AKHILESH PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) SHRI S.P. Mishra, learned counsel for petitioner.

(2.) THIS petition filed as Public Interest Litigation challenges the order issued by the State Election Commission dated 15 -12 -2014 notifying the elections for the concerned Panchayat.

(3.) IN the present case, the argument is that the time frame specified in the impugned notification is not in conformity with section 30 of the Representation of Peoples Act, 1951.