MEERA DEVI Vs. STATE OF M.P.

JUDGEMENT

(1.) This intra-court appeal preferred under Sec. 2(1) of Madhya Pradesh Uccha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dtd. 26/7/2022 passed in Writ Petition No.21614/2018.

(2.) Before adverting to the rival contentions, it is expedient to reiterate the relevant factual matrix. The petitioner/appellant has been an elected President of Nagar Palika Lateri, District Vidisha (M.P.) for a term of five years 1/1/2015 to 31/12/2020.

(3.) It appears that a complaint was filed in the office of Lokayukt, Madhya Pradesh. The complaint was made over to the Divisional Vigilance Committee for enquiry. After completion of enquiry, the enquiry report was forwarded by the Legal Advisor, Lokayukt office, to the Collector, District Vidisha (M.P.) to initiate action on the basis of the report vide communication dtd. 23/7/2018 (Annexure P-2). The Collector, in turn, vide communication dtd. 20/8/2018, (Annexure P-1) directed the Chief Municipal Officer, Nagar Palika, Lateri District Vidisha (M.P.) to lodge the FIR.