(1.) Parties through their counsel.
(2.) The petitioner before this Court has filed this present petition for quashment of order dated 27.03.2018 passed by the competent authority under Section 40 of Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993.
(3.) Undisputedly, in the present case, the show-cause notice was issued by the respondent No.2 Chief Exeucitive Officer on 08.09.2017 and thereafter, and final order has been passed on 27.02018, meaning thereby, after expiry 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, (2013) 1 MPLJ 549, the impugned order deserves to be set aside.