CHARAN SINGH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India being aggrieved by the order dtd. 20/10/2022 (Annexure P-2) passed by Chief Executive Officer, Jila Panchayat, Vidisha whereby petitioner has been directed to deposit the recovery amount of Rs.4,73,734.00 on or before 28-10- 2022. Petitioner has challenged the aforesaid order by way of revision before the Commissioner Bhopal Division which was dismissed vide order dated 0305-2023 solely on the ground that revision is filed against the show-cause notice therefore, the same is not maintainable.

(2.) Learned counsel for the petitioner submits that before issuing the demand notice, no adjudication has been done as contemplated under Sec. 89 of M.P. Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 (for brevity "Adhiniyam, 1993").

(3.) Learned counsel for the respondent-State on advance notice opposed the prayer and prayed for dismissal of the petition.