BHOGIRAM BALDEO JATAV Vs. GOVERNMENT OF MADHYA PRADESH

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioners have challenged the validity of the elections held to the municipality of Gohad on November 30, 1974.

(2.) THE point canvassed before us lies within a narrow compass. It has been contended by the petitioners that the constitution of the whole of the municipality in pursuance of the elections held on 30-11-1974 is vitiated on account of the fact that there was no proper reservation of seats for Scheduled Castes.

(3.) THE petition has been opposed by Shri H. G. Mishra on behalf of the non-petitioners 3, 6 to 13 and 15 as also by Shri M. C. Jain on behalf of the state of M. P. Three sets of written replies have been filed: (i) by non-petitioner 3, (ii) by non-petitioners Nos. 4, 5, 8 and 14 and (iii) by non-petitioners 6, 7, 9, 10, 11, 12, 13 and 15 but their pleas are identical.