Sushil Harkauli, J. - (1.) I have heard learned Counsel for the petitioner as well as the learned Counsel for the caveator, whose name is Ramesh Kumar Singh, son of Ranjit Singh.
(2.) The petitioner is the Pradhan of a Gram Panchayat. The impugned order dated 28.2.2003 (Annexure-8), has found the petitioner prima facie guilty of financial and other irregularities on the basis of a preliminary inquiry conducted by the District Development Officer, Mirzapur, and on that basis the financial and administrative powers of the petitioner have been ceased Under Section 95(1 )(g) of the U.P. Panchayat Raj Act, 1947 and a three Member Committee has been constituted to submit a final inquiry report. It has also been directed by the same order that the final inquiry should be completed within one month.
(3.) The petitioner has challenged this order on basically two grounds.;