KAMAL KANT BHARADWAJ Vs. STATE OF M P

JUDGEMENT

(1.) PROCEEDINGS having been initiated for recalling of President under Section 47 of the Madhya Pradesh Municipalities Act, 1961 (for short '1961 Act') has led the petitioner, a President, Municipal Council Chanera (New Harsud) District Khandwa, to file this petition seeking quashment of proposal sent by the Collector Khandwa in purported exercise of the powers under sub -section (2) of Section 47 of 1961 Act.

(2.) THE proposal emanates when 12 out of 15 elected councillors presented themselves before the Collector on 23.7.2014 with a signed proposal to recall the President.

(3.) THE presentation led the Collector to seek information as to whether two years has expired from the date on which the President is elected and entered his office and that the half of the period of tenure has expired.