RAMMOHAN SINGH Vs. STATE OF MP

JUDGEMENT

(1.) HEARD .

(2.) THE appellants have filed this Writ Appeal against the order date 7.1.2013 passed by the learned Single Judge in WP No.88/2013.

(3.) LEARNED Single Judge vide order date 7.1.2013 dismissed the Writ Petition on the ground that the appellants have an alternative remedy under section 64 of the M.P. Cooperative Societies Act, 1960.