RANVEER SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Heard.

(2.) The petitioner have filed this petition challenging Annexures-P/1 & P/3 and also the quashment of election of the respondent No. 4 as president watershed committee. The petitioners submitted a complaint to the Sub-Divisional Officer mentioning the fact that a meeting of Gram Sabha was said to be conducted on 15.8.2008 and in the aforesaid meeting, the respondent No. 4,who is the brother of the Sarpanch respondent No. 2 has been appointed as president of the watershed committee. However, no agenda was issued of the aforesaid meeting, neither any meeting was conducted by the Sarpanch to this effect and only signatures of some residents of village have been obtained and in illegal manner the respondent No. 4 has been elected as president of the watershed committee. The petitioners also filed an appeal before the Additional Collector, Guna, that appeal of the petitioners have been dismissed by the authority vide order dated 1.4.2009, Annexure P/1 after holding that no appeal is maintainable against the election of the respondent No. 4, as president. The Sub-Divisional Officer, vide order dated 30.6.2008, Annexure P/3, has also rejected the complaint of the petitioners.

(3.) Learned counsel for the petitioners has submitted that the election of respondent No. 4 as president, watershed committee is illegal. No agenda of the meeting was issued for the meeting, neither any meeting has been conducted. The Sarpanch illegally declared the respondent No. 4, who is his real brother of Sarpanch, as president of watershed committee.