HARDENSINGH Vs. STATE

JUDGEMENT

(1.) THESE are eight petitions under Art. 226 of the Constitution for the issue of a writ of certiorari for quashing the orders of acceptance of nomination papers of the opponents mentioned in each case and for a direction to the Election Officer Dewas to reject their nomination forms.

(2.) THE petition is admitted by Dixit, J. who passed an interim order restraining the opponents from proceeding with the Municipal election in different Wards as mentioned in the order on each of the petitions. A notice was taken of this interim order and the matter has been placed before me for consideration of the question as to whether the interim order of temporary injunction ought to be confirmed or set aside.

(3.) ON the other hand Mr. Chitale for the other side contended that the order of injunction ought not to be confirmed. He referred to the decision in Pratap Singh vs. Shri Krishna Gupta : A. I. R. 1956 S. C. 140, State of Orissa vs. Madan Gopal : A. I. R. 1952 S. C. 12 and Bahadurlal vs, Collector Morena, 1955 M. B. L. J. 1622 and Prahlad Pandey is Collector Bhind, 1955 M. B. L. J. 1567.