- (1.) Heard learned counsel for the petitioner and the learned standing counsel.
(2.) The dispute appears to be of initiation of a no confidence motion against the respondent no. 4 who is the elected Block Pramukh of Kshettra Panchayat Ajeetmal, District Auraiya.
(3.) The petitioner is an elected Member of Kshettra Panchayat Ajeetmal, District Auraiya. She has come up questioning the impugned order dated 30.8.2014 on the ground that the proposal for no-confidence motion and the initiation of notice has not been entertained on a totally erroneous consideration by the respondent authorities.;