A.P. Misra, A.P. Singh, JJ. - (1.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(2.) In view of the exchange of affidavits and also as agreed to by counsel for the parties, the present writ petition is being disposed of finally at the stage of admission.
(3.) The petitioners seek a writ of quo-warranto against respondent No. 4 and also to restrain him from functioning as Vice-Chairman/Acting Chairman of Town Area Committee Jhunsi, Allahabad, and further quashing the illegal resolution dated 20th March, 1993 (Annexure-3 to the writ petition), and directing the respondents to invoke the provision of sub-section (1) of Section 54-A of the U.P. Municipalities, Act as extended to the Town Area Act, and to initiate the process for the election of Vice-Chairman as provided in sub-sections 2 to (9) of Section 54-A of U.P. Municipalities Act, 1916.;