Ajay Bhanot, J. - (1.) The petitioner was elected Pramukh of Kshetra Panchayat Jalesar, Tehsil Jalesar, Etah, in the year 2015. The Kshetra Panchayat is a local body constituted and governed by the U.P. Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 (hereinafter referred to as 'the Act'). The Act in turn has been promulgated and the local body has been constituted in adherence to the mandate of Part IX of the Constitution of India.
(2.) Some members of Kshetra Panchayat, District-Etah, resolved amongst themselves to table a motion of no confidence against the petitioner. The said intent to move a vote of no confidence was reduced to writing, in the shape of a written notice of intention dated 01.01.2018. The said written notice of intent to make the motion of no confidence dated 1.1.2018 was caused to be delivered to the Collector, Etah to requisition the meeting to consider the motion. The Collector upon receipt of the written notice of intent convened a meeting to consider the motion of no confidence on 22.1.2018. In this regard, the Collector issued a notice dated 4.1.2018 to the members of the Kshetra Panchayat, intimating the date, time and place of the meeting.
(3.) The petitioner has laid a challenge to the said written notice of intent to make the motion of no confidence dated 1.1.2018 and the notice of the Collector dated 4.1.2018 convening the meeting to consider the vote of no confidence, in the instant writ petition.;