S.C.Mathur, A.C.J. - (1.) By our short order dated 5th July, 1993 we had dismissed this writ petition reserving reasons. We now proceed to give the reasons.
(2.) Sri Shyama Charan Gupta, Mayor of Allahabad has directed this petition against entertainment of notice of motion of no confidence by the Commissioner, Allahabad Division. His plea is that earlier also motion of no confidence was brought against him but the same was lost on 14th February, 1992 and since then two years have not elapsed and, therefore, the present notice is incompetent and illegal in view of the law contained in the Uttar Pradesh Nagar Mahapalika Adhini' yam, 1955 (U.P. Act No. 2 of 1959), for short Act.
(3.) For deciding the controversy raised in the petition only a few facts stated therein need to be stated.;