SUSHMA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sanjeev Singh, Sri Pramod Kumar Srivastava, Sri Rama Shanker Mishra learned Advocates for the petitioners, Sri Manish Goel learned Additional Advocate General assisted by Sri A.K. Goel learned Additional Chief Standing Counsel for the State-respondents, Sri Madan Mohan Srivastava learned Advocate for the Nagar Palika Parishad and perused the record.

(2.) By means of the abovenoted writ petitions, the petitioners seek for quashing of the notification dtd. 26/10/2016 issued under Sec. 4 of the Uttar Pradesh Municipalities Act, 1916 (hereinafter referred to as "the Act, 1916"); alongwith the decision for rejection of their objections dtd. 13/1/2017 as also the final notification issued under sub-sec. (2) of Sec. 3 of the Act, 1916.

(3.) The challenge to the notification for upgradation of the Nagar Panchayat to Nagar Palika Parishad is based on the plea of violation of the mandatory conditions of the Government Order dtd. 10/11/2014.