Madhya Pradesh High Court
Veerchand vs Rural And Urban Development Department on 18 April, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-8147-2018
(VEERCHAND Vs RURAL AND URBAN DEVELOPMENT DEPARTMENT)
1
Indore, Dated : 18-04-2018
Ms. Nitisha Pokharana, learned counsel for the petitioner.
Shir Vibhor Khandelwal, learned Govt. Advocate for the
respondent No.1/State.
Learned counsel for the petitioner at the outset has drawn the sh attention of this Court towards the judgment delivered in the case of e Abdul Rajjak Vs. State of M.P. reported in 2007(2) M.P.H.T. 400 ad and her contention is that in light of the aforesaid judgment even if an Pr alternative remedy is available, present petition is maintainable. She has also argued that the petitioner was absent on certain occasions in a hy the meeting of mayor-in-council and he was absent on account of the fact that he was required to attend a marriage as well as Court cases ad and inspite of the aforesaid case, he has been removed as a Councillor M and the learned Collector has gone to the extent of debarring him to contest election for a period of 10 years.
of This Court after careful consideration of the impugned order is rt of the opinion that the impugned order deserves to be stayed is ou accordingly stayed.
Issue notice to the respondents on payment of process fee within C seven days, failing which the petition shall stand dismissed without h reference to the Court.
ig List the matter on 02/05/2018. H (S.C.SHARMA) JUDGE vibha Digitally signed by Vibha Pachori Date: 2018.04.19 11:12:48 +05'30'