R. S. GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

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

(3.) In the writ petition before the writ Court the appellants questioned the process of election ofPrathmik Krishi Sakh Sahkari Sanstha, Chinor, District Gwalior on the ground that there was noelection at all and there was manipulation in the voter list.