NAIMA KHATOON Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner is the Pramukh of Kshettra Panchayat, Simariyawa, District-Sant Kabir Nagar (hereinafter referred to as 'Kshettra Panchayat). The total strength of the members of the said Kshettra Panchayat is under 121. Seventy members of the Kshettra Panchayat formed the intention to express no confidence against the petitioner. The aforesaid 70 members drew up and signed a written notice of intention to make the motion of no confidence. The said written notice dated 6.1.2018 was duly served upon the Collector on 06.01.2018. The Collector, in the wake of the said notice, called the meeting to consider the motion of no confidence on 29.1.2018.

(2.) The petitioner has assailed the notice dated 06.01.2018 issued by the Collector, Sant Kabir Nagar calling the meeting to consider the motion of no confidence on 29.1.2018.

(3.) Shri Ram Kaushik learned counsel for the petitioner asserted that the petitioner and her supporters had apprehended that some inimical interests may try to unseat the petitioner by forcing a vote of no confidence on the foot of false affidavits. Consequently, the aforesaid members swore affidavits expressing support in favour of the petitioner way back on 19.11.2017 and 15.9.2017. Some of these members, who gave the aforesaid affidavits, also find mention in the list of members, who had requisitioned the aforesaid meeting to express want of confidence against the petitioner.