the village made a complaint?before the respondents against the petitioner and on receipt of the the aforesaid complaint, a Three-Member Committee was appointed. The Committee submitted its report before the District Development Officer, Moradabad on 30.1.2018. A show cause notice was issued to the petitioner on 26.2.2018 to which he had submitted a detailed reply on 19.3.2018, denying all the allegations. Finally, the District Magistrate, Moradabad has passed the order dated 19.4.2018 removing the petitioner from the post of Village Pradhan.;