ASHOK KUMAR KUSHRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner sought following reliefs:- 1. This Hon. Court may kindly be pleased to direct the respondent No.1 & 2 to take appropriate action against the Respondent No. 3 & 4 on the basis of enquiry conducted by the Janpad Panchayat Bichhiya, district Mandla in the interest of Justice.

(2.) ANY other relief or reliefs, order or orders, direction or directions which this Hon. Court deems fit and proper may kindly be issued in favour of the petitioner.

(3.) FROM the perusal of M.P. Panchayat Raj and Gram Swaraj Adhiniyam, 1993, it is found that under section 40 of the Adhiniyam there are specific provisions for the ventilation of such grievances. It appears that the petitioner before approaching this Court had not approached to the concerned S.D.O. having jurisdiction on the Panchayat, Khalodi tahsil Bichhiya. Petitioner ought to have approached to the concerned authorities for the ventilation of the grievances and in case such grievances are not redressed they ought to have approached to the higher forum.