RAJBETI SANKHAWAR Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner is the elected President of Nagar Panchayat, Kamalganj, Farrukhabad.

(2.) The challenge raised by the petitioner is to the order dated 19.2.2014 passed by the State Government whereby the financial and administrative powers of the petitioner as the President of the Nagar Panchayat have been seized under the proviso to Section 48 (2-A) of the U.P. Municipalities Act, 1916.

(3.) We have heard Sri Anoop Trivedi extensively for the petitioner, the learned Standing Counsel for the respondents 1 and 2 and Sri Keshri Nath Tripathi, learned Senior Counsel assisted by Sri Ashish Agrawal for the respondent no. 3.