Rajan Roy - (1.) Heard.
(2.) Service is sufficient upon opposite party no.5 as per service report dated 05.02.2019 but nobody has filed Vakalatnama on his behalf.
(3.) The petitioner herein has challenged the order dated 26.11.2019 passed by the District Magistrate Hardoi nominating opposite party no.5 as Pradhan in exercise of his power under Section 12-J of the U.P. Panchayat Raj Act,1947 (hereinafter referred to as 'the Act, 1947') as the regular incumbent of the office died on 06.11.2018.;