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Judgment
Milind Ramesh Phadke, J
Heard on admission as well as on interim relief.
Matter pertains to recovery under Section 89 of Madhya Pradesh Panchayat Raj Adhiniyam, 1993.
It is the submission of counsel for the petitioner that a preliminary inquiry was conducted behind his back and thereafter, show cause notice was issued to him but thereafter, no inquiry has been conducted as contemplated under Section 89 of the Adhiniyam, 1993. He relied upon the judgement of Division Bench of this Court in the case of Shyamu Bai Vs. the State of Madhya Pradesh and Others reported in AIR 2021 MP 100.
Issue notice to the respondents on payment of process fee through RAD mode within seven working days, returnable within four weeks.
Till next date of hearing, effect and operation of the impugned order shall remain stayed.
List the case alongwith Writ Petition No.3753 of 2024.