BABULAL Vs. STATE

JUDGEMENT

(1.) .This is a petition under Arts.226 and 227 of the Constitution, whereby the petitioners seek a writ of certiorari for quashing the order dated 11th May, 1984 (Annexure P4) of the Prescribed Authority (hereinafter, for short, referred to as the Tribunal) under S.117 of the Madhya Pradesh Panchayat Act, 1981 (hereinafter, referred to as the Act) (the Sub-Divisional Officer Raghogarh), whereby it has set aside the co-option under S.117 of the Act of petitioner No.2

(2.) . The short facts, leading to the present petition are these : The matter relates to the constitution of Gram Panchayat, Guruji-ka-Khejra. After the election of the Panchas, a meeting of the elected Panchas was held on 6th July, 1983 for co-option, wherein petitioner No.2, namely Kapuribai and one Halkibai were co-opted as the Panchas of the said Panchayat.

(3.) In the light of the rival arguments advanced by the learned counsel of the parties and in the light of the view that we are taking, it is not necessary to detail herein the findings of the Tribunal.