SHYAM NARAYAN RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner is an elected Pramukh of the Kshettra Panchayat, District Ghazipur.

(2.) The aforesaid Kshettra Panchayat has a total strength of 120 members. A motion for no confidence in him was served on 26.2/3.2016 allegedly signed by 81 elected members, out of which 74 members also submitted their affidavits in support thereof.

(3.) The petitioner objected to the said motion of no confidence and filed objections. He also preferred a Writ Petition No.12114 of 2018, Shyam Narayan Ram Vs. State of U.P. and others challenging the same. It was disposed of vide order dated 09.04.2018 with the observation that the petitioner may press his application/objections before the Collector, who shall proceed in accordance with law.