ARUN KHOCHE Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) By this petition the petitioners have prayed for the following reliefs :-

(3.) The grievance of the petitioners is that respondent No.1 by order dtd. 4/4/2023 has declared the elections of respondent No.3 society without considering the report submitted by respondent No.2 in which irregularities committed by the earlier members of the committee have been reported. The primary grievance of the petitioners is that the earlier list of members of the society has been superseded by a new list of members which has been done on the basis of an earlier complaint and the elections ought to be conducted on the basis of the new list whereas the same are being conducted on the basis of the old list which is illegal.