HARISHANKAR PATEL Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner was suspended from the office of the sarpanch of Gram Panchayat Mokhaputka, Block and Tahsil Saraipali district Raipur in exercise of the power under section 39 of the Madhya pradesh Panchayat Raj Adhiniyam, 1993 (for brevity, hereinafter referred to as 'the Act') by the Sub-Divisional Officer (Revenue) Mahasamund dated 17-7-1995. This order has been given challenge by means of the present petition seeking the relief for setting aside the show cause notice dated 19-4-1995 (Annexure-P/4) and the order of suspension dated 17-7-1995 (Annexure-P/6 ).

(2.) HEARD the learned counsel for the petitioner, Shri H. B. Agrawal and the learned State Counsel, Shri S. N. Khare.

(3.) COUNTER affidavits and rejoinder affidavit have been exchanged and the petition is being finally disposed of.