PRAMOD SINGHAI Vs. STATE OF M. P.

JUDGEMENT

(1.) This petition has been filed raising grievance that after issuance of preliminary notification Annexure P/2 under Article 243 Q of the Constitution and Sec. 5 of M.P. Municipalities Act proposing to constitute a new municipality by the name Khilmasa Block Urai District Sagar, the prerequisite for exercise of the said power, of taking into account various attributes i.e. population and it's density, the revenue generated for local administration, percentage of employment and volume of non-agriculture activities, the economic importance of the area concerned and other relevant factors, have not been taking into account.

(2.) It is submitted by learned counsel for petitioner that pursuant to Annexure P/2 objection was submitted by petitioner vide Annexure P/3 in this regard but no heed was paid.

(3.) Learned counsel for petitioner does not dispute that the final notification U/s 5 constituting the said municipality has not yet been issued, and therefore, the petition appears to be prematured.