RANJEET SINGH YADAV Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed under section 2(1) of M.P. Ucchh Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 assailing order dated 7.8.2009 by the Single Bench in Writ Petition No.7831/2009 by which a writ petition preferred by the appellant against the order Annexure A-14 dated 25.7.2009 by the Additional Commissioner, Jabalpur Division, Jabalpur in appeal No.236/B-121/08-09 was dismissed.

(2.) This order has been assailed by the appellant on the ground (a) that the learned Single Judge has not appreciated that the order passed by the Additional Commissioner, was illegal. The appellant was duly appointed as Panchayat Karmi and powers under section 69 of the M.P. Panchayat Raj Evqiti Gram Swaraj Adhiniyam, 1993 were also conferred upon the appellant.

(3.) Learned counsel for the respondents supported the order passed by the Single Judge and the Additional Commissioner, Jabalpur Division, Jabalpur vide Annexure A-14.