GURUNANAK EDUCATION SOCIETY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Shri Shrivastava, learned counsel for the Appellants, Shri Dubey, learned Deputy Government Advocate for the State/Respondents No. 1 to 3 and Shri Das, learned counsel for the Respondent No. 4 to 8.

(2.) Though, the matter is listed for admission, but with the consent of learned counsel appearing for the parties, the matter is finally disposed off at the admission stage.

(3.) This writ appeal has been preferred by the Appellants herein, calling in question the order dated 06.05.2019 passed by the learned Single Judge by which the writ petition filed by the private Respondents No. 4 to 8/ Petitioners has been allowed in part and the Respondent No. 1/State has been directed to hold the election of the Appellant-Society within a period of 45 days. The learned Single Judge has also directed to appoint Administrator to carry on the day-to-day affairs of the Appellant-Society till the elections are held.