Madhya Pradesh High Court
Smt.Satya Prakashi Parsedia vs The State Of M.P. on 21 June, 2016
1
WP.No. 3121/2011
(Smt. Satya Prakashi Parsediya Vs. State of M.P. and Ors.)
21.06.2016
Shri Arun Doodhawat, learned counsel for the petitioner.
Ms. Sangeeta Pachauri, learned Govt. Advocate for the
respondents No. 1 to 3/State.
Shri R.S. Dhakad, learned counsel for the respondent No.4.
By filing this petition under Article 226/227 of Constitution of India. The petitioner has challenged the order dated 03.05.2011 passed by respondent No. 1, whereby the financial and administrative powers of the petitioner has been withdrawn while discharging the duties of president of Municipal Council, Dabra, Distt. Gwalior.
Learned counsel for the petitioner submits that the writ petition has been rendered infructuous by efflux of time.
Learned counsel for the petitioner further submits that in view of the interim order dated 12.05.2011, the financial and administrative powers exercised by the petitioner may be protected.
Accordingly, the petition is disposed of with the direction that the financial and administrative powers exercised by the petitioner w.e.f 12.05.2011 till the expiry of the term is protected in view of the interim order passed on 12.05.2011.
The petition is finally disposed of.
(S.A. Dharmadhikari)
LJ/- Judge