NATHO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) This application is being disposed of at the admission stage. Originally, the petitioned has filed the present application for quashing the order dated 12.9.1994 passed by the Collector, Madhepura in Gram Panchayat Appeal No. 1/94-95 (Annexure-3) by which he has set aside the order dated 12.8.1994 passed by the District Panchayat Officer to the effect that the No-Confidence-Motion brought against the Petitioner, who is Up-Mukhiya of Chikni Phulkaha Gram Panchayat, has failed. By the said order the Collector has also directed for a fresh election to be conducted by the D.C.L.R., Madhepura for appointment of ad-hoc Mukhia.

(3.) By the supplementary affidavit, the Petitioner has prayed for quashing the order dated 25.10.1994 by which the District Magistrate has ordered that Respondent No. 6 will act as Up-Mukhia of the aforesaid Gram Panchayat in view of the election of Up-Mukhia in the meeting held on 18.10.1994; a copy of this order dated 25.10.1994 is Annexure-6 to this petition.