RAGHVENDRA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission. Petitioner being citizen of this Country and resident of village Ruar Maina Basai, Tahsil Jaura District Morena has filed this petition as Public Interest Litigation with the following reliefs:

(2.) Having heard learned counsel, we have carefully gone through the papers placed on record.

(3.) We are of the considered view that in the light of provisions relating to election petition against the elected candidates in the election of cooperative society, this Public Interest Litigation could not be entertained to defeat the provisions of such election petition even otherwise the impugned election being election of cooperative society is falling under the dispute which is squarely covered under the definition of dispute as defined under Section 64 of Cooperative Societies Act so such alternative forum is available to the petitioner to challenge the issue raised in this petition. In such premises, this petition being not entertainable as Public Interest Litigation is hereby dismissed. However, it is observed that the petitioner shall be at liberty to approach the appropriate forum with the appropriate proceedings permissible under law.