POONAM SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission and learned senior counsel appearing for the petitioner.

(2.) Issue notice to respondents on payment of process fee through Registered A.D. mode within a period of three working days.

(3.) The instant writ petition, filed under Article 226 of the Constitution of India, challenges the order dtd. 29/12/2025 passed by the Chief Executive Officer and Prescribed Authority, Zila Panchayat Bhind, District Bhind under Sec. 92 (1) of the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (hereinafter referred to as "the Act of 1993).