GRAM PANCHAYAT Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned standing counsel.

(2.) The petitioners have challenged the impugned Government order dated 18.7.2002 (Annexure-3 to the petition). It appears that a Gazette notification dated 6.11.2001 was published in the U. P. Gazette under Section 3(2) of the U. P. Municipalities Act, 1916 read with Article 243-O of the Constitution proposing to include the areas of the petitioner's Gram Panchayats in Nagar Panchayat Mohammadabad, Gohna, District Mau. A true copy of the Gazette notification dated 6.11.2001 is Annexure-1 to the petition.

(3.) The short point pressed by the learned counsel for the petitioners is that in this notification dated 6.11.2001 it is stated that objections may be filed by 2.11.2001. Learned counsel for the petitioners submitted that obviously the petitioners could not file any objection by 2.11.2001 when the gazette notification is dated 6.11.2001.