DHARMENDRA RATDA Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal has been filed against the order dated 05.04.2011 passed in Civil Suit No. /2011 (original).

(2.) The present appellants have filed a suit with regard to decree of declaration be passed in their favour declaring registration of Public Trust as null and void. The appellants also prayed for other reliefs.

(3.) It is an admitted fact that there was a society named as Guru Singh Sabha, which was registered under the provision of Society Registration Act. It has some immovable property in the Gurudwara and the appellants were tenants of the society-Guru Singh Sabha.