- (1.) Petitioners, who claim to be elected Pradhans of various Gram Sabha have approached this Court seeking a writ of certiorari to quash the resolution dated 21.06.2017 passed by the Nagar Palika Parishad Padrauna, Kushinagar-respondent no. 5 for inclusion of certain areas which falls within the Gram Sabha of which they are elected as Pradhans within the limits of Nagar Palika Parishad, Padrauna.
(2.) Learned counsel for the petitioners contends that the resolution has been forwarded to the State Government for further processing and action and hence they are aggrieved.
(3.) Procedure for declaration of certain areas for inclusion in the municipality and process to be adopted for such declaration are contained under Section 3 & 4 of the U.P. Municipalities Act, 1916. Section 4 of the Act clearly provides that before the issue of a notification under Section 3, the Governor shall publish in the official Gazette and also in a newspaper duly approved by it for purposes of publication of public notice, and also cause to be affixed in the office of the District Magistrate and other conspicuous places within or adjacent to the local area concerned a draft or the proposed notification along with a notice stating that the draft will be taken into consideration on the expiry of the period, inviting objection/suggestion and the Governor before issuing the notification shall consider any objection or suggestion received from any person in writing in respect of the said draft notification.;