BHAGWAT PRASAD Vs. GOVERNMENT OF M P

JUDGEMENT

(1.) L . This is a petition under Article 226 of the Constitution challenging the division of the Rewa Municipality into wards into which it has been divided by the State Government, on the allegation that it has been made in contravention of section 29 (1) (b) of the Madhya Pradesh Municipalities Act, 1961 (hereinafter called 'the Act').

(2.) THE petitioner is a tax -payer and voter in ward No. 16; and his sole purpose appeared to be to get the elections, which were scheduled for 14 -2 -1964, postponed on some pretext or the ether.

(3.) THE State Government by notification No. 1262 -XVIII -U, dated 31 -1 -1963, published in the Madhya Pradesh Gazette dated 1 -3 -1963, (Annexure 1), published its proposals for the division of the Municipality into wards and invited objections thereto within thirty days of the date of its publication.