Shashi Kant Gupta, J. - (1.) This writ petition has been filed, inter alia, for the following reliefs; "(i) Issue appropriate writ, order or direction quashing the order/notice dated 11.09.2017 of respondent No. 2 fixing the date as 28.09.2017 for convening the meeting of Kshetra Panchayat Kotwali, Bijnor to consider 'No Confidence Motion' against the petitioner."
(2.) Brief facts of the case as set out in the writ petition are as follows;
(3.) An election of Kshetra Panchayat, Kotwali, Bijnor (in short "Kshetra Panchayat") was held on 29.10.2015, petitioner, Smt. Poonam was declared elected as member of Kshetra Panchayat, Kotwali, Bijnor. Later on, she was elected as Pramukh of Kshetra Panchayat on 7.2.2016; total elected members of Kshetra Panchayat were 187 but after the death of two members of Kshetra Panchayat, total strength of Kshetra Panchayat was reduced from 187 to 185. After the change of State Government in Uttar Pradesh, some of the rivals of the petitioner prepared the forged affidavits as well as notice of no-confidence against the petitioner and submitted them before the District Magistrate, Bijnor, Respondent No. 2 on 8.9.2017; Petitioner and the other members of the Kshetra Panchayat received the impugned notices of Respondent No. 2 dated 11.9.2017 on 14.9.2017; along with the said notice dated 11.9.2017, a copy of the motion expressing want of confidence in the Pramukh was also annexed.;