S.K. Dhaon, J. - (1.) These three petitions relate to a motion of non-confidence in the Chairman of the Town Area Committee Wazirganj, district Budaun, which had been tabled by the members of the Committee and was to he considered in the meeting of the Committee scheduled to be held on 24th October, 1990. Since the controversy involved in these petitions is interconnected, therefore, they are being disposed of by a common judgment.
(2.) Rais Ahmad Ansari, who is petitioner in Writ Petition No. 25306 of 1990 was elected as chairman of the Town Area concerned directly by the electors and he took oath of office on 29th November, 1988. By U. P. Ordinance No. 2 of 1990 certain amendments were made, inter alia, in the U. P. Municipalities Act. In particular, we are concerned with the amendment made in Section 87-A.
(3.) In the purported exercise of powers under Section 38 of the U.P. Town Areas Act the Governor by a notification, dated 12th March, 1990, in supersession of an earlier notification, dated 6th June, 1977, extended Section 87-A and Section 47-A of the U. P. Municipalities Act to the Town Areas, with the result that the provisions of Section 87-A as amended by (J.P. Ordinance No. 2 of 1990 were extended to all Town Areas. The said Ordinance was followed by U. P. Ordinance No. 8 of 1990. The U.P. Ordinance No. 8 of 1990 has been replaced by U. P. Act No. 19 of 1990. On 24th October, 1990 a meeting of the Town Area Committee was scheduled to be held to consider a motion of non-confidence in the petitioner. On 23rd October, 1990, we passed an interim order, the operative portion of which runs : "Meanwhile, the motion of no-confidence will be put to vote and the result there of declared but effect shall not be given to the same if the motion is deemed to be carried.";