LAWS(MPH)-2018-2-174

DHANA SASTE Vs. THE STATE OF MADHYA PRADESH

Decided On February 20, 2018
Dhana Saste Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed the present petition being aggrieved by order dated 12.11.2014 passed by the Competent Authority under Section 40 of Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993.

(3.) Learned counsel at the outset has argued before this Court that a show cause notice was issued on 06.08.2014 and a final order has been passed on 12.11.2014 after completion of 90 days from the date of issuance of show cause notice. His contention is that in light of the judgment delivered by the Division Bench in the case of Dhanwanti v/s State of M.P. & Others reported in M.P.L.J. 2013 (1) 549, the impugned order deserves to be set aside.