Madhya Pradesh High Court
Malkhan Singh Kushwah vs The State Of Madhya Pradesh on 21 March, 2017
WP-1824-2017
(MALKHAN SINGH KUSHWAH Vs THE STATE OF MADHYA PRADESH)
21-03-2017
Petitioner by Shri G.S. Sharma, Advocate.
Heard on the question of admission as well as on interim relief.
Issue notice on the question of admission as well as on interim
relief to the respondents on payment of process fee by RAD mode
within seven working days. Notice be made returnable within four weeks.
The contention of learned counsel for the petitioner is that the respondents have not applied their mind while passing the impugned order and have not followed the provisions of section 92 (4) of M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam and passed the impugned order.
In the meanwhile, till next date of hearing, it is directed that effect and operation of impugned order dated 03/02/2017 (Annexure P/1), warrant of arrest order dated 28/02/2017 (Annexures P/2 & P/3) passed by SDO shall remain stayed subject to petitioner's depositing Rs. Sixty Thousand Only (Rs. 60,000/-) in the account of Gram Panchayat, Upcha within ten (10) days from today, failing which, this interim order shall stand vacated automatically without further reference to this Court. Certified copy as per rules.
(S.A. DHARMADHIKARI) JUDGE Durgekar