Section 258 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
258. Prohibiting temporary injunctions by Civil Courts against Zila Panchayat, Kshettra Panchayat or their officers.
- No Civil Court shall, in the course of any suit, grant any temporary injunction, or made any interim order -(a)restraining any person from exercising the powers or performing the functions or duties of a member, Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).], officer or servant of a Zila Panchayat or of a Committee or sub-Committee of a Zila Panchayat on the ground that such person has not been duly elected, Co-opted or appointed as such member, Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], officer or servant; or(b)restraining any person from exercising the powers and performing the functions and duties of a member, Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], officer or servant of a Kshettra Panchayat or of a Committee or sub-Committee of a Kshettra Panchayat on the ground that such person has not been duly elected, Co-opted or appointed such member, Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], officer or servant; or(c)restraining any person or persons, or any Zila Panchayat or Kshettra Panchayat or Committee or sub-Committee of a Zila Panchayat, or a Kshettra Panchayat from holding any election, or from holding any election in any particular manner.
