LAWS(MPH)-2019-5-175

RAINA BAI Vs. STATE OF MP

Decided On May 16, 2019
Raina Bai Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) By this Common order, W.P. No.10063 of 2019 filed by Narendra & Chhotelal and W.P. No. 10060 of 2019 filed by Smt. Raina Bai & Jai Mandal Singh shall be decided.

(2.) Petitioner Narendra is the Ex- Sarpanch and Petitioner Chhotelal is Panchayat Secretary of Gram Panchayat Hidorakhedi, whereas Petitioner Smt. Rainabai is the Ex-Sarpanch, whereas petitioner Jai Mandal Singh is the Panchayat Secretary of Gram Panchayat Piproda Uwari.

(3.) For the sake of convenience, the facts of W.P. No.10060 of 2019 shall be referred.