LAKHAN SINGH Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2018-10-68
HIGH COURT OF ALLAHABAD
Decided on October 24,2018

LAKHAN SINGH Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) The petitioner is an elected Pramukh of the Kshettra Panchayat, Rajpur District Kanpur Dehat. He was declared elected on 06.12.2016 for a period of 5 years.
(2.) The aforesaid Kshettra Panchayat has 72 members, 42 of them allegedly submitted a written notice of intention of the proposed no confidence motion in him to the Collector.
(3.) The Collector acting on the said written notice on 23.02.2018 notified that he has been presented with the written intention of motion of no confidence against the petitioner on 14.02.2018. Therefore, in accordance with Sub-Section (3) of Section 15 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961 (hereinafter referred to as the Adhiniyam) a meeting of the Kshettra Panchayat shall be held at 11.00 a.m. on 10.03.2018 in the office of the Kshettra Panchayat and the Sub-Divisional Officer/Up Ziladhikari of the area will preside the meeting.;


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