SATPAL Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) THE grievance of the petitioners is very limited. This Court by its order dated 21.3.1994 passed in MP. No. 794/1993, had directed the Registrar of Co -operative Societies to enquire into the matter or get it enquired by some other responsible officer nominated by him regarding the complaint of the petitioners against the respondent -Society in the matter of allotment of plots to them. Pursuant to the direction given by this Court, the Deputy Registrar, Co -operative Societies, Indore Division after certain enquiries has passed orders (Annexures R/1 and R/2), directing the respondent -Society to allot plots of land to the petitioners on completion of certain formalities. The grievance of the petitioners is that these two orders (Annexures R/1 and R/2) are not being complied with by the Society and that the Registrar or Deputy Registrar is not taking appropriate action to enforce these orders.

(3.) ALTHOUGH respondent -Society has filed reply in oppugnation to the petition and raised objection as to the maintainability of this petition. However, none has appeared today to defend the petition. The objection as to the maintainability of the petition does not appear to be tenable inasmuch as these orders (Annexures R/1 and R/2) are passed pursuant to the direction given by this Court and the orders need to be executed unless set aside by the appropriate authority/tribunal.