SACHCHIDANAND SHEKETKAR Vs. STATE OF M P

JUDGEMENT

(1.) Heard, counsel for the parties. As this petition raises short question, we deem it appropriate to take up the petition for final disposal forthwith, by consent.

(2.) Counsel for the respondents have waived notice for final disposal.

(3.) The principal challenge in this petition is to the appointment of respondent Nos. 3 to 8 as Aldermen by the Municipal Corporation, Jabalpur, in exercise of powers under section 9(1)(c) of the Madhya Pradesh Municipal Corporation Act, 1956 (for short "the Act of 1956").