MAHANT DAYAPURI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 12.9.2019 passed by Administrator and Additional Collector of Shri Mahakaleshwar Mandir Prabandh Samiti, Ujjain.

(2.) Facts of the case, in short, are as under :

(3.) In Para 3 of the memo of the petition, under the Head of "Details of remedy exhausted", the petitioner has declared that though the appeal lies against the order passed by the Administrator to the Committee u/s. 19 of the Act of 1982, but the Administrator himself is the Chairman of the said Committee, therefore, he cannot prefer an appeal.