RADHE SHYAM TIWARI Vs. STATE OF MADHYA PRADSH

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, the petitioner has assailed the order of the State Government dated 8.4.2010 (Annexure P-2).

(2.) BRIEF facts necessary for adjudication of the matter are as under:-

(3.) PER Contra, Smt. Patankar and Shri Anil Sharma, learned counsel for the other side supported the order, Annexure P/2. Shri Anil Sharma submits that the petitioner was not a member of the society. He has no locus standi to assail the order, Annexure P/2.