REGENT COMPUTRONICS PVT. LTD.

MAURSINHA Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

EMPEROR V. SIBNATH BANERJI [REFERRED TO]
G VEERAPPA PILLAI PROPRIETOR SATHI VILASBUS SERVICE PORAYAR TANJORE DISTRICT MADRAS VS. RAMAN AND RAMAN LTD [REFERRED TO]
RAM KRISHAN BHARDWAJ VS. STATE OF DELHI AND CITHERS [REFERRED TO]
SHIBBAN LAL SAKSENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
PRATAP SINGH VS. KRISHNA GUPTA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. MCMILLAN AND CO [REFERRED TO]
MUNICIPAL COMMITTEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
MADHORAM VS. STATE [REFERRED TO]
BRIJ LAL VS. STATE OF PATIALA [REFERRED TO]

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution for the issue of writ in the nature of certiorari, mandamus or any other kind of writ, direction or order against the State of Madhya Pradesh for securing the quashing of the order dated 7-121957 passed by the Government of Madhya Pradesh superseding the Municipality of Ujjain in purported exercise of its powers under Section 208 of the Madhya bharat Municipalities Act, 1954.

(2.) THE petitioner claims to be an elected President of the aforesaid Municipality and has submitted this petition both as a duly elected member and the President of the Municipality thus superseded.

(3.) THE action of supersession taken by the Government was the out-come of the following circumstances:

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MAURSINHA Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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