Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents.
(2.) Present writ petition has been filed seeking quashing of the impugned notice/order dated 24.1.2019 issued by the respondent no. 2 filed as Annexure-2 to the writ petition. A further prayer in the nature of mandamus restraining the respondents no. 2 and 3 not to proceed with the motion of no-confidence against the petitioner in pursuance of the notice dated 24.1.2019 has also been made.
(3.) The impugned notice of holding meeting for consideration of no confidence motion has been issued under Rule 33-B of the U.P. Panchayat Raj Rules, 1947 (hereinafter referred to as the Rules), which provides for procedure for removal of Pradhan.;