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Madhya Pradesh High Court

Mahesh Sharma Dau vs Union Of India on 21 November, 2014

                 W.P. Nos.11729/2014, 14360/2014, 16099/2014,
                16428/2014, 16465/2014, 16467/2014, 16751/2014,
                16860/2014, 16863/2014, 16881/2014, 16891/2014,
                16935/2014, 17058/2014, 17079/2014, 17243/2014,
                     17279/2014, 17445/2014 & 17467/2014

                                W.P.No.11729/2014
21.11.2014

                   Shri Z.M. Shah, learned counsel for the petitioner.
                   Shri P.K. Kaurav, learned Addl. Advocate General
             for the respondents/State.

Shri Siddharth Seth, learned counsel for the M.P. State Election Commission.

As the election programme in respect of Municipal Council Khurai has already been issued on 2 nd November, 2014, hearing is deferred till 5th December, 2014.

W.P.Nos.14360/2014, 16467/2014 & 17058/2014 Shri A.P. Shah, learned counsel for the petitioner. Shri P.K. Kaurav, learned Addl. Advocate General for the respondents/State.

Shri Siddharth Seth, learned counsel for the M.P. State Election Commission.

Since election process of Municipal Council Singrauli has already been commenced, we defer the hearing of these matters till 5th December, 2014. To be heard along with companion cases.

Shri R. Shrivastava, learned counsel for the petitioner.

Shri P.K. Kaurav, learned Addl. Advocate General for the respondents/State.

Shri Siddharth Seth, learned counsel for the M.P. State Election Commission.

This petition takes exception to the notice dated 29.8.2014 (Annexure-P/3). That notice was issued as a consequence of notification issued on 28.8.2014 and 18.6.2014, respectively. In that, by the notification dated 18.6.2014, it was decided to include some of the Villages in Jabalpur Municipal Corporation limits. After that notification, the process of delimitation of Wards was commenced. However, the said notification dated 18.6.2014 itself has been set aside by this Court in Writ Petition No.12777/2014 and companion cases decided on 14.10.2014.

It is fairly accepted by the counsel for the State that the impugned notice dated 29.8.2014 has become redundant. In that, the new delimitation process will have to be commenced after issuance of final notification of inclusion of Villages in Jabalpur Municipal Corporation limits which has been issued on 14.11.2014.

Accordingly, this petition is disposed of.

Shri Aditya Sanghi, learned counsel for the petitioner.

Shri P.K. Kaurav, learned Addl. Advocate General for the respondents/State.

Shri Siddharth Seth, learned counsel for the M.P. State Election Commission.

As the election in respect of most of the Municipal Council (Around 144) in the State has already been commenced, we defer the hearing till 5th December, 2014. To be heard along with companion cases.

W.P.No.16751/2014, 16860/2014 & 16863/2014 Shri A.M. Trivedi, learned Senior Advocate with Shri Ashish Trivedi, learned counsel for the petitioner.

Shri P.K. Kaurav, learned Addl. Advocate General for the respondents/State.

Shri Siddharth Seth, learned counsel for the M.P. State Election Commission.

As the election process in most of the Municipal Council (Around 144) has already been commenced, the questions posed in this petition regarding reservation of Office of Mayor must wait till the conclusion of those elections.

Stand over till 5th December, 2014. To be heard along with companion cases.

Shri A.P. Shah, learned counsel for the petitioner. Shri P.K. Kaurav, learned Addl. Advocate General for the respondents/State.

Shri Siddharth Seth, learned counsel for the M.P. State Election Commission.

As the election process of Katni Municipal Council is in progress, stand over till 5th December, 2014 along with companion cases.

W.P.Nos.16099/2014, 16891/2014, 16935/2014 , 17079/2014, 17243/2014, 17279/2014 & 17445/2014 Shri R.K. Mishra, learned counsel for the petitioner. Shri P.K. Kaurav, learned Addl. Advocate General for the respondents/State.

Shri Siddharth Seth, learned counsel for the M.P. State Election Commission.

As the election process has already been commenced in respect of most of the Municipal Council (Around 144) in the State, hearing is deferred till 5th December, 2014. To heard along with companion cases.

Shri R.S. Saini, learned counsel for the petitioner.

Shri P.K. Kaurav, learned Addl. Advocate General for the respondents/State.

Shri Siddharth Seth, learned counsel for the M.P. State Election Commission.

To be heard along with W.P. No.16889/2014 and companion matters.

           (A.M. Khanwilkar)             (Shantanu Kemkar)
             Chief Justice                       Judge

snb/-