MOHAMMAD SADIQ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Neeraj Tripathi, learned Counsel for the petitioner and the learned Standing Counsel for the respondent Nos. 1 to 3. Sri Vinod Tripathi has put in appearance for the respondent No.4 alongwith Sri S.K. Srivastava.

(2.) We have heard learned Counsel for the parties at length. Learned Counsel for the respondents urge that they do not propose to file any counter-affidavit and this petition be disposed of finally at this stage itself on the basis of the records which is available.

(3.) The challenge raised in this petition is to the convening of No Confidence Motion meeting against the petitioner, who holds the post of Block Pramukh Kiratpur, District Bijnor. The No Confidence Motion is proposed to be held in terms of Section 15 of the U.P. Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961.