MIKI MEMORIAL TRUST Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed seeking for following reliefs:-

(2.) Contention of the petitioner is that respondent No.2 in exercise of powers conferred upon Chhattisgarh Public Trusts Act, 1951 is harassing petitioners by time and again issuing notice after notice and information after information and in the process disrupting the smooth functioning of the hospital which is being run by the petitoner trust.

(3.) According to the counsel for the petitioner the entire action on the part of the respondent No.3 perhaps is on the alleged complaint submitted by the some 3rd person. Further grievance of the petitioner is that the said alleged complaint received by the respondent No.2 has not been supplied to the petitioner. That the petitioners are entitled to receive the same as they are bound to know as to what is the nature of complaint and allegation which have been made against the petitioner establishment.