GOVERDHANI BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE legal arguments which have been raised in this petition are :

(2.) IT be seen that the Ordinance in question came into force on 2nd of October 1997. The order of suspension was passed on 27th of September, 1997. As such, the amended law will not come to the rescue of the petitioner.

(3.) WHEN there is no provision in the Amending Act then whatever is mentioned in the General Clauses Act gets automatically incorporated in the amended provision. In this situation, it cannot be said that order Annexure P/1 would come to an end.