DALVINDER SINGH Vs. STATE OF M P

JUDGEMENT

(1.) FOR the reasons stated in the companion Writ Petition No.12777/2014 (Abhinesh Mahore and others Vs. State of M.P. 2 and others), disposed of today by a separate judgment concerning Chhindwara Municipality, for the same reasons even these petitions are also disposed of on the same terms.

(2.) ADMITTEDLY , even in these cases, objections were considered by the Collector and not placed for consideration before the Governor. Accordingly, the impugned notification dated 25.07.2014 is quashed and set aside and including the decision of the Collector rejecting the objections.

(3.) THE only difference in these cases is that the provision applicable is Section 405 of the M.P. Municipal Corporation Act, 1956 which is pari materia Section 5 -A of the M.P. Municipalities Act, 1961.