- (1.) Heard Shri Ashok Khare, learned Senior Counsel assisted by Shri Upendra Upadhyay for the petitioner, learned Standing Counsel for the State respondents and Shri M.D. Singh Shekhar, learned Senior Advocate assisted by Shri P.K. Singh for respondent no. 3.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner has challenged the notice dated 30.12.2017 given by Collector, Kasganj fixing the date for consideration of No Confidence Motion against the petitioner.
(3.) Undisputed facts giving rise to the dispute are as under.;