PRABHA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner is the President of Janpad Panchayat, Ambikapur. A motion of no -confidence was brought against him and before the same could be voted, the petitioner approached this Court raising the grievance that many of the members of the Panchayat i.e. 14 in number out of 25 have incurred disqualification and ceased to hold office by virtue of S. 26(2) (c) of the Madhya Pradesh Panchayat Raj Adhiniyam 1993 (hereinafter referred to as the Act).

(3.) THE Collector, in pursuance of the order of this Court dated 1.12.97 was required to take the decision on the question in regard to the alleged disqualification of respondents No. 4 to 16, and submitted a report to this Court by way of additional return. Subsequent to this, the order was passed by the Collector on 1.1.98. A copy of the same was brought on the record and supplied to the counsel for the other side. The case was directed to be listed for final disposal in motion hearing and as such, the petition is posted before this Court today.