PREMA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri K. M. Dubey and Sri S. N. Tripathi, learned counsel for the petitioner; learned Standing Counsel for respondents; and Sri M. C. Chaturvedi and Sri Vikas Tiwari, Advocates for Caveator, namely, Kesar son of Ram Karan.

(2.) Learned counsels appearing for respondents and caveator-applicant stated at the Bar that they do not propose to file any counter affidavit since the issue raised is purely a question of law and they would advance oral submissions which may be considered by the Court. It is in these circumstances and as requested and agreed by learned counsel for the parties, the Court proceed to decide the matter finally at this stage under the Rules of this Court on the basis of record of writ petition.

(3.) The petitioner is aggrieved by notice dated 18.06.2012 issued by Collector Jalaun at Orai convening a meeting for considering a no confidence motion against petitioner received on 23.05.2012 fixing the date of meeting on 10.07.2012 by him.