Ritu Raj Awasthi, J. - (1.) Heard Mr. Asit Chaturvedi, learned Senior Advocate assisted by Mr. Raj Singh, learned counsel for the petitioner and Mr. Alok Sharma, learned Additional Chief Standing Counsel for the opposite party nos. 1 to 3. Mr. Yogendra Nath Yadav, Advocate has appeared for the opposite party no.4/Gaon Sabha.
(2.) The writ petition has been filed challenging the impugned order dated 1.9.2017, a copy of which is annexed as Annexure No.1 to the writ petition, whereby the financial and administrative powers of the petitioner have been ceased in exercise of power under Section 95(1)(g) U.P. Panchayat Raj Act, 1947 and a Three Members Committee has been constituted to look after the work of Gram Panchayat Sandwa Chandrika, Vikas Khand Sandwa Chandrika, District Pratapgarh.
(3.) The facts of the case in narrow compass are as under:-;