B. Amit Sthalekar, J. - (1.) Heard Sri Rahuraj Singh Kushwaha, counsel for the petitioner, Sri Tariq Maqbool Khan, counsel for the respondent no.5 and Standing Counsel for the respondents no.1 to 4.
(2.) On 22.2.2018, this court had passed the following order:- Heard Sri Raghuraj Singh, learned counsel for the petitioner, Sri Tariq Maqbool Khan, learned counsel for the Gaon Sabha, the respondent no. 5 and learned standing counsel for the respondent nos. 1 to 4. This writ petition has been filed by one Manoj Kumar Yadav. Sri Tariq Maqbool Khan, learned counsel for the Gaon Sabha, the respondent no. 5 referring to the document annexed as Annexure-2 to the writ petition submits that the petitioner is Gram Pradhan of the village, therefore, he cannot file this writ petition through a private counsel as there are standing counsels for the Gram Pradhan and various Gram Sabhas and that the writ petition can be filed only by the Gram Pradhan through the designated standing counsels. Petitioner is directed to file an affidavit within a week stating as to whether he is the Gram Pradhan of the village Dogahara and in what capacity has he engaged a private counsel by filing this writ petition. Put up as fresh on 07.03.2018."
(3.) In pursuance of the order dated 22.2.2018, a supplementary affidavit has been filed today which is taken on record.;