LAWS(MPH)-1959-8-44

MURLIDHAR SAHDEO CHAUBE Vs. COLLECTOR, RAIGARH

Decided On August 25, 1959
Murlidhar Sahdeo Chaube Appellant
V/S
Collector, Raigarh Respondents

JUDGEMENT

(1.) THIS order governs the disposal of Miscellaneous Petition No. 277 of 1958 also.

(2.) THIS petition under Articles 226 and 227 of the Constitution has been filed by two Petitioners Murlidhar and Brijbhushan Sharma, who are the members of the Municipal Committee, Raigarh, for quashing the order of the Collector, Raigarh (Respondent No. 1) directing election of two members from the municipality for the Janapada Sabha, Raigarh,

(3.) THESE two members Niranjanlal Sharma and Kanhaiyalal Pandey have filed another Misc. Petition No. 277 of 1958 against the Chief Executive Officer and the Chairman of the Janapada Sabha, Raigarh, praying that the Janapada Sabba should not be allowed to form the Standing Committees and that the Standing Committees should not be allowed to elect their Chairman until they can take part in the proceedings of the Janapada Sabla. As already stated, this order governs the disposal of that petition also.