CHANDRAKANTA BAI Vs. STATE OF M P

JUDGEMENT

(1.) With consent heard finally.

(2.) Feeling aggrieved, the appellant had filed Writ Petition No. 12816/2013. The said writ petition was disposed of by the learned Single Judge vide order dated 29-10-2013. He quashed the order dated 11-10-2013 passed by the SDO placing reliance on the order passed by this Court in the case of Kailash Kumar Parmanand Dangi vs. State of M.P. and others, 1999 2 MPLJ 722. The learned Single Judge sent the matter back to the SDO to take fresh decision within three months after holding a summary enquiry against the appellant.

(3.) In pursuance to the aforesaid order passed in Writ Petition No. 12816/2013, the SDO conducted the enquiry and vide order dated 21-2-2014 directed removal of the appellant from the post of Sarpanch and also debarred her from contesting the election for next five years.