PREETAM NAVLANI Vs. SHRI SHASWAT SHARMA AND ORS.

JUDGEMENT

(1.) They are heard. The present writ petition has been filed against declaration that respondent No.1 is not the competent authority under Sections 3 and 17 of the M.P. Lokparisar (Bedakhli) Adhiniyam, 1974 (in short ... "the Adhiniyam").. Another declaration has been sought that the post of Competent Authority of the Central Kotwali Area is vacant. Directions have been sought that respondent No.1 must not exercise powers of competent authority under the Adhiniyam.

(2.) The writ petitioner has prayed for the following reliefs:-

(3.) The sole contention of the learned counsel for the petitioner is that respondent No.1 is a competent authority under Section 3 of the Adhiniyam, therefore, notice issued by the respondent No.1 is without jurisdiction.