BHAGWATI PRASAD KHETAN Vs. NAGAR PALIKA

JUDGEMENT

(1.) This petition has been filed by one Bhagwati Prasad Khetan, who is a Member of Nagar Palika Parishad, Sultanpur, raising certain grievances against the conduct of opposite party No. 5, Bhola Nah Agrawal, Adhyaksha Nagar Palika Parishad, Sultanpur. Appearance on behalf of opposite party No. 1 has been put in through Counsel Sri A.K. Bajpai.

(2.) Heard the learned Counsel for the parties.

(3.) The prayer is that opposite party No. 2 namely, the State may be directed to take action against the opposite party No. 5 under Sections 35 and 48 (7) of the U.P. Municipalities Act, 1916. It is also prayed that a C.B.I, enquiry be also ordered to be conducted against opposite party No. 5. Certain allegations have been made by the petitioner against opposite party No. 5, like allotment of shops against the Rules and other matters in which, it is said, opposite party No. 5 is misusing his authority as Adhyaksha. It is submitted that the State Government in authorised to remove such an Adhyaksha under Section 48 of the U.P. Municipalities Act.