DALVINDER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE order dated 23. 1. 2009 passed by the State Minister, Panchayat Avam Gramin Vikas Vibhag is perused.

(2.) AFTER hearing learned counsel for the parties, we are of the opinion that the learned State Minister was not justified in vacating the interim order granted by the Additional Commissioner, Jabalpur.

(3.) IT is to be seen that if there is no stay order in favour of the petitioner then he shall be obliged to deposit the amount and on his failure, he shall be sent to Civil Jail, which may make his appeal infructuous.