NETRA SINGH KUNWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, petitioner has sought the following reliefs:-

(2.) Heard learned counsel for the parties and perused the records.

(3.) Petitioner was elected as the Block Pramukh of Dharchula Block, District Pithoragarh in the year 2014. On 16.09.2017, a notice signed by more than 50% of the members of Kshetra Panchayat was presented before the Chief Development Officer, Pithoragarh seeking a motion of 'no confidence' against the petitioner, in terms of Section 63(1) of the Uttarakhand Panchayat Raj Act, 2016 (hereinafter referred to as "the Act"). Pursuant to the said notice, Chief Development Officer issued an order dated 18.09.2017, whereby he directed that meeting for considering no confidence motion would be held on 12.10.2017 and shall be presided by Sub-Divisional Magistrate, Pithoragarh. Copy of the said order was sent to the petitioner as well as all members of the Kshettra Panchahyat.