ATUL KUMAR DUBEY Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This writ petition prays for a direction to the State to conclude the proceedings for the inclusion of the area of two revenue villages Majhara Pipar Ahatmali and Katri Pipar Kheda, Tehsil Sadar, district Unnao within the Nagar Palika Parishad Ganga Ghat.

(3.) This is therefore, an exercise of extension of limits of Nagar Palika Parishad in terms of the provisions of the U.P. Municipalities Act, 1916 read with Chapter IX of the Constitution of India. The guidelines that have been framed for the same are through relevant Government orders under which the exercise was undertaken and objections were invited after issuing a preliminary notification. The objections were disposed of where after a final notification was to be issued. Since the Local Assembly Elections were announced and the Code of Conduct had been pressed into service therefore, the said exercise was kept in abeyance.