M.Katju, J. - (1.) Heard learned counsel for the petitioner.
(2.) The petitioner is the Chairman of the Zila Panchayat, Basti, elected on 10.8.2000. The petitioner is challenging an order adjourning the meeting for no-confidence (Annexure-3 to the writ petition). By that order, the meeting for no-confidence has been fixed on 5.2.2003 at 11.00 a.m. by the Presiding Officer Sri A.K. Ravi, Civil Judge (Senior Division), Basti.
(3.) Learned counsel for the petitioner has submitted that the adjournment amounts to violation of Section 28 (4B) and (12) of the U. P. Kshetriya Panchayat and Zila Panchayat Adhiniyam, 1961. He has also submitted that in view of subsection (12) of Section 28, the no-confidence motion should be held to have been dropped and cannot be tabled again for a period of one year.;