R.K. Agrawal, J. - (1.) By means of the present writ petition, the petitioners seek quashing of the notification Nos. 4266-Nau-9/2001-76 (1), 2001 dated 12.11.2001 and 4349-Nau-9/2001-76 (1)/2001, dated 12.11.2001, as also a writ of mandamus directing the respondents not to interfere with the functioning of the petitioners as members of the Nagar Palika Parishad, Atrauli, district Aligarh.
(2.) Briefly stated the facts giving rise to the present petition are as follows : "All the five petitioners claim to have been nominated as members of Nagar Palika Parishad, Atrauli, district Aligarh by the State Government vide Notification Nos. 2567-Nau-9-2001-76 (1)/2001, dated 30.4.2001. They took oath as members of the Nagar Palika Parishad, Atrauli, Aligarh (hereinafter referred to as the "Nagar Palika Parishad") on 6.11.2001. However, on 12.11.2001, the State Government issued another notification being Notification No. 4266/Nav-9/2001/76/2001, wherein five new persons, who are respondent Nos. 4 to 8 in the present writ petition have been nominated as members of the Nagar Palika Parishad. Another notification was issued by the State Government on the same day being Notification No. 4349-Nau-9/2001-76 (1)/ 2001, by which the nomination of the present petitioners as members of the Nagar Palika Parishad had been cancelled."
(3.) We have heard Rajiv Ratan Singh, learned counsel for the petitioners and Sri M.K. Gupta, learned counsel appearing for the respondents.;