RAKESH SONI Vs. STATE OF MP

JUDGEMENT

(1.) This order will govern disposal of WP No. 5456/19 and WP No. 5506/19 since it is jointly submitted by counsel for all the parties that both these writ petitions involve same issue in identical facts situation and only the date of impugned order is different.

(2.) For convenience, the facts are noted from WP No. 5456/19.

(3.) By this writ petition the petitioner has challenged the orders dated 8/3/2019 Annexures P-10 & P-11 whereby petitioner's nomination as President of respondent no. 4 Municipal council has been cancelled and respondent no. 5 has been nominated as President.