TAJRIAN Vs. DISTRICT MAGISTRATE HARIDWAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Notices on behalf of the respondents have been accepted by Mr. N.P.Shah, learned Standing Counsel, who prays for and is granted four weeks' time to file counter affidavit. List thereafter. Also heard on stay application.

(2.) BY means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 20 - 1 -2010 passed by the respondent no.1 - District Magistrate, Haridwar, whereby the financial powers of the petitioner -Pradhan have been ceased and handed over to the committee, which was formed by the impugned order.

(3.) I have perused the order impugned. The impugned order has been passed by the District Magistrate Haridwar on the basis of the report of the District Panchayat Raj Officer. There is no mention of any show cause notice in the order impugned.