Smt. Nazar Shree vs State Of U.P. And 4 Others
2018 Latest Caselaw 2925 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- WRIT - C No. - 45876 of 2017
 

 
Petitioner :- Smt. Nazar Shree
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Dhirendra Kumar Pal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

The present writ petition has been filed challenging the order dated 12.9.2017 passed by the District Panchayat Raj Officer, Mainpuri  whereby the District Panchayat Raj Officer, Mainpuri has prevented the petitioner,  who is the elected Gram Pradhan of the Village, from operating the bank account on behalf of the Gram Panchayat.  It was held by this Court in Ramawati Devi versus State of U.P and others 2002(5) AWC 3473 that such an order  amounts to ceasing the financial and administrative powers of the elected Gram Pradhan  which can only be done by the concerned District Magistrate exercising his powers under Section 95(1)(g) of the Uttar Pradesh Panchayat Raj Act, 1947.

In view of the aforesaid judgment of this Court, the order dated 12.9.2017 passed by the District Panchayat Raj Officer, Mainpuri  is without jurisdiction and is thus quashed.

The writ petition is allowed.

Order Date :- 27.9.2018

IB