SEEMA GUPTA Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2018-7-311
HIGH COURT OF ALLAHABAD
Decided on July 03,2018

SEEMA GUPTA Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) Counter affidavit and rejoinder affidavit filed today in the Court, are taken on record.
(2.) Heard Sri U.K. Srivastava, Sri Sharad Pathak and Sri Abhinav Singh, learned counsels appearing for the petitioner, Ms. Anupama Singh, learned Standing Counsel representing for the Staterespondents, Dr. L.P. Mishra assisted by Sri R.B. S. Rathaur, Advocate and Sri Amit Kumar Singh Bhadauriya, learned counsels representing for the opposite party No.4.
(3.) For convening the meeting of 'No Confidence Motion' brought against the President of Zila Panchayat, District-Sitapur (opposite party No.4), atleast three petitions were filed before this Court praying for appropriate direction be issued. In writ petition bearing Writ Petition No.15255 (M/B) of 2018 a detailed order was passed on 24.05.2018 and Officer-on-Special Duty posted at Lucknow Bench of Allahabad High Court was appointed as Presiding Officer to convene the meeting on 31.05.2018.;


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