PRADEEP GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE parties are agreed that if writ petition No. 831/97 is dismissed then nothing would survive for deciding writ petition No.1 019/97.

(2.) I am of the opinion that no case is made out in writ petition No. 831/97.

(3.) THE relevant provisions which deal with expressing no confidence in a Vice President of a Municipal Council are contained in section 43 -A (1) of the M.P. Municipalities Act, 1961. These be noticed: