LAWS(MPH)-2018-6-199

KU. PREETI PATIDAR Vs. STATE OF MADHYA PRADESH

Decided On June 19, 2018
Ku. Preeti Patidar Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed this present petition for quashment of order dated 05.12.2017 passed by the competent authority under Section 40 of Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993.

(3.) Undisputedly, in the present case, first show-cause notice was issued by the Sub Divisional Officer on 13.04.2017 and thereafter, the competent authority has also issued show-cause notice 06.06.2017 and final order has been passed on 05.12.2017, 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. State of M.P. and Others reported in M.P.L.J. 2013 (1) 549 , the impugned order deserves to be set aside.