RAJENDRA SINGH PARMAR Vs. STATE OF M P

JUDGEMENT

(1.) This petition has been filed by the petitioner against the order dt.28.5.2013. By the aforesaid order, the authority Commissioner, Chambal Division, Morena refused to grant permission to the petitioner to adduce evidence. The affidavits of the persons are already on record.

(2.) A reference has been made to the authority under Section 28 (4) of M.P. Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 (hereafter referred to as Adhiniyam of 1993) in regard to determining the validity of no confidence motion passed against the petitioner, who was President of Janpad Panchayat Gohad. The petitioner pleaded that the members were abducted and they were forced to caste their votes in favour of no confidence motion.

(3.) The question of grant of permission to adduce evidence in a reference has been decided by this court in Dinesh Sharma Vs. State of M.P. and others, 2007 4 MPLJ 554. Learned Single Judge has held as under :-