SOMWATI Vs. DISTRICT MAGISTRATE BAREILLY

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the learned standing counsel for the respondents.

(2.) This writ petition has been filed challenging the order dated 22.11.2008, passed by the District Magistrate, Bareilly.

(3.) The petitioners claim that they are elected members of Gram Panchayat, Badagaon, village Badagaon, Block Bhadpura, Tehsil-Nawabganj, district Bareilly. The Gram Sabha consists of three villages. One member of Gram Panchayat was elected from each of the village. On a complaint made by the Gaon Sabha regarding irregularity in working of the Gram Pradhan, his financial and administrative powers were ceased.