REGENT COMPUTRONICS PVT. LTD.

ARJUN SINGH Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

MOTABAR HOSSAIN V. H. CHAKRABARTY [REFERRED TO]
RAM KRISHNA DALMIYA V. JUSTICE S. R. TENDOLKAR [REFERRED TO]
KRISHNA BALLABH SAHAY AND ORS. V. COMMISSION OF INQUIRY AND ORS. [REFERRED TO]
STATE OF BOMBAY VS. NAROTTAMDAS JETHABHAI [REFERRED TO]
ATIABARI TEA CO LIMITED KHAYERBARI TEA CO LIMITED H P BARUA HASIMARA TEA COMPANY LIMITED MOABUND TEA COMPANY LIMITED VS. STATE OF ASSAM:STATE OF ASSAM:STATE OF ASSAM:STATE OF ASSAM:STATE OF ASSAM [REFERRED TO]
S PARTAP SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. BAKSHI GULAM MOHAMMAD [REFERRED TO]
P V JAGANNATH RAO VS. STATE OF ORISSA [REFERRED TO]
KRISHNA BALLABH SAHAY VS. COMMISSION OF INQUIRY [REFERRED TO]
ROHTAS INDUSTRIES VS. S D AGARWAL [REFERRED TO]
STATE OF PUNJAB VS. RAMJILAL [REFERRED TO]
SAMMBHU NATH JHA VS. KEDAR PRASAD SINHA [REFERRED TO]
KANNAN DEVAN HILLS PRODUCE VS. STATE OF KERALA [REFERRED TO]
STATE OF KARNATAKA VS. UNION OF INDIA [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
RAJENDRA MANUBHAI PATEL VS. STATE [REFERRED TO]
BORDER SECURITY FORCE B S F VS. STATE OF MEGHALAYA [REFERRED TO]
DR HAREKRUSHNA MAHTAB VS. CHIEF MINISTER OF ORISSA [REFERRED TO]
ORIENT PAPER MILLS VS. UNION OF INDIA [REFERRED TO]
P K KUNJU VS. STATE OF KERALA [REFERRED TO]
N P MATHUR VS. STATE OF BIHAR [REFERRED TO]
ATTORNEY-GENERAL OF SASKATCHEWAN VS. ATTORNEY-GENERAL OF CANADA [REFERRED TO]
Kailash Joshi VS. State of M.P. [REFERRED TO]

JUDGEMENT

(1.) THE petitioner is a prominent leader of the Congress party in India. He was twice Chief Minister of the State of Madhya Pradesh. For some period, he was Governor of the State of Punjab. He is presently a cabinet minister in the Central Cabinet.

(2.) THE petitioner by this petition under Article 226 of the Constitution of India seeks quashing of the notification published in the Madhya Pradesh Rajpatra dated 29 -3 -1990, whereby the scope of enquiry pending before Hon'ble Shri Justice S. T. Ramalingam, Judge of the Madras High Court has been enlarged by adding three more terms of reference for enquiry by him.

(3.) AS we have understood, the controversy in the Churhat Lottery case initiated by Shri Kailash Joshi, leader of the opposition, was that a private lottery involving crores of rupees was organised in the constituency of Shri Arjun Singh, the then Chief Minister of Madhya Pradesh, through a society consisting of his own son, near relatives and friends, by granting them licence for running the lottery under Section 6 and tax exemptions under Section 28 of the M. P. Lottery (Niyantran Tatha Kar) Adhiniyam, 1973. The case of Shri Kailash Joshi before the High Court was that undue favours were shown and legal provisions were violated with impunity only with a view to confer undue benefits on the Churhat society and the managing members of that society. There was, according to Shri Kailash Joshi great misuse of official position by the concerned authorities and the Ministers in -charge.

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ARJUN SINGH Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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