ASLAM BEG MIRDHA Vs. BABULAL

JUDGEMENT

(1.) THE order of this revision shall govern the disposal of Civil Revision No. 1029 of 1996 between Farukh and Ramesh Singh and others.

(2.) THIS revision is filed under section 26 of the Madhya Pradesh Municipalities Act, 1961 (hereinafter referred to as the 'Act'). Both these revision petitions arise out of the order passed in Election Petition under the Act before the District Judge, Guna, .

(3.) SUB -rule (2) of Rule 19 provides that at the time of presentation of the petition for revision under sub -section (2) of section 26 against the decision of the Judge, the petitioner shall deposit with the High Court a sum of Rs. 250/ - as security for the costs of the revision. The rule further provides that on failure to comply with this rule the High Court shall dismiss the petition. In both these revisions, it is an admitted position that the amount of security of Rs. 250/ - was not deposited at the time of presentation of petition for revision.