SHIVDAYAL SHANDILYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) Issue notice to the respondents on payment of process fee within three working days by RAD as well as ordinary mode, returnable within four weeks.

(3.) It has been argued by learned counsel for the petitioner that the order dtd. 5/7/2022 Annexure P/1 whereby, the petitioner society has been superseded and one S.N.Bareliya Audit Officer Cooperative Society, Morena has been appointed as Administrator, by invoking provisions of Sec. 53 (2) of the M.P. Co-operative Society Act, 1960, has been passed without following principles of natural justice in so far as, no show cause notice was issued to the petitioner society nor any reasonable opportunity of hearing was afforded. Therefore, the order deserves to be stayed.