NIRMALA DEVI Vs. STATE OF U P AND 4 OTHERS
LAWS(ALL)-2018-1-368
HIGH COURT OF ALLAHABAD
Decided on January 11,2018

NIRMALA DEVI Appellant
VERSUS
State Of U P And 4 Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner, Sri Ravindra Singh appearing for the respondent no. 2 and the learned Standing Counsel for the State-respondent.
(2.) Petitioner, an elected Chairman of Zila Panchayat, Banda, has approached this Court challenging the notice dated 03.01.2018 issued by the District Magistrate, Banda fixing 23.01.2018 for meeting of Zila Panchayat to consider the 'motion of no confidence'.
(3.) Admittedly, there are 30 elected members out of which 16 members have given proposal to bring 'no confidence motion' against the petitioner.;


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