Rakesh Srivastava, J. - (1.) Heard Shri Avdhesh Shukla, learned counsel for the petitioner and the learned Standing Counsel for respondent nos.1 to 3.
(2.) Since a pure question of law is involved, the learned Standing Counsel does not intend to file counter affidavit. Accordingly, with the consent of the learned counsels for the parties, this petition is being heard and is being disposed of finally at the admission stage itself.
(3.) Under challenge is the order dated 04.09.2018 passed by the District Magistrate, Shrawasti under Section 95(1)(g) of the U.P. Panchayat Raj Act, 1947 (for short 'Act of 1947') whereby the financial and administrative power of the petitioner has been ceased.;