SANJAY SINGH BHADORIYA Vs. STATE OF MP

JUDGEMENT

(1.) This petition is a glaring example of adventurous steps taken by the litigant in making an attempt to obtain favourable orders by suppressing the material facts.

(2.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(3.) At the outset, when this Court enquired from the counsel for the petitioner that whether any alternative remedy is available against the order dated 04/11/2019 or not, then it is conceded by the Counsel for the petitioner that the petitioner has a remedy of approaching the Cooperative Tribunal, however, he continuously submitted that since it is the bounden duty of this Court to do the justice, therefore, the availability of alternative remedy should be ignored as the Deputy Registrar, Cooperative Societies, Gwalior had passed an ex parte order dated 29th May, 2017 and, therefore, this Court must hear the matter on merits. As the counsel for the petitioner was constantly insisting for consideration of his case on merits, therefore, ignoring the availability of alternative remedy of approaching the Cooperative Tribunal, the petition was heard.