- (1.) This petition seeks the quashing of the notice dated 30 September 2017 issued by the Collector, Amroha under Section 15(3)(ii) of the U.P. Kshettra Panchayats and Zila Panchayats Adhiniyam, 19611 for convening a meeting of the members of the Kshettra Panchayat Gajraula on 17 October 2017 at 11:00 am in the office of the Kshettra Panchayat to consider the motion of no confidence moved against the petitioner, who is a Block Pramukh of the Kshettra Panchayat Gajraula.
(2.) It is stated that a written notice of intention to make the motion of no confidence against the petitioner signed by 52 out of total 94 elected members of the Kshettra Panchayat was personally served upon the Collector on 28 September 2017. The Collector issued an office order dated 30 September 2017 for calling a meeting of the members of the Kshettra Panchayat on 17 October 2017 that was followed by the notice dated 30 September 2017 issued to the members of the Kshettra Panchayat informing them that a meeting would be held on 17 October 2017 at 11:00 am in the office of the Kshettra Panchayat to consider the motion of no confidence against the petitioner.
(3.) Sri Shashi Nandan, learned Senior Counsel for the petitioner contended that the said notice dated 30 September 2017 was actually served upon the petitioner on 2 October 2017 and, therefore, notice of not less than fifteen-days of such meeting as contemplated under Section 15(3)(ii) of the Act was not given to the members.;