PRADEEP Vs. STATE OF M.P. AND ORS.

JUDGEMENT

(1.) Shri Rajmani Bansal, Advocate for the petitioner.

(2.) The facts of the case reveal that the Superintendent of Police submitted a report on 2-11-2013 for initiating action against the petitioner under the provisions of the Act of 1980 and a show cause notice was issued to the petitioner. The petitioner did submit reply and stated that he is a political worker and, therefore, proceedings have been initiated against him under the Act of 1980. The reply of the petitioner was considered and a final order has been passed on 19-11-2013. The order passed by District Magistrate reads as under:--

(3.) The representation (Annexure P-2) was preferred before the State Government.