SHRI KADAM SINGH Vs. THE CEO AND OTHERS

JUDGEMENT

(1.) The petitioner before this Court has filed present petition being aggrieved by order dated 15/11/2016 passed by respondent No. 2 Sub Divisional Officer, Biaora in exercise of power conferred under Section 92 of the Panchayat Raj Adhiniyam, 1993.

(2.) Learned counsel has argued before this Court that the order has been passed under Section 92 without holding any inquiry with the participation of the petitioner and without taking any action under Section 89 with the participation of the petitioner. He has straightaway drawn the attention of this Court towards judgment delivered in Writ Petition No. 7528/2015 dated 17/11/2016 and the same reads as under:-

(3.) With the aforesaid observations and directions, present writ petition stands disposed off and the decision of this Court in Writ Petition No. 7672/2015 (Radheshyam Kochak s/o Jagannath Kochak v. The State of MP and others) decided on 20.10.2016 shall apply mutatis mutandis in this writ petition also.