UMED SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) THIS writ appeal filed under Section 2 (1) of M.P. Uccha Nyayalaya (Khand Peeth Ko Appeal) Adhiniyam 2005 assails the final order dated 4.10.2013 passed by Learned Single Judge in W.P. No. 2403/2011 whereby the petition in question has been dismissed on the basis of the submission made by the learned counsel for the State that the State is willing to hold election of the co -operative society in question.

(2.) LEARNED counsel for the parties are heard on the question of admission.

(3.) THE learned counsel for the writ appellant/petitioner primarily contends that the writ court while dismissing the petition failed to decide the question of quorum without which the election to the co -operative society in question cannot be held.