BRIJ MOHAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Shri Sanjeev Tiwari, learned counsel for the petitioner.

(2.) Learned counsel for the petitioner fairly admits that this order dated 5-5-2011 is appealable under Rule 23 of the said Rules. However, by placing reliance on Committee of management vs Vice chancellor, 2009 2 SCC 630, Committee of Management and another vs. Vice Chancellor and others learned counsel submits that the availability of alternate remedy is not a bar for this Court to exercise the power and jurisdiction under Article 226 of the Constitution. He further submits that the Collector has passed a non-speaking order and such order runs contrary to the law laid down by this Hon'ble Court in the case of Mahila Rukhmani Primary Consumer Co-operative Society vs. State of M. P. and others, 2011 ILR(MP) 354.

(3.) I have heard learned counsel for the parties and perused the record.