SHABBIR KHAN Vs. STATE OF U P

JUDGEMENT

(1.) The petitioners seek writ of quo warranto declaring that respondents No. 5 to 15 have ceased to be members of Nagar Palika Parishad, Khurja.

(2.) Briefly stated the facts are that the election of members of Nagar Palika Parishad, Khurja, district Bulandshahr (in short the Parishad) took place in November, 2000. In this election, 25 persons were elected as members of the Parishad from different wards of the Nagar Palika. Smt. Razia Salim was elected as the President. The Parishad was constituted on 2.12.2000. The President and 14 members of the Parishad took oath of allegiance on 2.12.2000. The oath was administered by Sri P. K. Srivastava, Sub-Divisional Magistrate, Khurja. The remaining eleven members protested against the Sub-Divisional Magistrate and did not take oath of allegiance.

(3.) The next meeting of the Parishad took place on 11.12.2000. In these meeting remaining members, who have been impleaded as respondents No. 5 to 15, took their oath under Chairmanship of the President of the Parishad.