B.AMIT STHALEKAR,J. - (1.) Heard Sri J.H. Khan, learned counsel for the petitioner and Sri Shashi Kant Upadhayay, learned standing counsel for the respondents.
(2.) The petitioner in the writ petition is seeking quashing of the order dated 17.5.2017 passed by the District Magistrate in exercise of powers under Section 95(1) (g) of the U.P. Panchayat Raj Act, 1947 (hereinafter referred to as the 'Act,1947').
(3.) The contention of the learned counsel for the petitioner is that Section 95 (1) (g) of the Act, 1947 confers power on the State Government to remove Pradhan, Up pradhan or member of a Gram Panchayat or a Joint Committee or Bhumi Prabandhak Samiti or a Panch, Sahayak Sarpanch or Sarpanch of a Nayaya Panchayat.;