RAGHURAJI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Prem Prakash Yadav learned counsel for the petitioners and? Sri Manik Chand Yadav for the respondent no. 5.

(2.) This is a dispute with regard to the proposal of a no confidence motion against the petitioner no. 1 who is the Pramukh of the Kshettra Panchayat Dhanupur District Allahabad. The petitioner nos. 2 and 3 are the members of the said Kshettra Panchayat.

(3.) The present writ petition has been filed on several grounds including the ground that the notice as required under Section 15 (2) of the U.P. Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961 has not been served on the members with 15 days clear notice as mandatorily required.