Smt. Neha Devi vs The District ...
2019 Latest Caselaw 2810 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 12610 of 2019
 

 
Petitioner :- Smt. Neha Devi
 
Respondent :- The District Magistrate/Collector Kaushambi And 3 Others
 
Counsel for Petitioner :- Ashwani Kumar Sachan,Saurabh Sachan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

A meeting for consideration of the "No Confidence Motion" against the Pramukh of the Kshettra Panchayat was fixed on 15.2.2019 at 10.30 A.M. It is alleged that on the said date and the time at least 52 members have assembled before the main gate of the office of the Kshettra Panchayat but the Sub Divisional Officer, who is the Presiding Officer as well as the Block Pramukh Smt. Vidhaya Devi did not permit the members to enter in the office and illegally ordered for the adjournment of the meeting as the quorum was incomplete.

The District Magistrate, Kaushambi, is directed to submit his report regarding the above and the Sub Divisional Officer, concerned, is directed to file his personal affidavit in response to the writ petition specially in respect to averments made in paragraph 7 (incorrectly typed as paragraph 8) of the writ petition by Wednesday i.e. 17.4.2019.

Put up on 18.4.2019.

Order Date :- 11.4.2019

Pramod Tripathi