CHINTAMAN AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner is seeking a direction to the respondents to take action on the complaint of the petitioner regarding irregularities in the election of municipalities of Municipal Pathariya, District Damoh in the calculation of votes and mismatch of EVM machine.

(2.) Learned Government Advocate, at the outset, submits that the present petition is not maintainable as the petitioner has alternative remedy under Sec. 20 of the Madhya Pradesh Municipalities Act, 1961.

(3.) At this stage, learned counsel for the petitioner seeks leave of this Court to withdraw the writ petition with liberty to avail the alternative remedy under Sec. 20 of the Madhya Pradesh Municipalities Act, 1961.