Pankaj Purohit, J
1. This writ petition has been filed by the petitioner for seeking indulgence of this Court for a direction to respondent no.2 to proceed against respondent no.3, who is a sitting Gram Pradhan of Gram Sabha, Village Bhogpur, Block Laksar, Pargana Jwalapur, Tehsil and District Haridwar.
2. On instructions, it is submitted by learned State counsel that an election petition was filed by the petitioner herein against respondent no.3 before the Sub-Divisional Magistrate, Haridwar and the said election petition is stayed by this Court on 26.09.2024 in a Writ Petition (M/S) No.2613 of 2024.
3. Petitioner has concealed all these facts in the writ petition rather the writ petition has been filed in a very callous manner without disclosing the necessary facts.
4. In this view of the matter, the writ petition is dismissed in limine.
