SUMITRA DHURVE Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner has filed this petition being aggrieved by orders dated 30.3.2016 and 20.4.2016 passed by the Sub Divisional Officer, respondent no.3, in proceedings initiated against the petitioner under section 92 of the M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (hereinafter referred to as 'the Act').

(3.) It is submitted by the learned counsel for the petitioner that the authority concerned has passed orders under section 92 of the Act, directing the petitioner to deposit the amount due from her and on the failure of the petitioner to do so, has issued a warrant of arrest. The learned counsel for the petitioner submits that the authority concerned has passed orders without forming an opinion as to whether any amount is due from the petitioner and without giving any opportunity of hearing to the petitioner and, therefore, the impugned orders deserve to be quashed.