SUNITA SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Dharam Pal Singh, learned Senior Counsel for the petitioner, learned Standing Counsel for the respondent nos. 1 to 4 and Smt. Manju R. Chauhan for the caveator - Manju Lata.

(2.) The petitioner is the elected Chairperson of the Kshetra Panchayat, Arniya, District Bulandshahr. A no confidence motion was initiated against her which came to be challenged by the petitioner in Writ Petition No. 37050 of 2014. The challenge succeeded on the ground that there was an absence of 15 days of clear notice as required under Section 15(3)(ii) of the Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961. The writ petition was allowed and the proceedings were quashed.

(3.) The net result of the said judgment was that since the convening of the meeting was quashed it was open to the members to convene a fresh meeting in accordance with Section 15 of the Act.