V.G. Oak, J. - (1.) This petition under Article 226 of the Constitution is directed against a resolution of no-confidence passed by the Municipal Board of Pilibhit against the petitioner.
(2.) The petitioner was the President of the Municipal Board of Pilibhit. On 6-6-1959 the District Magistrate of Pilibhit issued a notice convening a meeting of the Municipal Board on 24-6-1959 for considering the motion of no-confidence against the President. A meeting of the Municipal Board was accordingly held on 24-6-1959. The Additional Civil and Sessions Judge, Pilibhit, presided over the meeting. At the conclusion of the meeting the Presiding Officer took votes by a show of hands. Two members of the Board present in the meeting demanded a poll. But the Presiding Officer did not take a poll. The Presiding Officer made a declaration that the motion of no-confidence against the President was passed. The petitioner has moved this writ petition against that resolution of no confidence.
(3.) The sole point urged by Mr. S. C. Khare appearing for the petitioner is that, the proceedings in the meeting were vitiated due to the refusal of the Presiding Officer to take a poll.;