TRIPTI RANI Vs. V

JUDGEMENT

(1.) This writ petition has been filed, inter alia, for the following reliefs;

(2.) The petitioner is the Pramukh of the Kotwali Kshetra Panchayat, Bijnor. The petitioner assumed the charge of Pramukh on 29.07.2019. On 21.08.2020, a no confidence motion, as per section 15 of the Uttar Pradesh Kshetra Panchayat and Zila Panchayat Act, 1961 (hereinafter referred to as, 'the Act of 1961'), was made in accordance with the procedure laid down under the Act of 1961.

(3.) In pursuance of the no confidence motion, the District Magistrate, Bijnor issued a notice dated 21.08.2020 convening a meeting for consideration of the motion of no confidence on 15.09.2020 at 11.00 a.m. at the Kotwali Kshetra Panchayat Office. In view of the aforesaid notice of the District Magistrate, Bijnor, a meeting for consideration of no confidence motion is to be held at 11.00 a.m. on 15.09.2020.