- (1.) Heard Sri O.P. Srivastava, learned Senior Advocate assisted by Sri Virendra Kumar Dubey, learned counsel for the petitioner, Sri Manish Mishra, learned Standing Counsel for the State-respondents and Sri Mohammad Abid Ali, learned counsel representing the intervenor- Amrendra Kumar Singh.
(2.) By means of this petition under Article 226 of the Constitution, the petitioner has prayed for quashing of the orders dated 9th February, 2018 and 13th February, 2018 passed by the District Magistrate- Sitapur filed as Annexures-1 & 2 to the petition, whereby the District Magistrate- Sitapur has directed for convening a meeting of' No Confidence' against the petitioner fixing 5th March, 2018. When this petition was filed on 28th February, 2018 an interim order was passed directing the matter to be listed on 7th March, 2018 and in the meantime, it was provided that the meeting to consider 'No Confidence Motion' would be convened but result thereof would not be executed till the next date of listing.
(3.) Counter-Affidavit has been filed by the State-respondents along with an application. A further application under Section 340, Cr.P.C. has been filed by one Amrendra Kumar Singh and also an application for impleading him as respondent No. 5 has also been filed. Rejoinder-affidavit has been filed as a reply to the counter-affidavit and also objecctions to the application under Section 340, Cr.P.C.?;