REGENT COMPUTRONICS PVT. LTD.

MEENA KUMARI Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
JAI NARAIN RAI VS. DISTRICT MAGISTRATE [REFERRED TO]
CHUNMUN VS. DISTRICT MAGISTRATE SONBHADRA [REFERRED TO]
RAMA SHANKER BARNWAL VS. STATE OF U P [REFERRED TO]
VIVEKANAND YADAV VS. STATE OF UP [REFERRED TO]
Amichand VS. State of U.P. and Others [REFERRED TO]
NAGAR PANCHAYAT, SAFIPUR VS. STATE OF U P [REFERRED TO]
SHAMIM VS. STATE OF U.P. & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri B.P. Singh,learned Standing Counsel appearing for the State respondents.

(2.) Present petition has been filed for quashing the impugned order dated 31.12.2018 passed by the respondent no. 2-District Magistrate, Kaushambi.

(3.) By the impugned order in exercising powers under Section 95(1)g of the U.P. Panchayat Raj Act, 1947 (hereinafter referred to as the Act) the financial and administrative powers of the petitioner have been ceased and a final inquiry has been directed.

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MEENA KUMARI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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