INDRESH KUMAR YADAV Vs. STATE OF U P AND 3 OTHERS
LAWS(ALL)-2017-4-457
HIGH COURT OF ALLAHABAD
Decided on April 26,2017

Indresh Kumar Yadav Appellant
VERSUS
State Of U P And 3 Others Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed today is taken on record.
(2.) We have heard Shri G.K. Singh, Senior Advocate assisted by Shri Prabhakar Awasthi, learned counsel appearing for the petitioner, Shri Sanjay Kumar Singh, learned Standing Counsel for the State respondents and Shri Ravi Kiran Jain, Senior Advocate assisted by Ms. Deba Siddique for the fourth respondent.
(3.) Indresh Kumar Yadav is before this Court assailing the agenda of the meeting dated 6.4.2017 wherein in exercise of powers conferred under Section 15 of Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 (in short the Act) the second respondent i.e. Collector/District Magistrate, Kannauj has fixed the date, time and place of the meeting for considering the notice of no-confidence motion moved by 92 (out of 145) members of Kshetra Panchayat Umarda against the petitioner and completing proceedings relating to voting under the chairmanship of Sub Divisional Officer, Tirva.;


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