SHANKAR PRASAD GUPTA Vs. LOVKESH SINGH

JUDGEMENT

(1.) The present petition under Article 26 of the Madhya Pradesh Municipalities Act, 1961 (for brevity, 'the Act') has been filed by the petitioner being aggrieved by the order dtd. 7/10/2025 (Annexure-P/17) passed in Election Petition No.1022 by the 1st Additional District Judge, Sidhi.

(2.) Heard on I.A. No.21733/2025 which is an application for dismissal of the instant revision for non-compliance non compliance of Rule 19(2) of the Madhya Pradesh Municipality (Election Petition) Rules, 1962 (hereinafter referred to as the 'Rules of 1962' for the sake of brevity). The application has been submitted by the respondent taking exception to filing of the present revision petition as it is not filed in compliance mpliance of the Rule 19(2) of the Rules, 1962.

(3.) Attention of the Court has been invited to the documents attached with the petition at page-104 page 104 to show that such deposit was done on the date of filing but after the presentation. It is submitted that the receipt of deposit contains the number of the case i.e, C.R. 1110/2025, which is the present case number and as per the High Court Rules the number is generated as soon as the presentation is made by the litigant or the counsel, for which reliance has been placed on Rule 2 of Chapter-11 of the Madhya Pradesh of High Court Rules, 2008 (hereinafter referred to as the 'Rules, 2008' for the sake of brevity).