Vijay Kumar Pandey vs State Of M.P.
2024 Latest Caselaw 27665 MP

Madhya Pradesh High Court

Vijay Kumar Pandey vs State Of M.P. on 1 October, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                             1                                 WP-19377-2024
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                               WP No. 19377 of 2024
                                           (VIJAY KUMAR PANDEY Vs STATE OF M.P. AND OTHERS )



                          Dated : 01-10-2024
                                 Shri Sanjay Kumar Sharma, learned counsel for the petitioner.
                                 Shri Amit Raval, learned Govt. Advocate for the respondent/State.

Heard the learned counsel for the petitioner on maintainability of this petition.

Learned counsel for the petitioner submits that the petition relates to disqualification of respondent No.4 as Councilor of Municipal Corporation in view of his conviction and sentence in S.T. No.100183/2012 vide judgment dated 26.11.2022.

The Registry is directed to verify the facts stated in the petition, seek instructions and list the matter before appropriate Bench.

This matter be detag from Cri.A. No.11777/2022 and Cri.A. No.11897/2022 and list it separately.

(SANJEEV S KALGAONKAR) JUDGE

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