AJAY BHANOT,J. - (1.) There exists a Kshettra Panchayat in Block Mahewa called Kshettra Panchayat Mahewa, Block Mahewa, District Etawah. The said Kshettra Panchayat was constituted under the U.P. Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961 (hereinafter referred to as " the Act"). The affairs and administration of the said Kshettra Panchayat are governed and regulated by the said Act.
(2.) The total number of elected members of the Kshettra Panchayat, Mahewa is 106. The petitioner was elected as Pramukh of Kshettra Panchayat, Mahewa, District Etawah in January 2016. 56 elected members of the Kshettra Panchayat, Mahewa formed the intention to express want of confidence in the petitioner. The aforesaid 56 members drew up a written notice with intention to make a motion of no-confidence and caused it to be served upon the Collector, Etawah. The Collector, Etawah upon receipt of the said notice of intention, made a notice on 13.10.2017, convening the meeting to consider the motion of no-confidence on 30.10.2017. The notice dated 13.10.2017 of the said meeting was sent to the members of the Kshettra Panchayat, Mahewa.
(3.) The petitioner being aggrieved by the action of the Collector has laid out a challenge to the no-confidence proceedings initiated against him and has assailed the notice dated 13.10.2017 issued by the Collector convening the meeting, to consider the motion of no-confidence on 30.12.2017.;