TRILOK SINGH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this Common Order the above-mentioned writ petitions shall be disposed of.

(2.) In Writ Petition No.10158/2019, Petitioner No.1 Trilok Singh Yadav is the Ex-Sarpanch and Petitioner No.2 Ratiram Yadav is the Panchayat Secretary of Gram Panchayat Nadawan; in Writ Petition No.10196/2019, petitioner No.1 Smt.Gulab Bai is the Ex-Sarpanch and Petitioner No.2 Raghwendra Singh Chauhan is the Panchayat Secretary of Gram Panchayat Nohra; in Writ Petition No.10198/2019, Petitioner Mihilal Lodhi is the Panchayat Secretary of Gram Panchayat Pipra Dhinga; in Writ Petition No.10212/2019, Petitioner No.1 Smt. Viniya is the Ex-Sarpanch and Petitioner No.2 Satendra Singh is the Panchayat Secretary of Gram Panchayat Harshpura; in Writ Petition No.10215/2019, Petitioner No. 1 Smt. Vimlesh Raja is the Ex-Sarpanch and Petitioner No.2 Ramswaroop Sharma is the Panchayat Secretary of Gram Panchayat Nandan Bara; in Writ Petition No. 10224/2019, Petitioner No.1 Smt. Sarla Lodhi is the Ex-Sarpanch and Petitioner No.2 Sitaram is the Panchayat Secretary of Gram Panchayat Khirkit and in Writ Petition No.10226/2019, Petitioner No.1 Awadhesh is the Ex-Sarpanch and Petitioner No.2 Mahendra Kumar is the Panchayat Secretary of Gram Panchayat Muhari Khurd.

(3.) It is submitted by the Learned Counsel for the petitioners that all these Writ Petitions are covered by order dated 16/05/2019 passed by this Court in WP 10060/2019 (Smt. Raina Bai and Anr. v. State of MP and Anr.) and WP 10063/2019 (Narendra and Anr. v. State of MP and Anr.).