- (1.) We have heard Mr P.N. Mishra, learned senior counsel for the appellants, Mr. Shakil Ahmed Syed, learned counsel for the first respondent and Mr. Syed Alt Ahmad, learned counsel for the second respondent.
(2.) Leave granted.
(3.) The controversy in this appeal arises from the order dated October 13, 2009 passed by the Appellant No. 1 - State of U.P. -whereby the first Respondent herein - Sher Haz Khan has been removed as President, Nagar Palika Parishad, Chandpur, District Bijnor. The first Respondent has challenged the legality and correctness of the order dated October 13, 2009 passed by the State Government in the High Court of judicature at Allahabad.;