MUNICIPAL COUNCIL KOTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS order will also govern the disposal of Misc. Petitions Nos. 548 and 591 of 1964.

(2.) THE common question raised in these three petitions is as regards the (legality of notices issued under section 328 of the Madhya Pradesh Municipalities Act, 1961 (hereinafter referred to as the Act), to the petitioners to show cause by furnishing their explanation against dissolution and supersession.

(3.) SECTION 328 (1) which gives to the State Government the power to dissolve a Council is as follows :-