S M SHARMA Vs. ADDL COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) Correctness of order dated 4-8-2008 passed by Additional Collector, Panna, District Panna is being questioned in present petition filed under Article 226 of the Constitution of India.

(3.) By order dated 4-8-2008 the Additional Collector, Panna, while invoking powers under Sections 307 and 308 of M.P. Municipalities Act, 1961 (referred to as Act of 1961) allowed the appeal preferred by respondent No. 4 and set aside the death certificate dated 21-4-2008 issued by Registrar (Births and Deaths).