LAWS(MPH)-2021-2-41

RAKESH SUSHIL SHARMA Vs. STATE OF MADHYA PRADESH

Decided On February 10, 2021
Rakesh Sushil Sharma Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner Rakesh Sushil Sharma with the following prayer :-

(2.) The petitioner is a resident of Ward No.32 in the city of Bhopal. He has filed the present writ petition challenging the action of the respondent No.2/State Election Commission in issuing public notice for reservation of 85 Wards of Municipal Corporation Bhopal for upcoming election of the Municipal Corporation Bhopal. The petitioner earlier also filed a writ petition bearing W.P. No.12541/2020 raising similar issue.

(3.) Learned counsel for the petitioner contended that the petitioner has already submitted a representation to the Collector, Bhopal on 25.08.2020 pointing out that on account of the implementation of the 'Smart City Project', several voters of Ward No. 25, 31 and 32 have been relocated to other wards of the city and therefore, the population of those wards have been reduced. A fresh exercise of delimitation of the wards should therefore be carried out as per Section 10(3) of the M.P. Municipal Corporation Act, 1956 (hereinafter referred to as the 'Act of 1956') read with Rule 3 of the Madhya Pradesh Municipal Corporation (Extent of Wards) Rules, 1994 (hereinafter referred to as 'Rules, 1994'). The aforesaid writ petition was disposed of by order of this Court dated 14.09.2020 directing the respondent No.2- Collector/District Returning Officer, Bhopal, District Bhopal (M.P.) to consider and decide the representation of the petitioner in accordance with law within a period of one month from the date of communication of the order passed today. The Collector, has by order dated 15.09.2020 has mechanically dismissed the representation filed by the petitioner. It is this order which is assailed in the present writ petition.