RAMBETA VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. This writ petition has been filed by petitoner Rambeta Verma assailing the order dated 21.11.2016 by which the Secretary, Madhya Pradesh State Election Commission, Bhopal has under Section 32C of the M.P. Municipalities Act, 1961 disqualified him for being chosen as councillor or Chairman of any Municipality for a period of five years.

(2.) This writ petition has been admittedly filed on 22.1.2021 when the period of filing a petition was about to come to an end. A declaration has been made in Para 4 of this writ petition, which reads as under:- 4. DELAY, IF ANY, IN FILING THE PETITION AND EXPLANATION THEREFOR: There is no delay for filing the present petition.'

(3.) In our view, this petition cannot be entertained as having been filed after enormous delay. It is accordingly dismissed.