Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner and Sri B.P. Singh, learned Standing Counsel appearing for the State respondents.
(2.) Present petition has been filed for quashing the impugned order dated 31.12.2018 passed by the respondent no. 2-District Magistrate, Kaushambi.
(3.) By the impugned order in exercising powers under Section 95(1)g of the U.P. Panchayat Raj Act, 1947 (hereinafter referred to as the Act) the financial and administrative powers of the petitioner have been ceased and a final inquiry has been directed.;