AJEET VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Uttam Pandey, learned counsel for the appellants. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for respondents No. 1 to 3 and Mr. Aman Sharma, learned counsel, appearing for respondent No. 4.

(2.) This appeal is preferred against the order dtd. 18/3/2021 passed by the learned Single Judge in Writ Petition (C) No. 1539 of 2021, dismissing the writ petition on the ground that it has raised disputed question of facts and that the Court could not go into a roving enquiry to find out the membership of the Zila Aushadhi Vikereta Sangh (for short, "the Sangh').

(3.) In the writ petition, it is stated that the Sangh was registered on 23/8/2018 and in the by-laws, which is approved by respondent No. 3, provisions have been made for enrolling members, eligibility of the members etc. By-laws also provide that the tenure of the management committee would be for a period of 3 years, which is extendable by maximum period of 6 months.