S.U. Khan, J. - (1.) It appears that some complaints have been filed against alleged irregularities and large scale malpractices of consolidation authorities in District Budaun. Through this writ petition a prayer has been made that enquiry must not be initiated on the basis of such complaints. The Court is of the opinion that if against some public officer a complaint is made before the higher officer then the complaint must promptly be investigated and appropriate action shall be taken. It is quite possible that some consolidation authorities against whom enquiry is going are at the back of the petitioner. However, no final opinion in this regard is being expressed.
(2.) Writ petition is utterly frivolous hence it is dismissed. However, it is hoped that the responsible higher authorities of the Government who are hearing the complaint will decide the matter very expeditiously and if any officer is found involved, strict action will be taken against him.
(3.) Office is directed to supply a copy of this order free of cost to Shri N.P. Pandey, learned standing Counsel within three days. Petition Dismissed.;