RAMAWATI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.C. Singh, learned counsel for the appellant and Sri Ranvijay Singh, learned counsel for the State - respondent.

(2.) This special appeal is directed against the order passed by the learned Single Judge in writ no. 35676 of 2000 dated 29.8.2002, where the impugned order dated 21/22.6.2002 passed by District Panchayat Raj Officer, Kushinagar at Padrauna has been challenged.

(3.) The learned Single Judge held that stoppage of Bank Accounts does not amount to seizure or taking away of financial power. We are unable to agree with such view taken by the learned Single Judge. In effect when an order has been passed stopping the operation of the Bank Account, the same takes away the financial power of the Pradhan, such order can only be passed by the District Magistrate.